Sakti Prasad Das vs Union Of India And Others
2021 Latest Caselaw 11810 Ori

             IN THE HIGH COURT OF ORISSA AT CUTTACK

                           W.P.(C) No. 12776 of 2021

            Sakti Prasad Das                   ....                                  Petitioner
                                                 Mr. J.K. Rath, Sr. Adv. along with Mr.
                                                                         B.P. Das, Adv.
                                                -Versus -
            Union of India and others          ....                    Opposite Parties
                                                           Mr. P.K. Parhi, ASGI along
                                                           with Mr. D.R. Bhokta, CGC

                                                             Mr. A.K. Parija, Sr. Adv.
                                                           along with Mr. A. Pattnaik,
                                                               Adv. (Intervenor-O.P.)


                    CORAM:
                     DR. JUSTICE B.R. SARANGI
                                      ORDER

16.11.2021

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

2. Heard Mr. J.K. Rath, learned Senior Counsel appearing along with Mr. B.P. Das, learned counsel for the petitioner; Mr. P.K. Parhi, learned Asst. Solicitor General of India along with Mr. D.R. Bhokta, learned Central Government Counsel and Mr. A.K. Parija, learned Senior Counsel appearing along with Mr. A. Pattnaik, learned counsel for intervenor-opposite party.

3. Hearing is concluded and judgment reserved.

    Ashok                                                  (Dr. B.R. Sarangi)
                                                                Judge