WP(C)/3093/2021
2021 Latest Caselaw 1100 Ori

                                  W.P.(C) No. 3093 of 2021




02.   29.01.2021            The matter is taken up through video conferencing.
                            Heard Mr. K. Swain, learned counsel for the petitioner.
                            Against rejection of claim of the petitioner in terms of the
                   judgment rendered in the case of Ritanjali Giri v. State of
                   Odisha, 2016 (I) ILR CUT 1162 vide order dated 07.12.2020
                   under Annexure-3, which has been passed in pursuance of the
                   order dated 29.06.2020 in W.P.(C) No.14602 of 2020, the
                   petitioner approached this Court by filing the present writ petition.
                            Issue notice to the opposite parties.
                            Four extra copies of the writ petition be served on learned
                   State Counsel appearing for opposite parties no.1 to 4 within three
                   days enabling him to obtain instructions or file counter affidavit.


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Ashok (DR. B.R. SARANGI) JUDGE