Supreme Court - Daily Orders
The Management Of M/S Bargarh Regional ... vs Sishupal Sahoo on 5 January, 2023
Bench: Dinesh Maheshwari, Hrishikesh Roy
ITEM NO.19 COURT NO.6 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).24060/2022
(Arising out of impugned final judgment and order dated 18-05-2022
in WP(C) No.27629/2011 passed by the High Court Of Orissa At
Cuttack)
THE MANAGEMENT OF M/S BARGARH REGIONAL
CO-OPERATIVE MARKETING SOCIETY LTD. Petitioner(s)
VERSUS
SISHUPAL SAHOO & ORS. Respondent(s)
(FOR ADMISSION)
Date : 05-01-2023 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE DINESH MAHESHWARI
HON'BLE MR. JUSTICE HRISHIKESH ROY
For Petitioner(s) Mr. Kiran Kumar Patra, AOR
Mr. Somesh Kumar Dubey, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Having heard learned counsel for the petitioner and having perused the material placed on record, we do not find any reason to entertain this petition under Article 136 of the Constitution of India.
The petition seeking special leave to appeal is, accordingly, dismissed.
All pending applications also stand disposed of.
Signature Not Verified Digitally signed by ARJUN BISHT Date: 2023.01.05 (ARJUN BISHT) 17:46:09 IST Reason: (RANJANA SHAILEY) COURT MASTER (SH) COURT MASTER (NSH)