Supreme Court - Daily Orders
Subhash Chandra Panda vs State Of Orissa on 26 November, 2021
Bench: R. Subhash Reddy, Hrishikesh Roy
ITEM NO.17 Court 12 (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
SPECIAL LEAVE PETITION (CIVIL) Diary No. 26948/2021
(Arising out of impugned final judgment and order dated 09-09-2015
in WP(C) No. 13956/2007 passed by the High Court of Orissa at
Cuttack)
SUBHASH CHANDRA PANDA Petitioner(s)
VERSUS
STATE OF ORISSA & ORS. Respondent(s)
( IA No.147135/2021-CONDONATION OF DELAY IN FILING, IA No.147138/
2021-ADDITION / DELETION / MODIFICATION PARTIES and IA
No.147140/2021-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT )
Date : 26-11-2021 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE R. SUBHASH REDDY
HON'BLE MR. JUSTICE HRISHIKESH ROY
For Petitioner(s) Dr. Nirmal Chopra, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
IA No.147138/ 2021 is allowed.
Proforma Respondent No.4 be deleted from the array of parties at the risk of the petitioner.
The Special Leave Petition is dismissed on the ground of delay as well as on merits.
Pending application(s) shall stand disposed of.
Signature Not Verified Digitally signed by Rajni Mukhi Date: 2021.11.26 16:53:14 IST Reason: (RAJNI MUKHI) (DIPTI KHURANA)
COURT MASTER COURT MASTER (NSH)