Supreme Court - Daily Orders
Panchanan Rana vs Collector Cum Ceo Zilla Parishad ... on 21 April, 2023
Bench: Hrishikesh Roy, Vikram Nath
ITEM NO.3 COURT NO.15 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(s) for Special Leave to Appeal (C) No(s).2402/2023
(Arising out of impugned final judgment and order dated 18-10-2022
in WA No. 548/2016 passed by the High Court Of Orissa At Cuttack)
PANCHANAN RANA Petitioner(s)
VERSUS
COLLECTOR CUM CEO ZILLA PARISHAD BARGARH & ORS. Respondent(s)
(FOR ADMISSION and I.R. )
Date : 21-04-2023 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE HRISHIKESH ROY
HON'BLE MR. JUSTICE VIKRAM NATH
For Petitioner(s) Mr. Ashok Kr. Mishra, Adv.
Mr. Kumar Gaurav, Adv.
Mr. Tom Joseph, AOR
Mr. Linto K.b., Adv.
Ms. Arya Krishnan, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
We see no reason to interfere with the impugned order and as such the special leave petition stands dismissed.
Pending application(s), if any, stand closed. (DEEPAK JOSHI) Signature Not Verified (KAMLESH RAWAT) COURT MASTER (SH) Digitally signed by Jayant Kumar Arora Date: 2023.04.25 ASSISTANT REGISTRAR 17:07:52 IST Reason: