Supreme Court - Daily Orders
Uttamkumar Samanta vs Kiit University on 10 February, 2021
Bench: Mohan M. Shantanagoudar, Vineet Saran
ITEM NO.9 Court 10 (Video Conferencing) 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
SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 919/2021
(Arising out of impugned final judgment and order dated 19-04-2017
in WA No. 405/2014 29-11-2019 in RVWPET No. 111/2017 passed by the
High Court Of Orissa At Cuttack)
UTTAMKUMAR SAMANTA Petitioner(s)
VERSUS
KIIT UNIVERSITY & ORS. Respondent(s)
(FOR ADMISSION and I.R. and IA No.14162/2021-CONDONATION OF DELAY
IN FILING and IA No.14163/2021-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT )
Date : 10-02-2021 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE MOHAN M. SHANTANAGOUDAR
HON'BLE MR. JUSTICE VINEET SARAN
For Petitioner(s) Mr. Chand Qureshi, AOR
Mr. U.K. Gupta, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the petitioner. The special leave petitions are dismissed on the ground of delay as well as on merits.
Pending applications, if any, stand disposed of accordingly. (GULSHAN KUMAR ARORA) Signature Not Verified (R.S. NARAYANAN) AR-CUM-PS Digitally signed by GULSHAN KUMAR COURT MASTER ARORA Date: 2021.02.10 15:14:33 IST Reason: