Supreme Court - Daily Orders
The State Of Orissa vs Bhagaban Mohanty (Dead) Through Lrs. on 18 December, 2019
ITEM NO.70 REGISTRAR COURT. 1 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
BEFORE THE REGISTRAR SH. ANIL LAXMAN PANSARE
Petition(s) for Special Leave to Appeal (C) No(s). 26965/2019
THE STATE OF ORISSA Petitioner(s)
VERSUS
BHAGABAN MOHANTY (DEAD) THROUGH LRS. Respondent(s)
Date : 18-12-2019 This petition was called on for hearing today.
For Petitioner(s)
Mr. S. Debabrata R., Adv.
Ms. Anindita Pujari, AOR
For Respondent(s)
Mr. Shakti Kanta Pattanaik, AOR
UPON hearing the counsel the Court made the following
O R D E R
None appeared for respondent No.2 when called. Vakalatnama on behalf of the said respondent has been filed on 13.12.2019, however, counter affidavit has not been filed. Registry to process in terms of Order XXI Rule 14(1), Supreme Court Rules, 2013.
Ld. Counsel for the petitioner to take fresh steps alongwith fresh and complete address of respondent Nos.1 and 3 within two weeks.
List again on 25.3.2020.
Signature Not Verified Digitally signed by Anil Laxman Pansare Date: 2019.12.20 ANIL LAXMAN PANSARE 16:29:18 IST Reason: Registrar