Kabita Baral vs State Of Odisha And Others
2021 Latest Caselaw 10646 Ori

                      IN THE HIGH COURT OF ORISSA AT CUTTACK

                                         W.A. No.242 of 2021
                    Kabita Baral                              ....         Appellant
                                                      Mr. M. K. Mohanty, Advocate
                                              -versus-
                    State of Odisha and Others                ....      Respondents
                                                                Mr. S.N. Das, ASC
                                                       Mr. Sukanta Kumar Nayak,
                                                 counsel for Opp. Party Nos.4 to 11

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

Order No. 4.10.2021

04. 1. Mr. Mohanty, learned counsel for the Petitioner handed over the notes of submissions along with copies of judgments he is relying on.

2. Counsel for the Respondent Nos.4 to 11 needs some time to study it and file his response to the note.

3. List on 1st December, 2021.

(Dr. S. Muralidhar) Chief Justice

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