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Supreme Court - Daily Orders

State Of Orissa vs Amulya Kumar Champatiray on 5 July, 2017

Bench: Abhay Manohar Sapre, R. Banumathi

     ITEM NO.32                                   COURT NO.13                      SECTION

                                    S U P R E M E C O U R T O F               I N D I A
                                            RECORD OF PROCEEDINGS

     Diary No(s). 16039/2017

     (Arising out of impugned final judgment and order dated 03-01-2017
     in WPC No. 11311/2013 passed by the High Court of Orissa at
     Cuttack)

     STATE OF ORISSA & ORS.                                                        Petitioner(s)
                                                          VERSUS
     AMULYA KUMAR CHAMPATIRAY                                                      Respondent(s)
     (With Interim Relief)


     Date : 05-07-2017 This petition was called on for hearing today.

     CORAM :
                             HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE
                             HON'BLE MRS. JUSTICE R. BANUMATHI

     For Petitioner(s)                    Ms.    Sharmila Upadhyay, AOR
                                          Mr.    Pawan Upadhyay,Adv.
                                          Mr.    Sarvjit Pratap Singh,Adv.
                                          Mr.    Akash Tyagi,Adv.

     For Respondent(s)

                              UPON hearing the counsel the Court made the following
                                                 O R D E R

Delay condoned.

We are inclined to dismiss this special leave petition finding no merit therein. We order accordingly.

However, we direct the petitioner to conclude the departmental inquiry, as directed by the High Court, within a period of six weeks from today. We hope that the respondent would cooperate in the inquiry and would not indulge in any delaying tactics to prolong it.

Depending upon the outcome of the inquiry, appropriate orders should be passed.

Signature Not Verified

Pending application(s), if any, shall stand disposed of.

Digitally signed by NARENDRA PRASAD Date: 2017.07.06 17:32:35 IST Reason:
     (NARENDRA PRASAD)                                                          (RENU DIWAN)
     COURT MASTER (SH)                                                             ASST.REGISTRAR