Supreme Court - Daily Orders
Janardan Das . vs Durga Prasad Agrawalla . on 11 August, 2014
ITEM NO.5 COURT NO.4 SECTION XIA
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). 37885/2013
(Arising out of impugned final judgment and order dated 25/10/2013
in FA No. 185/1997 passed by the High Court Of Orissa At Cuttack)
JANARDAN DAS & ORS. Petitioner(s)
VERSUS
DURGA PRASAD AGRAWALLA & ORS. Respondent(s)
(with appln. (s) for exemption from filing c/c of the impugned
judgment and interim relief and office report)
Date : 11/08/2014 This petition was called on for hearing today.
CORAM : HON’BLE MRS. JUSTICE RANJANA PRAKASH DESAI
HON’BLE MR. JUSTICE N.V. RAMANA
For Petitioner(s) Mr. Ratnakar Das, Adv.
Mr. B.H. Marlapalle, Adv.
Mr. Rajiv Singh, Adv.
Mr. Sibo Sankar Mishra ,Adv.
For Respondent(s) Mr. V.A. Mohata, Sr. Adv.
Mr. Anukul Ch. Pradhan, Sr. Adv.
Mr. Rahul Baid, Adv.
Mr. Saurabh Mishra ,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Issue notice. Dasti in addition is permitted. Mr. V.A. Mohta, learned senior counsel, accepts notice on behalf of Respondent Nos.1 and 2.
Four weeks time is granted to file counter affidavit. Signature Not Verified Digitally signed by List the matter after four weeks.
Gulshan Kumar Arora Date: 2014.08.22 10:52:27 IST Reason: (Gulshan Kumar Arora) (Tapan Kumar Chakraborty) Court Master Court Master