Supreme Court - Daily Orders
Satyanarayan Mishra vs Secretary, Kalinga Institute Of ... on 8 August, 2025
ITEM NO.48 COURT NO.6 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). 15735/2024
[Arising out of impugned final judgment and order dated 04-12-2023
in RSA No. 88/2019 passed by the High Court of Orissa at Cuttack]
SATYANARAYAN MISHRA Petitioner(s)
VERSUS
SECRETARY, KALINGA INSTITUTE OF TECHNOLOGY(KIIT) Respondent(s)
WITH
SLP(C) No. 15736/2024 (XI-A)
Date : 08-08-2025 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE M.M. SUNDRESH
HON'BLE MR. JUSTICE NONGMEIKAPAM KOTISWAR SINGH
For Petitioner(s) Mr. Suman Tripathy, AOR
Ms. Shruti Mishra, Adv.
For Respondent(s) Mr. Amitesh Kumar, Adv.
Ms. Priti Kumari, Adv.
Mr. Shashank Shekhar Singh, AOR
UPON hearing the counsel the Court made the following
O R D E R
An adjournment letter has been circulated by learned counsel appearing for the respondent seeking time to file reply.
As a last opportunity, let reply be filed within a period of two weeks.
Signature Not Verified
List the matters after two weeks. Digitally signed by ASHA SUNDRIYAL Date: 2025.08.08 17:24:21 IST Reason: (ASHA SUNDRIYAL) (POONAM VAID) DEPUTY REGISTRAR ASSISTANT REGISTRAR