Jatin Kumar Panjia vs State Of Odisha & Others
2021 Latest Caselaw 8332 Ori

             IN THE HIGH COURT OF ORISSA AT CUTTACK

                         WPC(OAC) No.4378 of 2012

              Jatin Kumar Panjia                      ....       Petitioner

                                   Mr. Ashok Das,
                                   Advocate

                                          -versus-
              State of Odisha & others                ....     Opp. Parties

                                   Mr. H.K. Panigrahi,
                                   Additional Standing Counsel (OAT)

                                 CORAM:
                        JUSTICE BISWAJIT MOHANTY
                                    ORDER

Order No. 09.08.2021

10. Heard Mr. Das, learned counsel for the petitioner and Mr. Panigrahi, learned Additional Standing Counsel (OAT) through video conferencing mode.

Hearing is concluded. Judgment is reserved.

( Biswajit Mohanty) Judge

Prasant