Supreme Court - Daily Orders
State Of Orissa vs Ambarish Das on 16 May, 2023
Author: Hrishikesh Roy
Bench: Hrishikesh Roy
ITEM NO.51 COURT NO.14 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(s). 7817/2023
(Arising out of impugned judgment and order dated 14-12-2021 in WPC
No. 16646/2012 24-12-2021 in IA No. 18843/2021 arising out of WP(C)
No. 16646/2012 passed by the High Court of Orissa at Cuttack)
STATE OF ORISSA & ORS. Petitioner(s)
VERSUS
AMBARISH DAS & ANR. Respondent(s)
(IA No.102314/2023-CONDONATION OF DELAY IN FILING and IA No.102315/2023-CONDONATION OF DELAY IN REFILING / CURING THE DEFECTS) WITH Diary No(s). 11216/2023 (XI-A) (FOR CONDONATION OF DELAY IN FILING ON IA 103108/2023 FOR CONDONATION OF DELAY IN REFILING / CURING THE DEFECTS ON IA 103110/2023 IA No. 103108/2023 - CONDONATION OF DELAY IN FILING IA No. 103110/2023 - CONDONATION OF DELAY IN REFILING / CURING THE DEFECTS) Diary No(s). 11219/2023 (XI-A) (FOR CONDONATION OF DELAY IN FILING ON IA 103419/2023 FOR CONDONATION OF DELAY IN REFILING / CURING THE DEFECTS ON IA 103422/2023 IA No. 103419/2023 - CONDONATION OF DELAY IN FILING IA No. 103422/2023 - CONDONATION OF DELAY IN REFILING / CURING THE DEFECTS) Date : 16-05-2023 These matters were called on for hearing today. CORAM : HON'BLE MR. JUSTICE HRISHIKESH ROY HON'BLE MR. JUSTICE MANOJ MISRA For Petitioner(s) Mr. Ramendra Mohan Patnaik, AOR For Respondent(s) Signature Not Verified UPON hearing the counsel the Court made the following Digitally signed by NITIN TALREJA Date: 2023.05.19 16:26:55 IST Reason: O R D E R There is inadequate explanation for delayed filing of the 1 Special Leave Petitions. We see no justification to condone the delay. Accordingly, the delay condonation application(s) stands dismissed. In consequence, the Special Leave Petitions stand dismissed.
Pending application(s), if any, shall stand closed.
(NITIN TALREJA) (KAMLESH RAWAT)
COURT MASTER (SH) ASSISTANT REGISTRAR
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