Supreme Court - Daily Orders
Madhab @ Madhaba Chandra Pradhan vs The State Of Odisha on 22 September, 2020
Bench: N.V. Ramana, Surya Kant, Hrishikesh Roy
ITEM NO.5 Court 2 (Video Conferencing) SECTION IIB
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.1752/2020
(Arising out of impugned final judgment and order dated 12022019
in CRLA No. 234/2010 passed by the High Court of Orissa at Cuttack)
MADHAB @ MADHABA CHANDRA PRADHAN Petitioner(s)
VERSUS
THE STATE OF ODISHA Respondent(s)
(FOR ADMISSION and I.R. and IA No.90221/2020CONDONATION OF DELAY
IN FILING SLP and IA No.90222/2020CONDONATION OF DELAY IN REFILING
SLP)
Date : 22092020 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE N.V. RAMANA
HON'BLE MR. JUSTICE SURYA KANT
HON'BLE MR. JUSTICE HRISHIKESH ROY
For Petitioner(s)
Mr. Ravindra S. Garia, AOR
Mr. Lokesh Kumar Gunjan, Adv.
Mr. Shashank Singh, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
The Court is convened through Video Conferencing.
Heard the learned counsel appearing for the petitioner.
Delay condoned.
Issue notice.
The petitioner is permitted to take out dasti service.
Signature Not VerifiedThe Registry is directed to list this matter after service is complete on the State of Odisha.
Digitally signed by Vishal Anand Date: 2020.09.22 17:47:06 IST Reason: (VISHAL ANAND) (RAJ RANI NEGI)
ASTT. REGISTRARcumPS DY. REGISTRAR