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Rabindranath Panigrahi vs Surendra Sahu on 11 November, 2022

Bench: A.S. Bopanna, Pamidighantam Sri Narasimha

     ITEM NO.10                              COURT NO.13                  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

     Petition for Special Leave to Appeal (C)                  No.    19182/2022

     (Arising out of impugned final judgment and order dated 20-06-2022
     in RSA No. 131/2011 passed by the High Court of Orissa at Cuttack)

     RABINDRANATH PANIGRAHI                                               Petitioner(s)

                                                    VERSUS

     SURENDRA SAHU                                                        Respondent(s)

     ( IA No.162011/2022-EXEMPTION FROM FILING C/C OF THE IMPUGNED
     JUDGMENT and IA No.162012/2022-EXEMPTION FROM FILING O.T. )

     Date : 11-11-2022 This petition was called on for hearing today.

     CORAM :
                             HON'BLE MR. JUSTICE A.S. BOPANNA
                             HON'BLE MR. JUSTICE PAMIDIGHANTAM SRI NARASIMHA


     For Petitioner(s)                 Mr. Gopal Sankar Narayanan, Sr. Adv.
                                       Ms. Bhabna Das, AOR
                                       Mr. N. Sai Kaushal, Adv.
                                       Ms. Tanya Shrivastava, Adv.

     For Respondent(s)


                             UPON hearing the counsel the Court made the following
                                                 O R D E R

Issue notice to the respondent.

In the meantime, status quo, existing as on today, shall be maintained by the parties.

COURT MASTER (SH) ASSISTANT REGISTRAR Date: 2022.11.11 16:37:10 IST Reason: