Supreme Court - Daily Orders
Kusha Duruka vs State Of Odisha on 22 September, 2023
Author: Vikram Nath
Bench: Vikram Nath
ITEM NO.38 COURT NO.12 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). 28887/2023
(Arising out of impugned final judgment and order dated 06-03-2023
in BLAPL No. 1855/2022 passed by the High Court of Orissa at
Cuttack)
KUSHA DURUKA Petitioner(s)
VERSUS
STATE OF ODISHA Respondent(s)
(FOR ADMISSION and I.R. and IA No.191606/2023-CONDONATION OF DELAY
IN FILING and IA No.191608/2023-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT and IA No.191609/2023-CONDONATION OF DELAY IN
REFILING / CURING THE DEFECTS )
Date : 22-09-2023 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE VIKRAM NATH
HON'BLE MR. JUSTICE AHSANUDDIN AMANULLAH
For Petitioner(s) Mr. Haraprasad Sahu, Adv.
Mr. Sanjaya Narayan Sahoo, Adv.
Mrs. Antia Sahu, Adv.
Mr. Pranaya Kumar Mohapatra, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Issue notice returnable within six weeks.
In addition to the usual mode, liberty is granted to the petitioner to serve notice through the Standing Counsel for the respondent-State of Odisha.
Signature Not Verified Digitally signed by SONIA BHASIN Date: 2023.09.23 11:53:27 IST Reason:(SONIA BHASIN) (RANJANA SHAILEY) COURT MASTER (SH) COURT MASTER (NSH)