Supreme Court - Daily Orders
The State Of Odisha vs Niranjan Mishra on 19 September, 2022
Bench: Indira Banerjee, M.M. Sundresh
ITEM NO.16 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
SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 22609/2022
(Arising out of impugned final judgment and order dated 12-04-2022
in WP(C) No. 40238/2021 passed by the High Court of Orissa at
Cuttack)
THE STATE OF ODISHA & ORS. Petitioner(s)
VERSUS
NIRANJAN MISHRA & ORS. Respondent(s)
(FOR ADMISSION and I.R. and IA No.120396/2022-CONDONATION OF DELAY
IN FILING and IA No.120392/2022-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT )
Date : 19-09-2022 This petition was called on for hearing today.
CORAM :
HON'BLE MS. JUSTICE INDIRA BANERJEE
HON'BLE MR. JUSTICE M.M. SUNDRESH
For Petitioner(s) Mr. D.N. Goburdhun, Sr. Adv.
Mr. Milind Kumar, AOR
Mr. Aakash Kamra, Adv.
Ms. Gauri Goburdhun, Adv.
For Respondent(s) Ms. Renuka Sahu, AOR
Ms. Pallavi Sharma, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Issue notice on the application for condonation of delay. List along with SLP (C) No. 4253 of 2021.
(GULSHAN KUMAR ARORA) (MATHEW ABRAHAM)
AR-CUM-PS COURT MASTER (NSH)
Signature Not Verified
Digitally signed by
GEETA AHUJA
Date: 2022.09.19
18:56:05 IST
Reason: