Mamali Madhusmita Patra And vs State Of Orissa And Others
2021 Latest Caselaw 11479 Ori

             IN THE HIGH COURT OF ORISSA AT CUTTACK

                           W.P. (C) No. 18127 of 2019
                                     And
                           W.P.(C) No. 18119 of 2019

            Mamali Madhusmita Patra and       ....                               Petitioners
            others
                                                                      Mr. R. Roy, Adv.
                                               -Versus -
            State of Orissa and others        ....                      Opposite Parties
                                                           Mr. J.P. Pattnai, Govt. Adv.


                    CORAM:
                     DR. JUSTICE B.R. SARANGI
                                     ORDER

09.11.2021

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

2. Heard Mr. R. Roy, learned counsel for the petitioners in W.P.(C) No.18127 of 2019, Mr. J.P. Pattnaik, learned Government Advocate and Mr. S.B. Jena, learned counsel for opposite party-OPSC, and Mr. D.N. Pattnaik, learned counsel for the petitioner in W.P.(C) No.18119 of 2019 and Mr. P.K. Mohanty, learned Senior Counsel along with Mr. P. Mohanty, learned counsel for opposite party-OPSC. Hearing is concluded and judgment reserved.

    Ashok                                                  (Dr. B.R. Sarangi)
                                                                Judge