Supreme Court - Daily Orders
Tejaswini Panigrahi vs State Of Orissa on 20 January, 2014
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ITEM NO.28 COURT NO.13 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 (Civil) No(s).171/2014
(From the judgement and order dated 13/09/2013 in WA No.571/2011 of The
HIGH COURT OF ORISSA AT CUTTACK)
TEJASWINI PANIGRAHI Petitioner(s)
VERSUS
STATE OF ORISSA & ORS Respondent(s)
(With appln(s) for exemption from filing O.T. and office report)
Date: 20/01/2014 This Petition was called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE SUDHANSU JYOTI MUKHOPADHAYA
HON’BLE MR. JUSTICE KURIAN JOSEPH
For Petitioner(s) Mr. Sushil Kabra, Adv.
Mr. Suman Tripathy, Adv.
Mr. Rameshwar Prasad Goyal,Adv.
For Respondent(s)
UPON hearing counsel the Court made the following
O R D E R
The special leave petition is dismissed.
[RAJNI MUKHI] [USHA SHARMA]
SR. P.A. COURT MASTER