Supreme Court - Daily Orders
Sushil Kumar Nayak vs State Of Odisha on 4 January, 2021
Bench: N.V. Ramana, Surya Kant, Aniruddha Bose
ITEM NO.2 Court 2 (Video Conferencing) 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.5027/2020
(Arising out of impugned final judgment and order dated 13122019
in BLAPL No. 9624/2017 passed by the High Court of Orissa at
Cuttack)
SUSHIL KUMAR NAYAK Petitioner(s)
VERSUS
STATE OF ODISHA Respondent(s)
(FOR ADMISSION and I.R. IA No.105845/2020EXEMPTION FROM FILING C/C
OF THE IMPUGNED JUDGMENT & IA NO.137042/2020APPLN.FOR PERMISSION
TO FILE ADDL. DOCUMENTS)
Date : 04012021 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE N.V. RAMANA
HON'BLE MR. JUSTICE SURYA KANT
HON'BLE MR. JUSTICE ANIRUDDHA BOSE
For Petitioner(s)
Mr. Somanatha Padhan, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
The Court is convened through Video Conferencing.
Heard the learned counsel appearing for the petitioner. Application seeking exemption from filing certified copy of the impugned order is allowed.
Issue limited notice to know the stage of the trial.
Signature Not Verified Digitally signed by Vishal AnandDasti service, in addition, is permitted.
Date: 2021.01.04 16:35:28 IST Reason: (VISHAL ANAND) (RAJ RANI NEGI)
ASTT. REGISTRARcumPS DY. REGISTRAR