Supreme Court - Daily Orders
State Of Orissa vs Niranjan Mahapatra on 26 April, 2019
Bench: D.Y. Chandrachud, Hemant Gupta
1
ITEM NO.13 COURT NO.11 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).11227/2019
(Arising out of impugned final judgment and order dated 18-07-2018
in WP(C) No. 24639/2011 passed by the High Court of Orissa at
Cuttack)
STATE OF ORISSA & ORS. Petitioner(s)
VERSUS
NIRANJAN MAHAPATRA Respondent(s)
(WITH IA No.56425/2019-CONDONATION OF DELAY IN FILING )
Date : 26-04-2019 This petition was called on for hearing today.
CORAM :
HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
HON'BLE MR. JUSTICE HEMANT GUPTA
For Petitioner(s) Ms. Sharmila Upadhyay, AOR
Mr. Pawan Upadhyay, Adv.
Mr. Sarvjit Pratap Singh, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Learned counsel appearing on behalf of the petitioners is directed to file a further affidavit with reference to the statement contained in the order of the High Court that previous orders of the Tribunal granting Signature Not Verified similar reliefs were subsequently confirmed up to this Digitally signed by SANJAY KUMAR Date: 2019.04.27 11:09:35 IST Reason: Court.
Issue notice returnable in six weeks. 2 In the meantime, no coercive steps shall be taken against the petitioners on the basis of the impugned judgment and order of the High Court of Orissa dated 18 July 2018.
(SANJAY KUMAR-I) (SAROJ KUMARI GAUR)
AR-CUM-PS COURT MASTER