Mamata Manjari Mohanty vs State Of Odisha & Ors
2021 Latest Caselaw 8457 Ori

                       IN THE HIGH COURT OF ORISSA AT CUTTACK

                                WPC (OAC) No. 3077 of 2014

             Mamata Manjari Mohanty           .....                   Petitioner
                                                      Mr. M.K. Mohanty, Advocate
                                         - Versus-
             State of Odisha & Ors.            .....                  Opp. Parties
                                                              Mr. H.K. Panigrahi,
                                                          Addl. Standing Counsel

                         CORAM:
                             DR. JUSTICE B.R. SARANGI
                                         ORDER

11.08.2021

Order No. This matter is taken up through hybrid mode.

Heard Mr. M.K. Mohanty, learned counsel for the petitioner and Mr. H.K. Panigrahi, learned Addl. Standing Counsel for the State opposite parties.

Hearing is concluded and judgment reserved.

(DR. B.R. SARANGI) GDS JUDGE