Supreme Court - Daily Orders
Narendra Mohanty vs State Of Orissa on 6 February, 2023
Bench: B.R. Gavai, Vikram Nath
ITEM NO.27 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). 21556/2022
(Arising out of impugned final judgment and order dated 28-03-2022
in CRLMC No. 657/2012 passed by the High Court of Orissa at
Cuttack)
NARENDRA MOHANTY & ANR. Petitioner(s)
VERSUS
STATE OF ORISSA Respondent(s)
(FOR ADMISSION and I.R. and IA No.18979/2023-CONDONATION OF DELAY
IN FILING and IA No.18980/2023-CONDONATION OF DELAY IN REFILING /
CURING THE DEFECTS and IA No.18978/2023-PERMISSION TO FILE LENGTHY
LIST OF DATES)
Date : 06-02-2023 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE B.R. GAVAI
HON'BLE MR. JUSTICE VIKRAM NATH
For Petitioner(s) Mr. Deepak Kr. Singh,Adv.
Mr. Satya Mitra, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel appearing for the petitioners seeks permission to withdraw this petition.
Permission is granted.
The special leave petition is, accordingly, dismissed as withdrawn.
Signature Not Verified(NARENDRA PRASAD) Digitally signed by (ANJU KAPOOR) Narendra Prasad ASTT. REGISTRAR-cum-PS Date: 2023.02.07 18:52:59 IST COURT MASTER (NSH) Reason: