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Supreme Court - Daily Orders

The State Of Odisha vs Purna Chandra Sethi on 11 June, 2020

Bench: Sanjay Kishan Kaul, K.M. Joseph

                                                      1

                                       IN THE SUPREME COURT OF INDIA

                                       CIVIL APPELLATE JURISDICTION


                                  CIVIL APPEAL NO.2554 OF 2020
                          (Arising out of S.L.P.(Civil ) No.7467 of 2020
                                       @ Diary No.7386/2020)


                         THE STATE OF ODISHA & ORS.                  Appellant (s)

                                                  VERSUS


                         PURNA CHANDRA SETHI                          Respondent(s)

                                                  O R D E R

Delay condoned.

Notice to the respondent is dispensed with for the reason recorded hereinafter.

Leave granted.

Our attention has been drawn to the order passed by us in CA Nos.1415-1426/2020 whereby the relied upon order was set aside and the matter was remitted back to the High Court for reconsideration.

In view of the aforesaid, the same fate must follow in the present case also and the impugned order is consequently set aside and the matter is remitted back Signature Not Verified Digitally signed by ASHA SUNDRIYAL Date: 2020.06.15 along with the matter remitted earlier as referred to 17:34:26 IST Reason: aforesaid.

2

The appeal stands disposed of.

………………………………………….J. (SANJAY KISHAN KAUL) ……………………………………….J. (K.M. JOSEPH) NEW DELHI;

JUNE 11, 2020.

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ITEM NO.8        Virtual Court 7                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). 7386/2020 (Arising out of impugned final judgment and order dated 01-08-2019 in WPC No. 9955/2019 passed by the High Court Of Orissa At Cuttack) THE STATE OF ODISHA & ORS. Petitioner(s) VERSUS PURNA CHANDRA SETHI Respondent(s) (FOR ADMISSION and I.R. and IA No.47659/2020-CONDONATION OF DELAY IN FILING ) Date : 11-06-2020 This petition was called on for hearing today. CORAM :

HON'BLE MR. JUSTICE SANJAY KISHAN KAUL HON'BLE MR. JUSTICE K.M. JOSEPH For Petitioner(s) Mr. Sibo Sankar Mishra, AOR For Respondent(s) UPON hearing the counsel the Court made the following O R D E R Delay condoned.
Leave granted.
The appeal is disposed of in terms of the signed order. Pending application, if any, stands disposed of.
(ASHA SUNDRIYAL) (ANITA RANI AHUJA) ASTT. REGISTRAR-cum-PS ASSISTANT REGISTRAR [Signed order is placed on the file]