Akhila Kumar Naik & Ors vs State Of Odisha & Ors
2021 Latest Caselaw 12286 Ori

                                      1




        IN THE HIGH COURT OF ORISSA AT CUTTACK


                    W.P.(C) No.33301 OF 2020

  Akhila Kumar Naik & Ors.                 .....                 Petitioners

                                                    Mr. K.C. Sahu, Advocate
                                   Vs.
  State of Odisha & Ors.                   .....            Opposite parties

                                                              State Counsel


             CORAM:
                 DR. JUSTICE B.R. SARANGI

                                           ORDER

30.11.2021

W.P.(C) Nos.33301 of 2020, 32900 of 2020, 33346 of 2020 & 33366 of 2020

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

2. Heard Mr. K.C. Sahu, learned counsel for the petitioners in W.P.(C) No.33301 of 2020; Mr. S. Behera, learned counsel for the petitioners in W.P.(C) No.32900; Mr. Subrata Mishra, learned counsel for the petitioner in W.P.(C) No.33346 of 2020 and Mr. P. Chuli, learned counsel appearing for the petitioner in W.P.(C) No.33366 of 2020.

3. Judgment is reserved.

Alok (DR. B.R. SARANGI, J.)