Subash Chandra Khatua vs Jyotirmaya Rath
2021 Latest Caselaw 11276 Ori

                     IN THE HIGH COURT OF ORISSA AT CUTTACK

                                       CONTC No.2972 of 2021
                  Subash Chandra Khatua                          ....        Petitioner
                                               Mr. Krushna Chandra Sahu, Advocate
                                                 -versus-
                  Jyotirmaya Rath                                ....       Opp. Party
                               Mr. P.K. Muduli, Additional Government Advocate

                         CORAM:
                         THE CHIEF JUSTICE
                         JUSTICE B. P. ROUTRAY
                                             ORDER

Order No. 2.11.2021

04. 1. It is seen that the Special Leave Petition filed by the State of Odisha against judgment dated 5th November, 2020 of this Court in W.P.(C) No.22678 of 2020 has been dismissed by the Supreme Court of India on 6th September, 2021.

2. The affidavit stated to have been filed by the Opposite Party be brought on record after serving a copy thereof on the learned counsel for the Petitioner.

3. List on 9th December, 2021.

(Dr. S. Muralidhar) Chief Justice

( B.P. Routray) Judge M.K. Panda