Supreme Court - Daily Orders
State Of Orissa vs Bimala Dalabehera on 17 February, 2014
2
ITEM NO.23 COURT NO.5 SECTION XIA
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (Civil)....../2014
CC 2215/2014
(From the judgement and order dated 24/07/2013 in WPC No.10731/2013,
of The HIGH COURT OF ORISSA AT CUTTACK)
STATE OF ORISSA & ORS Petitioner(s)
VERSUS
BIMALA DALABEHERA Respondent(s)
(With appln(s) for c/delay in filing SLP and office report)
Date: 17/02/2014 This Petition was called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE A.K. PATNAIK
HON’BLE MR. JUSTICE FAKKIR MOHAMED IBRAHIM KALIFULLA
For Petitioner(s) Mr. Shibashish Misra, Adv.
For Respondent(s)
UPON hearing counsel the Court made the following
O R D E R
Delay condoned.
Issue notice.
Tag with SLP(C) No. 34715 of 2013 etc. List along with connected matters on 24th February, 2014.
(G. SUDHAKARA RAO) (SHARDA KAPOOR) COURT MASTER COURT MASTER