Supreme Court - Daily Orders
Satyan Manik vs The State Of Orrisa on 10 June, 2020
Bench: Navin Sinha, B.R. Gavai
ITEM NO.21 Virtual Court 4 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
SPECIAL LEAVE PETITION (CRIMINAL) Diary No(s). 8481/2020
(Arising out of impugned final judgment and order dated 06-02-2019
in BLAPL No. 4097/2017 passed by the High Court Of Orissa At
Cuttack)
SATYAN MANIK Petitioner(s)
VERSUS
THE STATE OF ORRISA Respondent(s)
(FOR ADMISSION and I.R. and IA No.40716/2020-CONDONATION OF DELAY
IN FILING )
Date : 10-06-2020 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE NAVIN SINHA
HON'BLE MR. JUSTICE B.R. GAVAI
For Petitioner(s) Mr. Ashok Kumar Panigrahi, Adv.
Mr. Sanjeev Kumar, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Issue notice.
Dasti service, in addition, is permitted.
Liberty to serve standing counsel for the State is granted.
(R. NATARAJAN) (NISHA TRIPATHI) ASTT. REGISTRAR-cum-PS BRANCH OFFICER Signature Not Verified Digitally signed by SUSHMA KUMARI BAJAJ Date: 2020.06.10 17:02:04 IST Reason: