Supreme Court - Daily Orders
Indu Dewan vs Republic Of India on 9 December, 2016
Bench: Ranjan Gogoi, L. Nageswara Rao
ITEM NO.51 COURT NO.5 SECTION IIB
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 (Crl.) No(s). 7799/2016
(Arising out of impugned final judgment and order dated 18/08/2016
in BLAPL No. 1419/2016 passed by the High Court of Orissa at
Cuttack)
INDU DEWAN Petitioner(s)
VERSUS
REPUBLIC OF INDIA Respondent(s)
(with interim relief and office report)
Date : 09/12/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MR. JUSTICE L. NAGESWARA RAO
For Petitioner(s) Mr. Pradeep Aggarwal, Adv.
Mr. Lal Pratap Singh, Adv.
Mr. A.K. Singh, Adv.
Mr. Umesh Pratap Singh, Adv.
Ms. Ruchi Kohli,Adv.
For Respondent(s) Mr. Kailash Pandey, Adv.
Mr. Ranjeet Singh, Adv.
Mr. K.V. Sreekumar, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Perused the letter circulated by the learned counsel for the respondent.
List the matter after two weeks.
(Neetu Khajuria) (Tapan Kr. Chakraborty)
Signature Not Verified
Court Master Court Master
Digitally signed by
NEETU KHAJURIA
Date: 2016.12.10
13:05:08 IST
Reason: