Unknown vs State Of Odisha And Others
2021 Latest Caselaw 10630 Ori

                  IN THE HIGH COURT OF ORISSA AT CUTTACK
                           W.P.(C) PIL No.19625 of 2015
               W.P.(C) Nos.19625 of 2015, 9056 of 2013 & 22421 of 2015.

               Mrinalini Padhi            (in WP(C) No.19625 of 2015)
               Balagopal Mishra & another (in WP(C) No.9056 of 2013)
               Dwija Dalpati              (in WP(C) No.22421 of 2015
                                                    ...      Petitioners
                           Petitioner in person (WP(C) No.19625 of 2015)
               Mr. Gautam Mishra, Sr. Advocate (WP(C) No.22421 of 2015)

                                           -versus-
               State of Odisha and Others                ... Opp. Parties in
                                                                all the cases
                              Mr. T.K. Patnaik, Additional Standing Counsel

                     CORAM:
                     THE CHIEF JUSTICE
                     JUSTICE B. P. ROUTRAY
                                      ORDER

Order No. 4.10.2021

04. 1. Copy of the counter affidavit filed on behalf of State in W.P.(C) No.9056 of 2013 be served on the Petitioner in W.P.(C) No.19625 of 2015 who is permitted to file a response thereto before the next date, bringing on record the updated position.

2. Mr. Gautam Mishra, learned Senior Counsel appearing for the Petitioner in W.P.(C) PIL No.22421 of 2015 (Dwija Dalpati v. State of Orissa) has submitted a convenience note. A copy thereof be served on Mrs. Padhi, Petitioner in W.P.(C) No.19625 of 2015 as well. Mr. Mishra has also placed on record the copy of judgment dated 8th October, 2013 of the Karnataka High Court in

// 2 //

W.P. No.14029 of 2008 (Suo Motu v. State of Karnataka and Others). Copies of said judgment also be served on Mr. Patnaik, learned Additional Standing Counsel to enable him to submit a response thereto on the next date.

3. List these matters in the miscellaneous board for hearing on 11th January, 2022.

(Dr. S. Muralidhar) Chief Justice

( B.P. Routray) Judge M.K. Panda