Supreme Court - Daily Orders
State Of Orissa vs Nanda Kishore Das (Dead) Through Lrs. on 21 April, 2014
ITEM NO.2 COURT NO.12 SECTION XIA
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 (Civil) No(s).13829/2006
(From the judgement and order dated 25/10/2005 in OJC No.15374/2001
of The HIGH COURT OF ORISSA AT CUTTACK)
STATE OF ORISSA AND ORS. Petitioner(s)
VERSUS
NANDA KISHORE DAS (DEAD) Respondent(s)
(With appln(s) for c/delay in filing SLP, setting aside an
abatement, c/delay in filing substitution appln.,substitution and
office report )
WITH SLP(C) NO. 19033 of 2006
(With appln(s) for c/delay in filing SLP and office report)
SLP(C) NO. 19287 of 2006
(With appln(s) for c/delay in filing SLP and office report)
Date: 21/04/2014 This Petition was called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE SUDHANSU JYOTI MUKHOPADHAYA
HON’BLE MR. JUSTICE DIPAK MISRA
For Petitioner(s)
Mrs. Kirti Renu Mishra,Adv.
Ms. Apurva, Adv.
For Respondent(s)
Mr. J.K. Das,Sr. Adv.
Mr. Sandeep Das, Adv.
Mr. P.P. Nayak, Adv.
Mr. Parmanand Gaur, Adv.
Mr. P.N. Mishra, Sr. Adv.
Mr. Kedar Nath Tripathy, Adv.
Mr. Abhisth Kumar, Adv.
Mr. Nilakanta Nayak, Adv.
Mr. A.P. Mayee, Adv.
UPON hearing counsel the Court made the following
O R D E R
Delay condoned.
Application for substitution is allowed. Post the matter on 25th April, 2014 for final disposal.
[ Neeta ] [ Usha Sharma] Sr. P.A. Court Master