Supreme Court - Daily Orders
The State Of Orissa vs Sangram Keshari Mallick (Sc) on 23 November, 2020
Bench: S. Abdul Nazeer, Sanjiv Khanna
ITEM NO.9 Court 8 (Video Conferencing) 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). 19074/2020
(Arising out of impugned final judgment and order dated 22-11-2019
in WP(C) No. 1826/2008 passed by the High Court of Orissa at
Cuttack)
THE STATE OF ORISSA & ORS. Petitioner(s)
VERSUS
SANGRAM KESHARI MALLICK (SC) & ANR. Respondent(s)
( IA No.96888/2020-CONDONATION OF DELAY IN FILING and IA
No.96890/2020-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT
and IA No.96891/2020-EXEMPTION FROM FILING AFFIDAVIT )
Date : 23-11-2020 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE S. ABDUL NAZEER
HON'BLE MR. JUSTICE SANJIV KHANNA
For Petitioner(s) Mr. Shovan Mishra, AOR
For Respondent(s) Mr. Merusagar Samantaray, AOR
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
We are not inclined to interfere with the impugned judgment passed by the High Court. Special Leave Petition is dismissed.
Pending applications, if any, also stand disposed of.
(NEELAM GULATI) (KAMLESH RAWAT) ASTT. REGISTRAR-cum-PS COURT MASTER (NSH) Signature Not Verified Digitally signed by Charanjeet kaur Date: 2020.11.23 15:56:22 IST Reason: