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Khalia Meher (Since Deceased) Through ... vs The Superintending Engineer Hirakund ... on 10 October, 2022

Bench: Surya Kant, M.M. Sundresh

     ITEM NO.2                                 COURT NO.13                     SECTION XI­A

                                     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 (CIVIL) Diary No. 25175/2022

     (Arising out of impugned final judgment and order dated 04­05­2022
     in WA No. 592/2011 & Order dated 13­09­2011 in WP(C) No. 14374/2010
     passed by the High Court of Orissa at Cuttack)

     KHALIA MEHER (SINCE DECEASED) THROUGH LRS                                    Petitioner(s)

                                                        VERSUS

     THE SUPERINTENDING ENGINEER HIRAKUND DAM CIRCLE&ANR.                         Respondent(s)

     (FOR ADMISSION and I.R. and IA No.133945/2022­CONDONATION OF DELAY
     IN FILING SLPs and IA No.133947/2022­EXEMPTION FROM FILING C/C OF
     THE IMPUGNED JUDGMENT)

     Date : 10­10­2022 These petitions were called on for hearing today.

     CORAM :
                             HON'BLE MR. JUSTICE SURYA KANT
                             HON'BLE MR. JUSTICE M.M. SUNDRESH

     For Petitioner(s)
                                            Ms. Renuka Sahu, AOR
     For Respondent(s)

                                 UPON hearing the counsel the Court made the following
                                                    O R D E R

Heard learned counsel appearing for the petitioners and perused the material placed on record.

Application seeking exemption from filing certified copy of the impugned Orders is allowed.

Issue notice on the application seeking condonation of delay in filing Special Leave Petitions as also on the Special Leave Petitions, returnable on 18­11­2022.

Dasti service, in addition, is permitted.

       (VISHAL ANAND)                                                        (PREETHI T.C.)
     ASTT. REGISTRAR­cum­PS                                                 COURT MASTER (NSH)