Supreme Court - Daily Orders
State Of Orissa vs Rabindra Pradhan on 6 April, 2016
Author: Rohinton Fali Nariman
Bench: Rohinton Fali Nariman
ITEM NO.48 COURT NO.10 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)......CC No. 2546/2016
(Arising out of impugned final judgment and order dated 31/03/2014
in WPC No. 11161/2010 passed by the High Court of Orissa at
Cuttack)
STATE OF ORISSA AND ORS Petitioner(s)
VERSUS
RABINDRA PRADHAN Respondent(s)
(Office report on default)
Date : 06/04/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
[IN CHAMBERS]
For Petitioner(s) Mr. Sibo Sankar Mishra, Adv.
For Respondent(s) Mr. Apoorv Kurup, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel for the petitioners states he will file proof of service on the Caveator during the course of the day.
Registry to verify and list the matter in the Court.
Signature Not Verified (RASHI GUPTA) (SAROJ SAINI) Digitally signed by RASHI GUPTA Date: 2016.04.07SR. P.A. COURT MASTER 14:40:59 IST Reason: