Supreme Court - Daily Orders
Arun Kumar Nayak vs Urmila Jena @ Urmila Nayak on 10 May, 2018
Bench: N.V. Ramana, S. Abdul Nazeer
ITEM NO.7 COURT NO.8 SECTION II-B
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 (CRIMINAL) Diary No(s). 14579/2018
(Arising out of impugned final judgment and order dated 02-03-2010
in RPFAM No. 44/2009 passed by the High Court of Orissa at Cuttack)
ARUN KUMAR NAYAK Petitioner(s)
VERSUS
URMILA JENA @ URMILA NAYAK & ORS. Respondent(s)
(FOR ADMISSION and I.R. and IA No.64266/2018-CONDONATION OF DELAY
IN FILING SLP and IA No.64272/2018-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT and IA No.64287/2018-INTERVENTION/IMPLEADMENT and
IA No.64276/2018-APPROPRIATE ORDERS/DIRECTIONS)
Date : 10-05-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE N.V. RAMANA
HON'BLE MR. JUSTICE S. ABDUL NAZEER
For Petitioner(s)
Mr. Debasis Misra, AOR
Mr. Binay Kr. Jha, Adv.
Ms. Alpana Sharma, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
The Special Leave Petition is dismissed on the ground of delay as well as on merits.
Pending applications filed in the matter are also disposed of.
(VISHAL ANAND) (RAJ RANI NEGI)
COURT MASTER (SH) ASST.REGISTRAR
Signature Not Verified
Digitally signed by
VISHAL ANAND
Date: 2018.05.11
10:34:06 IST
Reason: