Supreme Court - Daily Orders
Shazia Aman Khan vs State Of Orissa on 23 June, 2023
Author: B.V. Nagarathna
Bench: B.V. Nagarathna
ITEM NO.24 COURT NO.7 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). 7290/2023
(Arising out of impugned final judgment and order dated 03-04-2023
in WPCRL No. 160/2021 passed by the High Court Of Orissa At
Cuttack)
SHAZIA AMAN KHAN & ANR. Petitioner(s)
VERSUS
STATE OF ORISSA & ORS. Respondent(s)
(IA No. 115418/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT
IA No. 115419/2023 - EXEMPTION FROM FILING O.T. IA No. 115417/2023 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES) Date : 23-06-2023 This matter was called on for hearing today.
CORAM :
HON'BLE MRS. JUSTICE B.V. NAGARATHNA HON'BLE MR. JUSTICE MANOJ MISRA (VACATION BENCH) For Petitioner(s) Ms. Shahrukh Alam, Adv.
Ms. Akriti Chaubey, AOR Mr. Shantanu Singh, Adv.
For Respondent(s) Ms. Sagarika Sahoo, Adv.
Mr. Anam Charan Panda, Adv.
Mr. Hitendra Nath Rath, AOR UPON hearing the counsel the Court made the following O R D E R Issue notice, returnable on 28.07.2023.
Dasti, in addition, is permitted.
Mr. Hitendra Nath Rath, learned counsel accepts notice on Signature Not Verified behalf of the respondent No.2/Caveator.Digitally signed by Neetu Sachdeva Date: 2023.06.23 16:46:46 IST Reason: 1
We have heard the learned counsel for the petitioners and the learned counsel for the respondent No.2/Caveator at length.
There shall be an interim stay of the direction of the High Court directing the petitioners herein to handover custody of the minor child, namely Ms. Dania Aman Khan (alias Sumaiya Khanam) to respondent No.2 until further orders.
(RADHA SHARMA) (VIRENDER SINGH) COURT MASTER (SH) BRANCH OFFICER 2