Supreme Court - Daily Orders
The State Of Odisha vs Bihari Lal Barik on 23 August, 2017
Bench: Adarsh Kumar Goel, Uday Umesh Lalit
ITEM NO.2 COURT NO.12 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
Diary No(s). 20358/2017
(Arising out of impugned final judgment and order dated 27-06-2016
in WP(C) No. 2831/2016 passed by the High Court Of Orissa At
Cuttack)
THE STATE OF ODISHA & ANR. Petitioner(s)
VERSUS
BIHARI LAL BARIK & ORS. Respondent(s)
(With Interim Relief and IA No.69961/2017-CONDONATION OF DELAY IN
FILING and IA No.69963/2017-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT)
Date : 23-08-2017 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ADARSH KUMAR GOEL
HON'BLE MR. JUSTICE UDAY UMESH LALIT
For Petitioner(s) Mr. Raju Ramachandan,Sr.Adv.
Mr. Krishnayan Sen, AOR
Mr. Rishad A. Chowdhury,Adv.
Mr. Anikt Jain,Adv.
Mr. Ishwar Mohanty,Adv.
For Respondent(s) Mr. Jaideep Gupta,Sr.Adv.
Mr. Sanjay R. Hegde,Sr.Adv.
Ms. Priya Hingorani,Adv.
Mr. Sachin Das,Adv.
Mr. Azim H. Laskar,Adv.
Mr. Chandra Bhushan Prasad, AOR
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
We do not see any ground to interfere with the impugned order. The special leave petition is accordingly dismissed.
Signature Not Verified Pending applications, if any, shall also stand disposed of. Digitally signed by MAHABIR SINGH Date: 2017.08.24 17:30:31 IST Reason: (MAHABIR SINGH) (PARVEEN KUMARI PASRICHA) COURT MASTER COURT MASTER