Supreme Court - Daily Orders
Amit Beriwal vs The State Of Odisha on 9 September, 2020
Bench: Chief Justice, A.S. Bopanna, V. Ramasubramanian
ITEM NO.14 Court No.1 (Video Conferencing) 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).4076/2020
(Arising out of impugned final judgment and order dated 27-07-2020
in BLAPL No. 2217/2020 passed by the High Court Of Orissa At
Cuttack)
AMIT BERIWAL Petitioner(s)
VERSUS
THE STATE OF ODISHA Respondent(s)
(FOR ADMISSION and I.R. and IA No.84606/2020-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT)
Date : 09-09-2020 This petition was called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE A.S. BOPANNA
HON'BLE MR. JUSTICE V. RAMASUBRAMANIAN
For Petitioner(s) Mr. Abhishek A. Rastogi, Adv.
Mr. Pratyashprava Saha, Adv.
Mr. Nikhil Jain, AOR*
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
The special leave petition is dismissed.
As a sequel to the above, pending interlocutory applications, if any, stand disposed of.
(SANJAY KUMAR-II) (INDU KUMARI POKHRIYAL) ASTT. REGISTRAR-cum-PS ASSISTANT REGISTRAR *Appearance slip not submitted by the counsel Signature Not Verified Digitally signed by Sanjay Kumar Date: 2020.09.09 16:21:15 IST Reason: