Supreme Court - Daily Orders
State Of Odisha vs Jayant Kumar Mohanty on 1 April, 2016
Bench: Fakkir Mohamed Ibrahim Kalifulla, S.A. Bobde
ITEM NO.8 COURT NO.6 SECTION XIA
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)......CC No(s).
1592/2016
(Arising out of impugned final judgment and order dated 13/07/2015
in WP No. 7700/2015 passed by the High Court of Orissa at Cuttack)
STATE OF ODISHA AND ORS. Petitioner(s)
VERSUS
JAYANT KUMAR MOHANTY AND ANR Respondent(s)
I.A. 1/2016(with c/delay in filing SLP)
Date : 01/04/2016 This matter was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE FAKKIR MOHAMED IBRAHIM KALIFULLA
HON'BLE MR. JUSTICE S.A. BOBDE
For Petitioner(s) Mr. Som Raj Choudhury,Adv.
For Mr. Abhisth Kumar,AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
We are not inclined to entertain this special leave petition, which is dismissed.
(NARENDRA PRASAD) (SHARDA KAPOOR) COURT MASTER COURT MASTER Signature Not Verified Digitally signed by NARENDRA PRASAD Date: 2016.04.01 17:01:52 IST Reason: