Supreme Court - Daily Orders
Ranajit Kumar Meher vs State Of Orissa &Amp Ors. on 10 January, 2017
Bench: J. Chelameswar, Abhay Manohar Sapre
REVISED
ITEM NO.7 COURT NO.3 SECTION XIA
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 (C) No(s). 20908/2012
(Arising out of impugned final judgment and order dated 09/01/2012
in WP No. 1508/2011 passed by the High Court Of Orissa At Cuttack)
RANAJIT KUMAR MEHER Petitioner(s)
VERSUS
STATE OF ORISSA & ORS. Respondent(s)
(FOR FINAL DISPOSAL)
WITH
SLP(C) No. 34621/2016
(With Office Report)
Date : 10/01/2017 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE J. CHELAMESWAR
HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE
For Petitioner(s) Mr. V. K. Monga,Adv.
Mr. Maninder Singh,ASG (Not present)
Mr. Ratik Sharma,Adv.
Ms. Sharmila Upadhyay,Adv.
For Respondent(s) Mr. Krishnayan Sen,Adv.
Mr. S. Misra,Adv.
Mr. Ajay Choudhary,Adv.
UPON hearing the counsel the Court made the following
O R D E R
SLP(C)No.20908/2012 List the matter after two weeks retaining its position. SLP(C) No. 34621/2016 Two weeks' time is granted to the learned counsel for the Signature Not Verified petitioner to file rejoinder affidavit. Digitally signed by OM PARKASH SHARMA Date: 2017.02.09 16:54:37 IST Reason:
List after two weeks separately below SLP(C)No.20908/2012.
[O.P. SHARMA] [SUMAN JAIN]
AR-CUM-PS COURT MASTER
ITEM NO.7 COURT NO.3 SECTION XIA
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 (C) No(s). 20908/2012
(Arising out of impugned final judgment and order dated 09/01/2012 in WP No. 1508/2011 passed by the High Court Of Orissa At Cuttack) RANAJIT KUMAR MEHER Petitioner(s) VERSUS STATE OF ORISSA & ORS. Respondent(s) (FOR FINAL DISPOSAL) WITH SLP(C) No. 34621/2016 (With Office Report) Date : 10/01/2017 These petitions were called on for hearing today. CORAM :
HON'BLE MR. JUSTICE J. CHELAMESWAR HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE For Petitioner(s) Mr. V. K. Monga,Adv.
Mr. Maninder Singh,ASG (Not present) Mr. Ratik Sharma,Adv.
Ms. Sharmila Upadhyay,Adv.
For Respondent(s) Mr. Krishnayan Sen,Adv.
Mr. S. Misra,Adv.
Mr. Ajay Choudhary,Adv.
UPON hearing the counsel the Court made the following O R D E R SLP(C)No.20908/2012 List the matter after two weeks retaining its position. SLP(C) No. 34621/2016 Two weeks' time is granted to the learned counsel for the petitioner to file rejoinder affidavit. List after two weeks separately below SLP(C)No.29008/2012.
[O.P. SHARMA] [SUMAN JAIN] AR-CUM-PS COURT MASTER