Supreme Court - Daily Orders
Chandrasekhar Sethy (Since Dead) Thr. ... vs The State Of Odisha on 2 July, 2018
Bench: A.K. Sikri, Ashok Bhushan
ITEM NO.10 COURT NO.5 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). 14149/2018
(Arising out of impugned final judgment and order dated 11-01-2018
in RVWPET No. 82/2017 & 15-03-2017 in SA No. 2/1997 passed by the
High Court Of Orissa At Cuttack)
CHANDRASEKHAR SETHY (SINCE DEAD) THR. L.R.S. Petitioner(s)
VERSUS
THE STATE OF ODISHA & ORS. Respondent(s)
(FOR ADMISSION and I.R. and IA No.70858/2018-CONDONATION OF DELAY
IN FILING )
Date : 02-07-2018 This matter was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE A.K. SIKRI
HON'BLE MR. JUSTICE ASHOK BHUSHAN
For Petitioner(s) Mr. R. Basant, Sr. Adv.
Mr. Ashok Panigrahi, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Mr. R. Basant, learned senior counsel appearing on behalf of the petitioner wants to file additional documents.
Let the additional documents be filed before the next date of hearing.
List the matter on 09.07.2018. (ASHWANI KUMAR) Signature Not Verified (RAJINDER KAUR) COURT MASTER (SH) Digitally signed by ASHWANI KUMAR Date: 2018.07.03 COURT MASTER 15:43:12 IST Reason: