WP(C)/28130/2011
2021 Latest Caselaw 3177 Ori

                                WP(C) No. 28130 of 2011




10.   03.03.2021         The    matter    is    taken    up     through    hybrid
                   arrangement (virtual/physical mode).
                         Heard Mr. A.C. Mohanty, learned counsel for the
                   petitioner   and     Mr.    Y.S.P.   Babu,    learned    Addl.
                   Government Advocate appearing for the State opposite
                   parties no.1 to 3.
                         Though notice issued as against opposite party
                   no.4 has been made sufficient, none appears for the said
                   opposite party. Since this is a case of the year 2011, this
                   Court is not inclined to grant any further adjournment
                   and proceeded to decide the matter on the basis of the
                   pleadings available on record.
                         Judgment is reserved.


                                                         ...............................

(DR. B.R. SARANGI) JUDGE GDS