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Rashid Khan Dir. H.R Construction P. Ltd vs Tapan Kumar Parida on 12 February, 2015

Bench: Fakkir Mohamed Ibrahim Kalifulla, Abhay Manohar Sapre

  ITEM NO.52                             COURT NO.8                  SECTION IIB

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

  Petition for Special Leave to Appeal (Crl.)                  No.   9869/2013

  (Arising out of impugned final judgment and order dated 08/08/2013
  in CRLRE No. 574/2009 passed by the High Court of Orissa at
  Cuttack)

  RASHID KHAN DIR. H.R CONSTRUCTION P. LTD                            Petitioner(s)

                                                VERSUS

  TAPAN KUMAR PARIDA                                                  Respondent(s)

  (With application for stay and office report)


  Date : 12/02/2015 This petition was called on for hearing today.

  CORAM :
                         HON'BLE MR. JUSTICE FAKKIR MOHAMED IBRAHIM KALIFULLA
                         HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE


  For Petitioner(s)                 Mr. Dipak Kumar Jena, A.O.R.
                                    Ms. Minakshi Ghosh, Adv.
                                    Mr. Jaladhar Dass, Adv.

  For Respondent(s)
                                     Mr. Ajay Choudhary, A.O.R.

                            UPON hearing counsel the Court made the following
                                              O R D E R

Perused the letter circulated by counsel for the respondent.

List this matter after a week.

[KALYANI GUPTA] [SHARDA KAPOOR] 11:36:36 IST Reason: COURT MASTER COURT MASTER