Supreme Court - Daily Orders
State Of Orissa vs Niranjan Prasad Dash . on 4 September, 2015
Bench: M.Y. Eqbal, C. Nagappan
ITEM NO.18 COURT NO.10 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 (C)......CC No(s).
14976/2015
(Arising out of impugned final judgment and order dated 30/01/2014
in WPC No. 18566/2011 passed by the High Court Of Orissa At
Cuttack)
STATE OF ORISSA Petitioner(s)
VERSUS
NIRANJAN PRASAD DASH AND ORS. Respondent(s)
(with appln. (s) for c/delay in filing SLP and office report)
Date : 04/09/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE M.Y. EQBAL
HON'BLE MR. JUSTICE C. NAGAPPAN
For Petitioner(s)
Ms. Sharmila Upadhyay,Adv.
For Respondent(s)
Mr. Abhay Anand Jena, Adkv.
Ms. Bina Gupta,Adv.
UPON hearing the counsel the Court made the following
O R D E R
There is an inordinate delay of 427 days in filing the special leave petition for which no reasonable explanation has been given. Even otherwise there is no merit in this special leave petition. The same is, accordingly, dismissed both on the ground of delay and merit.
Signature Not Verified[INDU POKHRIYAL] [SUKHBIR PAUL KAUR] Digitally signed by COURT MASTER A.R.-CUM-P.S. Sukhbir Paul Kaur Date: 2015.09.08 17:22:13 IST Reason: