Supreme Court - Daily Orders
Arati Sahoo @ Behera vs The State Of Orissa (Vigilance) on 29 August, 2019
ITEM NO.45 REGISTRAR COURT. 1 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
BEFORE THE REGISTRAR ANIL LAXMAN PANSARE
Petition(s) for Special Leave to Appeal (Crl.) No(s). 5211/2019
ARATI SAHOO @ BEHERA Petitioner(s)
VERSUS
THE STATE OF ORISSA (VIGILANCE) Respondent(s)
Date : 29-08-2019 This petition was called on for hearing today.
For Petitioner(s)
Mr. S. Debabrata Reddy, Adv.
Mr. Chandan Kumar Mandal, Adv.
Mr. Shibashish Misra, AOR
For Respondent(s)
Mr. Susant Kumar Malik, Adv.
Mr. C.M. Patel,Adv.
Mr. Subashis Mohanty, AOR
UPON hearing the counsel the Court made the following
O R D E R
Sole respondent is duly represented. Ld. Counsel for the sole respondent seeks one week’s time for filing objection/counter affidavit. Be filed within one week.
Ld. Counsel for the respondent submits that the matter may be listed before the Hon’ble Court after one week. Ld. Counsel for the petitioner has no objection, if the matter is listed before the Ho’ble Court after one week.
In view of the above, Registry to process the matter for listing before the Hon'ble Court, as per rules, after completion of period of one week.
Signature Not Verified Digitally signed by RUPAM DHAMIJA Date: 2019.08.31 11:28:31 ISTReason: ANIL LAXMAN PANSARE
Registrar