Supreme Court - Daily Orders
Bhisma Charan Naik vs The State Of Odisha on 3 November, 2017
Bench: Kurian Joseph, R. Banumathi
ITEM NO.15 COURT NO.5 SECTION XI -A
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). 28442/2017
(Arising out of impugned final judgment and order dated 01-09-2016
in WPC No. 11218/2015 passed by the High Court Of Orissa At
Cuttack)
BHISMA CHARAN NAIK & ORS. Petitioner(s)
VERSUS
THE STATE OF ODISHA & ORS. Respondent(s)
Date : 03-11-2017 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE KURIAN JOSEPH
HON'BLE MRS. JUSTICE R. BANUMATHI
For Petitioner(s) Mr. Prashant R. Dahat, Adv.
Mr. Puneet Yadav, Adv.
Mr. Akarsh Kamra, Adv.
Mr. Venkateswara Rao Anumolu, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Application for permission to file Special Leave Petition is allowed.
We do not find any reason to entertain this Special Leave Petition, which is, accordingly, dismissed.
However, the petitioners are granted liberty to make appropriate representation before the State Government, in which case, the State Government is free to consider the representation and the impugned Judgment shall not stand in the way of the State passing appropriate orders.
Signature Not VerifiedDigitally signed by JAYANT KUMAR ARORA Date: 2017.11.07 10:51:24 IST Reason:
Pending Interlocutory Applications, if any, stand disposed of.
(JAYANT KUMAR ARORA) (RENU DIWAN)
COURT MASTER ASSISTANT REGISTRAR