Ramesh Ch. Guin vs State Of Odisha And Others
2021 Latest Caselaw 12554 Ori

                                    1




       IN THE HIGH COURT OF ORISSA AT CUTTACK
                      W.P.(C) No. 24439 of 2011


Ramesh Ch. Guin                     .....                         Petitioner

                                             Mr. U.C. Mohanty, Advocate
                                    Vs.
State of Odisha and others          .....                   Opposite parties

                                                          State Counsel &
                                               Mr. B.K. Sharma, Advocate
                                                           (O.Ps. 2 and 3)

            CORAM:
               DR. JUSTICE B.R. SARANGI

                                         ORDER

06.12.2021

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

2. Mr. B.K. Sharma, learned counsel for opposite parties 2 and 3 seeks adjournment of this case to produce all the relevant documents as well as judgment of the apex Court, for a just and proper adjudication of the case.

3. On his request, call this matter one week after.

Arun                                          (DR. B.R. SARANGI)
                                                   JUDGE