Supreme Court - Daily Orders
State Of Orissa vs All Orissa Settlement And Land ... on 14 December, 2022
Bench: Aniruddha Bose, Sudhanshu Dhulia
ITEM NO.24 COURT NO.12 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
SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 36299/2022
(Arising out of impugned final judgment and order dated 19-04-2022
in WP(C) No. 21611/2011 passed by the High Court Of Orissa At
Cuttack)
STATE OF ORISSA & ORS. Petitioner(s)
VERSUS
ALL ORISSA SETTLEMENT AND LAND CONSOLIDATION NON GAZETTED TECHNICAL
OFFICERS ASSOCIATION DHENKANAL Respondent(s)
( IA No.183996/2022-EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT and IA No.183999/2022-CONDONATION OF DELAY IN REFILING /
CURING THE DEFECTS )
Date : 14-12-2022 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ANIRUDDHA BOSE
HON'BLE MR. JUSTICE SUDHANSHU DHULIA
For Petitioner(s) Ms. Sharmila Upadhyay, AOR
Mr. Sarvjit Pratap Singh, Adv.
Mr. Gaurav Prakash Pathak, Adv.
For Respondent(s) Mr. Subhasish Mohanty, AOR
Ms. Pabitra Kumar Biswal, Adv.
Mr. Yashvardhan Singh, Adv.
Ms. Durga Devi Panda, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Heard learned counsel for the petitioners.
We do not find any ground to interfere with the order impugned under the special leave petition.
The special leave petition is, accordingly, dismissed.
Signature Not Verified Digitally signed by SONIA BHASIN Date: 2022.12.17Pending application(s), if any, shall stand disposed of.
10:46:00 IST Reason: (SONIA BHASIN) (VIDYA NEGI)
COURT MASTER (SH) ASSISTANT REGISTRAR