Supreme Court - Daily Orders
Rabi Prakash vs The State Of Odisha on 18 May, 2023
Bench: Surya Kant, J.K. Maheshwari
ITEM NO.3 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).4169/2023
(Arising out of impugned final judgment and order dated 11-11-2022
in BLAPL No.11613/2021 passed by the High Court of Orissa at
Cuttack)
RABI PRAKASH Petitioner(s)
VERSUS
THE STATE OF ODISHA Respondent(s)
IA No.56144/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT
IA No.56145/2023 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES Date : 18-05-2023 This matter was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE SURYA KANT HON'BLE MR. JUSTICE J.K. MAHESHWARI For Petitioner(s) Mr. Shyam Manohar, Adv.
Ms. Isha Yadav, Adv.
Ms. Kiran Pandey, Adv.
Ms. Rasmita Das, Adv.
Ms. Monica Goel, Adv.
Ms. Manju Jetley, AOR For Respondent(s) Ms. Sharmila Upadhyay, AOR Mr. Sarvjit Pratap Singh, Adv.
UPON hearing the counsel the Court made the following O R D E R In view of letter circulated by learned counsel for the respondent - State seeking an adjournment to file counter affidavit, let the matter be listed on 13.07.2023.Signature Not Verified
(SATISH KUMAR YADAV) Digitally signed by (PREETHI T.C.) satish kumar yadav DEPUTY REGISTRAR Date: 2023.05.18 17:01:59 IST COURT MASTER (NSH) Reason: