Supreme Court - Daily Orders
Lalit Kumar Mishra vs Union Of India . on 14 March, 2016
Bench: Ranjan Gogoi, Arun Mishra, Prafulla C. Pant
Page No.1 of 2
ITEM NO.301 (PH) COURT NO.7 SECTION XIA
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
PETITION(S) FOR SPECIAL LEAVE TO APPEAL (C) NO(S). 2614/2012
(ARISING OUT OF IMPUGNED FINAL JUDGMENT AND ORDER DATED 19/09/2011
IN WPC NO. 11302/2010 PASSED BY THE HIGH COURT OF ORISSA AT
CUTTACK)
LALIT KUMAR MISHRA PETITIONER(S)
VERSUS
UNION OF INDIA & ORS. RESPONDENT(S)
(WITH OFFICE REPORT)
Date : 14/03/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MR. JUSTICE ARUN MISHRA
HON'BLE MR. JUSTICE PRAFULLA C. PANT
For Petitioner(s) Mr. Raj Kumar Mehta, Adv.
Mr. P.K. Ray, Adv.
Mr. Abhishek Upadhyay, Adv.
Ms. Himanshi Andley, Adv.
For Respondent(s) Mr. Som Raj Choudhary, Adv.
Mr. Abhisth Kumar, Adv.
Mr. Maninder Singh, ASG
Mr. R. Balasubramanian, Adv.
Mr. Nalin Kohli, Adv..
Mr. Santosh Kumar, Adv.
Mr. S.A. Haseeb, Adv.
Mr. Vikas Bansal, Adv.
Mr. B.K. Prasad, Adv.
Mr. B. V. Balaram Das, Adv.
Mr. Sibo Sankar Mishra, Adv.
Mr. Niranjan Sahu, Adv.
Mr. Rajive Sinha, Adv.
Signature Not Verified
Digitally signed by
VINOD LAKHINA
Date: 2016.03.15
10:43:22 IST
Reason:
Page No.2 of 2
UPON hearing the counsel the Court made the following
O R D E R
We have heard the learned counsel for the petitioner. The record(s) in original of the Union of India placed before the Court may be inspected by the learned counsel for the petitioner as well as the petitioner himself but within the confines of the Court Hall. Thereafter, the record(s) in original of the Union of India be handed over to the Court Master who will keep the same in a sealed cover and in proper custody.
List the matter on 28th March, 2016 for further arguments.
[VINOD LAKHINA] [ASHA SONI]
COURT MASTER COURT MASTER