Jayanarayan Seet vs State Of Odisha And Others
2021 Latest Caselaw 9166 Ori

             IN THE HIGH COURT OF ORISSA AT CUTTACK

                           WPC (OA) No. 724 of 2002

            Jayanarayan Seet                   ....                              Petitioner
                                                               Ms. S. Sahoo, Advocate
                                               -Versus -
            State of Odisha and others         ....                   Opposite Parties
                                                                                    .
                                                                  Mr. A. Mishra, Adv.

                    CORAM:
                     DR. JUSTICE B.R. SARANGI
                                     ORDER

01.09.2021

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

2. Mr. A. Mishra, learned counsel for the opposite parties contended that the case of the petitioner is covered by the judgment of this Court in the case of Lagnajit Ray v. State of Orissa, 2011 (I) OLR 689, which has been made confirmed in Pravakar Mallick v. State of Orissa, AIR 2020 SC 2122.

3. Learned counsel for the petitioner seeks time to go through the judgments cited by learned counsel for the opposite parties.

4. List after two weeks.

    Ashok                                                  (Dr. B.R. Sarangi)
                                                                Judge