Nalini Acharya @ Naliniprava vs State Of Odisha & Anr
2021 Latest Caselaw 12295 Ori

                      IN THE HIGH COURT OF ORISSA AT CUTTACK

                                  CRLMC No.35 of 2021
                 Nalini Acharya @ Naliniprava           ....            Petitioners
                 Acharya & Ors.
                                                  Mr. Devashis Panda, Adv.
                                             -versus-

                 State of Odisha & Anr.                 ....         Opp. Parties
                                                 Mr. Karunakar Gaya, ASC
                                                 Mr. M.K. Mohanty, ASC
                                                (for O.P. No.1)
                                               Mr. Pramod Kumar Lenka, Adv.
                                               (for O.P. No.2)
                           CORAM:
                           JUSTICE S.K. PANIGRAHI
                                        ORDER

     Order No.                         30.11.2021
       13.       1.      This matter is taken up through hybrid mode under the

heading "To Be Mentioned".

2. Further hearing is taken up.

3. Heard learned counsel for the Parties.

4. Learned counsel for the parties are directed to file written notes of submission by 3rd December, 2021.

5. Hearing is concluded. Judgment/ Order is reserved.

( S.K. Panigrahi) Judge BJ