Supreme Court - Daily Orders
The State Of Odisha vs Pravat Kumar Biswal on 17 September, 2018
Bench: Arun Mishra, Vineet Saran
ITEM NO.13 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
Item No.13 :
SPECIAL LEAVE PETITION (CIVIL) ….…./2018 Diary No(s).21291/2018
(Arising out of impugned final judgment and order dated 07-02-2018
in MC No 372/2016 passed by the High Court Of Orissa At Cuttack)
STATE OF ODISHA & ANR. Petitioner(s)
VERSUS
PRAVAT KUMAR BISWAL & ORS. Respondent(s)
(With appln for c/delay in filing and refiling SLP and for
exemption from filing c/c of the impugned judgment)
Item No.61 :
SLP(C)No………………D.No.32822/2018
(With appln.(s0 fir c/delay in filing SLP)
Date : 17-09-2018 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ARUN MISHRA
HON'BLE MR. JUSTICE VINEET SARAN
For Petitioner(s) Mr. Sibo Sankar Mishra,AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
No ground for interference is made out in exercise of our jurisdiction under Article 136 of the Constitution of India.
The special leave petitions are accordingly dismissed. Pending application, if any, stands disposed of.
Signature Not Verified Digitally signed by SARITA PUROHIT Date: 2018.09.18 16:23:20 IST Reason: (Jagdish Chander) (Sarita Purohit) Branch Officer AR-cum-PS