Supreme Court - Daily Orders
The State Of Odisha vs Surama Manjiri Das on 5 April, 2023
Author: Hrishikesh Roy
Bench: Hrishikesh Roy
ITEM NO.19 COURT NO.16 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).9259/2023
(Arising out of impugned final judgment and order dated 16-07-2021 in
WP(C) No.15763/2021 passed by the High Court Of Orissa At Cuttack)
THE STATE OF ODISHA & ORS. Petitioner(s)
VERSUS
SURAMA MANJIRI DAS & ORS. Respondent(s)
(FOR ADMISSION and I.R. and IA No.61432/2023-CONDONATION OF DELAY IN
FILING and IA No.61433/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT )
Date : 05-04-2023 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE HRISHIKESH ROY
HON'BLE MR. JUSTICE MANOJ MISRA
For Petitioner(s) Ms. Sharmila Upadhyay, AOR
Mr. Sarvjit Pratap Singh, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Having regard to the basis on which the High Court dismissed the State’s writ petition, we see no reason to interfere with impugned judgment. The Special Leave Petition is accordingly dismissed. However, the question of law, if any, is kept open.
Pending application(s), if any, stand closed. Signature Not Verified Digitally signed by Jayant Kumar Arora Date: 2023.04.06 18:06:32 IST DEEPAK JOSHI) Reason: (KAMLESH RAWAT) COURT MASTER (SH) ASSISTANT REGISTRAR