Supreme Court - Daily Orders
Orissa Lift Irrigation ... vs State Of Orissa . on 4 October, 2016
Bench: Ranjan Gogoi, Prafulla C. Pant
ITEM NO.5 COURT NO.5 SECTION XV
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 (C) NO(S).
11333-11334/2008
(ARISING OUT OF IMPUGNED FINAL JUDGMENT AND ORDER DATED 03/08/2007
IN WP NO. 5551/2007 AND DATED 09/10/2007 IN RVP NO. 103/2007 @ WP
NO. 5551/2007 PASSED BY THE HIGH COURT OF ORISSA AT CUTTACK)
ORISSA LIFT IRRIGATION CORP.EMPLO.FED. PETITIONER(S)
VERSUS
STATE OF ORISSA & ORS. RESPONDENT(S)
(WITH INTERIM RELIEF AND OFFICE REPORT)
WITH
SLP(C) NO. 18451/2009
(WITH OFFICE REPORT)
SLP(C) NO. 18452/2009
(WITH OFFICE REPORT)
SLP(C) NO. 18175-18177/2009
(WITH OFFICE REPORT)
Date : 04/10/2016 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MR. JUSTICE PRAFULLA C. PANT
For parties :
Mr. Santosh Kumar, Adv.
Mr. Abhinav Sharma, Adv.
Mr. P.P. Nayak, Adv.
Mr. Parmanand Gaur,Adv.
Mr. Suchit Mohanty, Adv.
Mr. Anupam Lal Das, Adv.
Mr. Shibashish Misra, Adv.
Signature Not Verified
Digitally signed by
VINOD LAKHINA
Date: 2016.10.04
16:31:13 IST
Reason:
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UPON hearing the counsel the Court made the following
O R D E R
Heard the learned counsels for the parties and perused the relevant material.
We do not find any legal and valid ground for interference. The Special Leave Petitions are dismissed.
[VINOD LAKHINA] [ASHA SONI]
COURT MASTER COURT MASTER
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