Supreme Court - Daily Orders
Rama Pahan vs State Of Odisha on 5 February, 2026
Author: Aravind Kumar
Bench: Aravind Kumar
ITEM NO.2 COURT NO.16 SECTION II-B
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 (Crl.) No(s). 14872-
14884/2025
[Arising out of impugned final judgment and order dated 16-01-2025
in BLAPL No. 9385/2024 16-01-2025 in BLAPL No. 10002/2024 16-01-
2025 in BLAPL No. 10049/2024 16-01-2025 in BLAPL No. 10343/2024 16-
01-2025 in BLAPL No. 10577/2024 16-01-2025 in BLAPL No. 10745/2024
16-01-2025 in BLAPL No. 10844/2024 16-01-2025 in BLAPL No.
10845/2024 16-01-2025 in BLAPL No. 10886/2024 16-01-2025 in BLAPL
No. 10952/2024 16-01-2025 in BLAPL No. 11254/2024 16-01-2025 in
BLAPL No. 11433/2024 16-01-2025 in BLAPL No. 9386/2024 passed by
the High Court of Orissa at Cuttack]
RAMA PAHAN Petitioner(s)
VERSUS
STATE OF ODISHA & ANR. Respondent(s)
FOR ADMISSION and I.R.
Date : 05-02-2026 These petitions were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE ARAVIND KUMAR
HON'BLE MR. JUSTICE PRASANNA B. VARALE
For Petitioner(s) : Mr. Vivek Gupta, AOR
For Respondent(s) :Mr. Ashutosh Kumar Jha Dheeraj, Adv.
Mr. Sarfaraz Ahmed, Adv.
Mr. Ishwar Chandra Roy, Adv.
Mr. Jugul Kishor Gupta, AOR
Ms. Vidushi, AOR
Mr. Neeleshwar Pawani, Adv.
Ms. Vandana Kaushal, AOR
Mr. Suchit Mohanty, Adv.
Mr. Samarth Mohanty, Adv.
Ms. Talat Chaudhary, Adv.
Ms. Annam Venkatesh, AOR
Mr. Rahul Mishra, Adv.
Signature Not Verified
Ms. Agrimaa Singh, Adv.
Digitally signed by
RASHI GUPTA
Date: 2026.02.05
Mr. Satyarth Singh, Adv.
17:07:22 IST
Reason: Ms. Tejaswani Upadhyay, Adv.
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UPON hearing the counsel the Court made the following
O R D E R
1. In view of the letter circulated by learned counsel for the respondent(s) seeking adjournment, matter stands adjourned.
2. List after four weeks.
(RASHI GUPTA) (AVGV RAMU)
COURT MASTER (SH) COURT MASTER (NSH)
2