M/S Harish Chandra Majhi vs The State Of Odisha on 14 October, 2022

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Supreme Court - Daily Orders

M/S Harish Chandra Majhi vs The State Of Odisha on 14 October, 2022

Author: J.K. Maheshwari

Bench: J.K. Maheshwari

     ITEM NO.5                              COURT NO.9                       SECTION XI-A

                                   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).       17627-
     17646/2022

     (Arising out of impugned final judgment and order dated 07-06-2021
     in WPC No. 8461/2021, WPC No. 36008/2020, WPC No. 4723/2021, WPC
     No. 31854/2020, WPC No. 2965/2021, WPC No. 2904/2021, WPC No.
     3074/2021, WPC No. 11921/2020, WPC No. 8463/2021, WPC No.
     34040/2020, WPC No. 5392/2021, WPC No. 5850/2021, WPC No.
     26355/2020, WPC No. 5231/2020, WPC No. 8082/2020, WPC No.
     35979/2020, WPC No. 22927/2019, WPC No. 38144/2020, WPC No.
     38141/2020, WP(C) No. 14924/2020 passed by the High Court Of Orissa
     At Cuttack)

     M/S HARISH CHANDRA MAJHI                                                  Petitioner(s)
                                                        VERSUS

     THE STATE OF ODISHA & ORS.                         Respondent(s)
     (IA No.128387/2022-EXEMPTION FROM FILING C/C OF THE IMPUGNED
     JUDGMENT and IA No.128388/2022-PERMISSION TO FILE LENGTHY LIST OF
     DATES
      IA No. 128387/2022 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
     JUDGMENT

IA No. 128388/2022 - PERMISSION TO FILE LENGTHY LIST OF DATES) Date : 14-10-2022 These matters were called on for hearing today.

CORAM : HON'BLE MR. JUSTICE SANJIV KHANNA HON'BLE MR. JUSTICE J.K. MAHESHWARI For Petitioner(s) Mr. Shubhranshu Padhi, AOR Mr. Vishal Bansal, Adv.

Mrs. Rajeshwari Shankar, Adv. Mr. Niroop S., Adv.

Mr. Mohd. Ovais, ADv.

For Respondent(s) UPON hearing the counsel, the Court made the following O R D E R Issue notice.

Dasti, in addition, is permitted. Tag with SLP (C) No. 7458 of 2022.

Signature Not Verified

Notice would also be served on the learned nominated/standing counsel for the State.

Digitally signed by BABITA PANDEY Date: 2022.10.15 14:21:28 IST Reason:

(BABITA PANDEY) (R.S. NARAYANAN) COURT MASTER (SH) COURT MASTER (NSH)

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Supreme Court - Daily Orders