Bhaskar Patra vs State Of Odisha & Others
2021 Latest Caselaw 12252 Ori

             IN THE HIGH COURT OF ORISSA AT CUTTACK

                           W.P.(C) No. 13323 of 2014

              Bhaskar Patra                          ....        Petitioner

                                    Mr. N. Lenka, Advocate

                                  -versus-
              State of Odisha & others     ....                Opp. Parties

                                    Mr. R.N. Mishra, Addl. Govt.
                                    Advocate

                                    CORAM:
                              JUSTICE M.S. SAHOO
                                     ORDER

Order No. 29.11.2021

09. This matter is taken up through Hybrid mode.

Heard Mr. Lenka, learned counsel for the petitioner and Mr. R.N. Mishra, learned Addl. Govt. Advocate.

Learned counsel for the petitioner refers to the earlier order passed by this Court dated 02.01.2020, wherein learned Addl. Standing Counsel as then was hearing had taken time regarding applicability of the judgment reported in 2011 (I) OLR

963. Learned Addl. Govt. Advocate submits that he is ready in the matter since learned counsel for the petitioner relies on the judgment that he has referred, as such prays for time.

List the matter on 27.01.2022.

(M.S. Sahoo) Judge

RJ