Supreme Court - Daily Orders
Triupati Panigrahi & Etc. vs State Of Odisha on 23 November, 2015
Bench: Chief Justice, Amitava Roy
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ITEM NO.7 COURT NO.1 SECTION IIB
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
CRLMP. Nos.211-213/2015 in Petition(s) for Special Leave to Appeal
(Crl.) No(s). 6749-6751/2013
(Arising out of impugned final judgment and order dated 30/07/2013
in BLAPL No. 14832/2013,30/07/2013 in BLAPL No.
14945/2013,30/07/2013 in BLAPL No. 14985/2013 passed by the High
Court Of Orissa At Cuttack)
TRIUPATI PANIGRAHI & ETC. Petitioner(s)
VERSUS
STATE OF ODISHA Respondent(s)
(for cancellation of bail and office report)
WITH CRLMP. Nos.211-213/2015 inSLP(Crl) Nos. 6942-6944/2013
(With Office Report)
CRLMP. Nos.211-213/2015 in SLP(Crl) Nos. 6961-6963/2013
(With Office Report)
CRLMP. Nos.211-213/2015 in SLP(Crl) Nos. 6983-6985/2013
(With Office Report)
CRLMP. Nos.211-213/2015 in SLP(Crl) Nos. 6986-6988/2013
(With Office Report)
Date : 23/11/2015 These applications were called on for hearing
today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE AMITAVA ROY
For Petitioner(s) Mr.Kapil sibal, Sr.Adv.
Mr.L.N.Rao, Sr.Adv.
Ms.Rajdipa Beheura, Adv.
Mr. A. Venayagam Balan,Adv.
Signature Not Verified
Mr.S.K.Das, Adv.
Mr.Amiav Bakshi, Adv.
Digitally signed by
Ramana Venkata Ganti
Date: 2015.11.24
Ms.V.S.Lakshmi, Adv.
14:11:19 IST
Reason:
For Respondent(s) Mr.K.V.Viswanathan, Sr.Adv.
Mr. Shibashish Misra,Adv.
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UPON hearing the counsel the Court made the following
O R D E R
Shri Kapil Sibal, learned senior counsel, produced before us two Demand Drafts worth Rs.9,00,00,000/- (Rupees Nine Crores Only).
He is permitted to deposit the aforesaid amount with the Registry of this Court within two days' time from today through his instructing counsel.
Once the deposit is made, the Registry is directed to invest the same in an interest bearing Fixed Deposit in UCO Bank, Supreme Court Compound, initially for a period of six months.
Reply, if any, to CRLMP Nos.19191-19194/2015 be filed by the respondents in three weeks' time finally.
Call the matters on 1st December, 2015.
(G.V.Ramana) (Vinod Kulvi) AR-cum-PS Asstt.Registrar