Bibhuranjan Dalai And Others vs State Of Odisha And Others
2021 Latest Caselaw 8547 Ori

                  IN THE HIGH COURT OF ORISSA AT CUTTACK

                                  W.P. (C) No.24450 of 2020


             Bibhuranjan Dalai and others         ....            Petitioners
                                             Mr. B. N. Satapathy, Advocate
                                        -versus-
             State of Odisha and others           ....       Opposite Parties
                                           Mr. M. S. Sahoo, AGA for State

                        CORAM:
                        THE CHIEF JUSTICE
                        DR. JUSTICE B.R. SARANGI
                                              ORDER

Order No. 13.08.2021

I. A. No.10133 of 2021

07. 1. Issue notice on the interlocutory application.

2. Mr. M. S. Sahoo, learned Additional Government Advocate for the State accepts notice for Opposite Parties. Since he accepts notice for Opposite Parties, let required number of copies of the interlocutory application be served on him within three working days.

3. Mr. Sahoo, learned Additional Government Advocate states that he will submit a status report by the next date.

4. Since this is not an application seeking modification of the main judgment, it be listed before the regular Bench on 16th September, 2021.

( Dr. S. Muralidhar) Chief Justice

(Dr. B. R. Sarangi) Judge M. Panda