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Dr. Indira Palo vs State Of Odisha And Ors
2021 Latest Caselaw 11480 Ori

Citation : 2021 Latest Caselaw 11480 Ori
Judgement Date : 9 November, 2021

Orissa High Court
Dr. Indira Palo vs State Of Odisha And Ors on 9 November, 2021
             IN THE HIGH COURT OF ORISSA AT CUTTACK

                          WPC (OAC) No. 3180 of 2016

            Dr. Indira Palo                       ....                                  Petitioner
                                                               Mr. M.K. Khuntia, Advocate
                                                   -Versus -
            State of Odisha and Ors.              ....                            Opp. Parties
                                                                                           .
                                                                               State Counsel

                    CORAM:
                     DR. JUSTICE B.R. SARANGI
                                        ORDER

09.11.2021

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

2. Mr. G.R. Sethi, learned counsel for the petitioner states that this case is covered by the judgment of this Court in Ajaya Kumari Mishra v. State of Orissa, 2020 (Supp.) OLR-639.

3. Mr. H.K. Panigrahi, learned Addl. Standing Counsel appearing for the State seeks time to obtain instructions and file counter affidavit.

4. Call this matter after three weeks. In the meantime, instructions shall be obtained and counter affidavit shall be filed.

(Dr. B.R. Sarangi) Judge GDS

 
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