Satrughana Sarangi vs State Of Odisha
2021 Latest Caselaw 12564 Ori

                 IN THE HIGH COURT OF ORISSA AT CUTTACK

                              WPC (OA) No.1945 of 2018
                               (Through hybrid mode)

            Satrughana Sarangi                      ....           Petitioner

                                                   Mr.S.N.Patnaik, Advocate
                                       -versus-

            State of Odisha                         ....       Opposite Party

                                 Mr.N.K.Praharaj, Addl. Standing Counsel

                      CORAM: JUSTICE ARINDAM SINHA

                                       ORDER

06.12.2021 Order No.

01. 1. Mr. Praharaj, learned advocate, Addl. Standing Counsel appears on behalf of State and submits, adjournment be granted till next Monday to consider the judgment and order filed on behalf of petitioner on submission that the case is covered thereby. Mr. Patnaik, learned advocate appears on behalf of petitioner.

2. List on 13th December, 2021.

(Arindam Sinha) Judge