Supreme Court - Daily Orders
State Of Orissa vs Chandra Nandi on 6 May, 2022
Bench: D.Y. Chandrachud, Surya Kant
ITEM NO.5 COURT NO.4 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).21180/2021
(Arising out of impugned final judgment and order dated 03-02-2021
in WPC No. 19550/2011 passed by the High Court of Orissa at
Cuttack)
STATE OF ORISSA & ORS. Petitioner(s)
VERSUS
CHANDRA NANDI Respondent(s)
(FOR ADMISSION and I.R. and IA No.169395/2021-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT)
Date : 06-05-2022 This petition was called on for hearing today.
CORAM :
HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
HON'BLE MR. JUSTICE SURYA KANT
For Petitioner(s)
Mr. Shibashish Misra, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
1 In the facts and circumstances of the present case, we are not inclined to entertain the Special Leave Petition under Article 136 of the Constitution.
2 The Special Leave Petition is accordingly dismissed.
3 However, the question of law is kept open to be resolved in an appropriate case.
4 Pending application, if any, stands disposed of.
Signature Not Verified Digitally signed by Sanjay Kumar Date: 2022.05.09 10:32:57 IST Reason: (SANJAY KUMAR-I) (SAROJ KUMARI GAUR)
AR-CUM-PS COURT MASTER