Supreme Court - Daily Orders
State Of Odisha vs Krishna Chandra Mahapatra on 20 April, 2018
Bench: Madan B. Lokur, Deepak Gupta
ITEM NO.27 COURT NO.4 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
M.A. No. 1040/2018 in SLP (C) No(s). 14473/2017
(Arising out of impugned final judgment and order dated 28-04-2017
in SLP(C) No. No. 14473/2017 passed by the Supreme Court Of India)
STATE OF ODISHA & ANR. Petitioner(s)
VERSUS
KRISHANA CHANDRA MOHAPATRA & ANR. Respondent(s)
(FOR IA No.34743/2018-APPROPRIATE ORDERS/DIRECTIONS)
Date : 20-04-2018 This application was called on for hearing
today.
CORAM : HON'BLE MR. JUSTICE MADAN B. LOKUR
HON'BLE MR. JUSTICE DEEPAK GUPTA
For Petitioner(s) Mr. Subhasish Mohanty, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
The miscellaneous application is dismissed. We make it clear that no clarification is required.
(MEENAKSHI KOHLI) (KAILASH CHANDER)
COURT MASTER COURT MASTER
Signature Not Verified
Digitally signed by
MEENAKSHI KOHLI
Date: 2018.04.21
10:13:36 IST
Reason: