Supreme Court - Daily Orders
Rama Pahan vs State Of Odisha on 18 March, 2026
Author: Aravind Kumar
Bench: Aravind Kumar
ITEM NO.1 COURT NO.16 SECTION II-B
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 (Crl.) No(s).14872-
14884/2025
[Arising out of impugned final judgment and order dated 16-01-2025
in BLAPL No. 9385/2024 16-01-2025 in BLAPL No. 10002/2024 16-01-
2025 in BLAPL No. 10049/2024 16-01-2025 in BLAPL No. 10343/2024 16-
01-2025 in BLAPL No. 10577/2024 16-01-2025 in BLAPL No. 10745/2024
16-01-2025 in BLAPL No. 10844/2024 16-01-2025 in BLAPL No.
10845/2024 16-01-2025 in BLAPL No. 10886/2024 16-01-2025 in BLAPL
No. 10952/2024 16-01-2025 in BLAPL No. 11254/2024 16-01-2025 in
BLAPL No. 11433/2024 16-01-2025 in BLAPL No. 9386/2024 passed by
the High Court of Orissa at Cuttack]
RAMA PAHAN Petitioner(s)
VERSUS
STATE OF ODISHA & ANR. Respondent(s)
FOR ADMISSION and I.R.
Date : 18-03-2026 These petitions were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE ARAVIND KUMAR
HON'BLE MR. JUSTICE PRASANNA B. VARALE
For Petitioner(s) : Mr. Vivek Gupta, AOR
Mr. Ankit Verma, Adv.
Mr. Govind Gupta, Adv.
For Respondent(s) : Mr. Arun Thapa, Adv.
Mr. Ashutosh Kumar Jha Dheeraj, Adv.
Mr. Sarfaraz Ahmed, Adv.
Mr. Sailesh Gupta, Adv.
Mr. Ishwar Chandra Roy, Adv.
Mr. Jugul Kishor Gupta, AOR
Ms. Vidushi, AOR
Ms. Vandana Kaushal, AOR
Mr. Suchit Mohanty, Adv.
Mr. Samarth Mohanty, Adv.
Ms. Talat Chaudhary, Adv.
Signature Not Verified
Digitally signed by
NEHA GUPTA
Date: 2026.03.18
Annam Venkatesh, AOR
18:06:53 IST
Reason: Rahul Mishra, Adv.
Agrima Singh, Adv.
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Satyarth Singh, Adv.
Tejaswani Upadhyay, Adv.
Shailja Singh, Adv.
UPON hearing the counsel the Court made the following
O R D E R
1. Heard.
2. We find no grounds to interfere with the impugned judgments and orders of the High Court. Hence, the present Special Leave Petitions are dismissed.
3. Pending application(s), if any, shall stand disposed of.
(NEHA GUPTA) (AVGV RAMU)
COURT MASTER (SH) COURT MASTER (NSH)
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