Supreme Court - Daily Orders
Society For Health Action Development ... vs The State Of Odisha on 10 May, 2019
Bench: Arun Mishra, Navin Sinha
ITEM NO.44 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). 12049/2019
(Arising out of impugned final judgment and order dated 19-02-2019
in WP(C) No. 3943/2018 passed by the High Court Of Orissa At
Cuttack)
SOCIETY FOR HEALTH ACTION DEVELOPMENT
AND ENVIRONMENTAL SERVICES (SHADES) Petitioner(s)
VERSUS
THE STATE OF ODISHA & ORS. Respondent(s)
(FOR ADMISSION)
Date : 10-05-2019 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE ARUN MISHRA
HON'BLE MR. JUSTICE NAVIN SINHA
For Petitioner(s) Mr. S.K. Patri,Adv.
Mr. Taruna Kant Samantray,Adv.
Mr. Vijay Singh,Adv.
Ms. Velasree S.,Adv.
Mr. S.K. Rajora,Adv.
Mr. Bijay Ku. Jena,Adv.
Mr. Robin Khokhar, AOR
Mr. Mohd. Gayasuddin,Adv.
Mr. Arshad Khan,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Since the Session 2017-18, for which the application was filed, is already over, it is open to the petitioner to apply afresh.
In case, the petitioner applies, let its application be considered as early as possible.
The special leave petition is, accordingly, disposed of.
Signature Not VerifiedPending application(s), if any, shall stand disposed of.
Digitally signed by NARENDRA PRASAD Date: 2019.05.13 13:21:15 IST Reason: (NARENDRA PRASAD) (JAGDISH CHANDER) COURT MASTER COURT MASTER