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K Dinabandhu Patra vs Union Of India on 7 December, 2018

Bench: Ashok Bhushan, Ajay Rastogi

     ITEM NO.23                                 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

     SPECIAL LEAVE PETITION (CIVIL)                           Diary No(s).38898/2018

     (Arising out of impugned final judgment and order dated 26-02-2016
     in WP(C) No. 4601/2015 passed by the High Court Of Orissa At
     Cuttack)

     K DINABANDHU PATRA                                                     Petitioner(s)

                                                        VERSUS

     UNION OF INDIA & ORS.                                                  Respondent(s)
     (With appln for c/delay in filing SLP)

     Date : 07-12-2018 This petition was called on for hearing today.

     CORAM :
                              HON'BLE MR. JUSTICE ASHOK BHUSHAN
                              HON'BLE MR. JUSTICE AJAY RASTOGI


     For Petitioner(s)                     Mr. Shovan   Mishra, AOR

     For Respondent(s)


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

There is an inordinate delay of 860 days in filing the Petition which has not been explained satisfactorily. Even otherwise, we do not find any merit in this Special Leave Petition.

The special leave petition is, accordingly, dismissed both on the ground of delay as well as on merits.

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

12:09:24 IST Court Master Branch Officer Reason: