Supreme Court - Daily Orders
Bhisma Charan Naik vs State Of Orissa on 4 September, 2017
Author: Sanjay Kishan Kaul
Bench: Sanjay Kishan Kaul
CHAMBER MATTER COURT NO.12 SECTION XI -A
No. 24
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) Diary No(s).
39899/2016
BHISMA CHARAN NAIK & ORS. Petitioner(s)
VERSUS
STATE OF ORISSA & ORS. Respondent(s)
Date : 04-09-2017 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE SANJAY KISHAN KAUL
[IN CHAMBERS]
For Petitioner(s) Mr. Prashant R. Dahat, Adv.
Mr. Venkateswara Rao Anumolu, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Four weeks' time, as a last opportunity, is granted to learned counsel for the petitioners to cure the defects pointed out by the Registry.
(SONALI SAUND) (SAROJ KUMARI GAUR) SENIOR PERSONAL ASSISTANT COURT MASTER Signature Not Verified Digitally signed by SONALI SAUND Date: 2017.09.07 16:41:52 IST Reason: