Supreme Court - Daily Orders
Rama Pahan vs State Of Odisha on 7 January, 2026
Author: Aravind Kumar
Bench: Aravind Kumar
1
ITEM NO.17 COURT NO.15 SECTION II-B
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 (Crl.) No(s). 14872-
14884/2025
[Arising out of impugned final judgment and order dated 16-01-2025
in BLAPL No. 9385/2024 16-01-2025 in BLAPL No. 10002/2024 16-01-
2025 in BLAPL No. 10049/2024 16-01-2025 in BLAPL No. 10343/2024 16-
01-2025 in BLAPL No. 10577/2024 16-01-2025 in BLAPL No. 10745/2024
16-01-2025 in BLAPL No. 10844/2024 16-01-2025 in BLAPL No.
10845/2024 16-01-2025 in BLAPL No. 10886/2024 16-01-2025 in BLAPL
No. 10952/2024 16-01-2025 in BLAPL No. 11254/2024 16-01-2025 in
BLAPL No. 11433/2024 16-01-2025 in BLAPL No. 9386/2024 passed by
the High Court of Orissa at Cuttack]
RAMA PAHAN Petitioner(s)
VERSUS
STATE OF ODISHA & ANR. Respondent(s)
(FOR ADMISSION and I.R.)
Date : 07-01-2026 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ARAVIND KUMAR
HON'BLE MR. JUSTICE PRASANNA B. VARALE
For Petitioner(s) :Mr. Vivek Gupta, AOR
For Respondent(s) :Mr. Arun Thapa, Adv.
Mr. Ashutosh Kumar Jha Dheeraj, Adv.
Mr. Sailesh Gupta, Adv.
Mr. Sarfaraz Ahmed, Adv.
Mr. Ishwar Chandra Roy, Adv.
Mr. Varun Rawat, Adv.
Mr. Jugul Kishor Gupta, AOR
Ms. Vandana Kaushal, AOR
Mr. Suchit Mohanty, Adv.
Mr. Samarth Mohanty, Adv.
Signature Not Verified
Ms. Talat Chaudhary, Adv.
Digitally signed by
LOKESH ARORA
Date: 2026.01.09
Ms. Vidushi, AOR
17:26:13 IST
Reason:
2
UPON hearing the counsel the Court made the following
O R D E R
1. In terms of the letter circulated by learned counsel for the respondents for adjournment, matters stand adjourned.
2. List the matters after four weeks.
(LOKESH ARORA) (AVGV RAMU) SENIOR PERSONAL ASSISTANT COURT MASTER (NSH)