ITEM NO.43               COURT NO.10               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). 2073/2017 (Arising out of impugned final judgment and order dated  10-11-2016 in BLAPL No. 3663/2016 passed by the High Court of Orissa at  Cuttack) KAILASH CHANDRA LENKA                              Petitioner(s)                                 VERSUS JYOTIRANI SARANGI & ANR.                           Respondent(s) (FOR EXEMPTION FROM FILING O.T.  ON IA 4577/2017  FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA  4580/2017) Date : 19-03-2018 This matter was called on for hearing today. CORAM :           HON'BLE MR. JUSTICE ARUN MISHRA          HON'BLE MR. JUSTICE NAVIN SINHA For Petitioner(s)

Mr.R.Das, Sr.Adv. Mr.Shikhar Saha, Adv.

                   Mr.Santosh Kumar-I, AOR                     For Respondent(s)                     Ms.Sharmila Upadhyay, AOR

Mr.Pawan Upadhyay, Adv. Mr.Sarvjit Pratap Singh, Adv.

                   Mr.Suresh Chandra Tripathy, AOR                                UPON hearing the counsel the Court made the following                              O R D E R

Learned counsel for the petitioner seeks time to look into the order granting bail under Section 438 CrPC to the respondent No.1 in similar other cases initiated by CBI, Crime Branch.

List the matter in the second week of April, 2018.

(Ashok Raj Singh)             (Jagdish Chander)   Court Master    Court Master