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Supreme Court - Daily Orders

State Of Orissa vs Prahallad Nayak . on 16 July, 2014

         CHAMBER MATTER                                               SECTION XIA

                                S U P R E M E C O U R T O F     I N D I A
                                        RECORD OF PROCEEDINGS

                           R.P.(C) No. 1273/2014 In SLP(C) No. 1528/2014

         STATE OF ORISSA                                            Petitioner(s)

                                                 VERSUS

         PRAHALLAD NAYAK & ORS.                                     Respondent(s)

         (With appln(s) for c/delay in filing review petition and office
         report)

         WITH
         R.P.(C) No. 1276/2014 In SLP(C) No. 1542/2014
         (With prayer for and c/delay in filing review petition and Office
         Report)

         Date : 16/07/2014 These petitions were circulated today.

         CORAM :
                              HON’BLE MR. JUSTICE T.S. THAKUR
                              HON’BLE MR. JUSTICE J. CHELAMESWAR

                                     By Circulation

                           UPON perusing papers the Court made the following
                                              O R D E R

Delay of 98 days in the filing of each of these review petitions is hereby condoned.

We have examined the grounds urged in support of the prayer for review. We find no error apparent on the face of the record to warrant recall of our order dated 13th January, 2014. The review petitions are, accordingly, dismissed in terms of the signed order.



         (DEEPAK MANSUKHANI)                    (INDU BALA KAPUR)
          COURT MASTER                            COURT MASTER

(Signed order is placed on the file) Signature Not Verified Digitally signed by Deepak Mansukhani Date: 2014.07.17 15:17:34 IST Reason: IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION REVIEW PETITION (C) NO.1273 OF 2014 IN SPECIAL LEAVE PETITION (C) NO.1528 OF 2014 State of Orissa ...Petitioner Versus Prahallad Nayak and Ors. ...Respondents WITH REVIEW PETITION (C) NO.1276 OF 2014 IN SPECIAL LEAVE PETITION (C) NO.1542 OF 2014 State of Orissa ...Petitioner Versus Pravati Biswal and Ors. ...Respondents ORDER Delay of 98 days in the filing of each of these review petitions is hereby condoned.

We have examined the grounds urged in support of the prayer for review. We find no error apparent on the face of the record to warrant recall of our order dated 13th January, 2014. The review petitions are, accordingly, dismissed.

.......................................................J. (T.S. THAKUR) .........................................................J. New Delhi (J. CHELAMESWAR) July 16, 2014