Supreme Court - Daily Orders
State Of Odisha vs Biswamitra Parida on 30 June, 2021
Bench: D.Y. Chandrachud, R. Subhash Reddy, S. Ravindra Bhat
ITEM NO.21 Court 5 (Video Conferencing) 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).6851/2021
(Arising out of impugned final judgment and order dated 10-02-2021
in WA No. 822/2020 passed by the High Court of Orissa at Cuttack)
STATE OF ODISHA & ANR. Petitioner(s)
VERSUS
BISWAMITRA PARIDA & ANR. Respondent(s)
(WITH I.R. and IA No.60773/2021-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT and IA No.60774/2021-EXEMPTION FROM FILING
AFFIDAVIT)
WITH SLP(C) No. 6868/2021 (XI-A)
(WITH I.R. and IA No.60894/2021-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT and IA No.60896/2021-EXEMPTION FROM FILING
AFFIDAVIT)
Date : 30-06-2021 These petitions were called on for hearing today.
CORAM : HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
HON'BLE MR. JUSTICE R. SUBHASH REDDY
HON'BLE MR. JUSTICE S. RAVINDRA BHAT
For Petitioner(s) Mr. Shovan Mishra, AOR
Ms. Bipasa Tripathy, Adv.
For Respondent(s) Mr. Soumyajit Pani, Adv.
Mr. B. S. Tripathy, Adv.
Mr. Siddharth Jain, AOR
UPON hearing the counsel the Court made the following
O R D E R
1 We are not inclined to entertain the Special Leave Petitions under Article 136 of the Constitution.
2 The Special Leave Petitions are accordingly dismissed.
Signature Not Verified 3 Digitally signed by Chetan Kumar Date: 2021.06.30Pending application, if any, stands disposed of. 18:36:26 IST Reason:
(SANJAY KUMAR-I) (SAROJ KUMARI GAUR) AR-CUM-PS COURT MASTER