Supreme Court - Daily Orders
Basant Kumar Bisoi vs District Judge Koraput on 17 October, 2023
Author: Hima Kohli
Bench: Hima Kohli
ITEM NO.17 COURT NO.14 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
PETITION(S) FOR SPECIAL LEAVE TO APPEAL (C) NO(S).23268/2023
(Arising out of impugned final judgment and order dated 11-08-2023
in WP(C) No. 23780/2022 passed by the High Court Of Orissa at
Cuttack)
BASANT KUMAR BISOI Petitioner(s)
VERSUS
DISTRICT JUDGE KORAPUT & ORS. Respondent(s)
(IA No.212729/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT)
Date : 17-10-2023 This petition was called on for hearing today.
CORAM : HON'BLE MS. JUSTICE HIMA KOHLI
HON'BLE MR. JUSTICE AHSANUDDIN AMANULLAH
For Petitioner(s) Mr. Dheeraj P Deo, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
1. We are not inclined to interfere with the order impugned herein under Article 136 of the Constitution of India.
2. The petition for special leave to appeal is dismissed.
3. Pending application(s), if any, shall stand disposed of. (KAVITA PAHUJA) Signature Not Verified (NAND KISHOR) COURT MASTER (SH) Digitally signed by POOJA SHARMA Date: 2023.10.17 COURT MASTER (NSH) 18:00:36 IST Reason: