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Dibakar Jena vs State Of Odisha & Others
2022 Latest Caselaw 2289 Ori

Citation : 2022 Latest Caselaw 2289 Ori
Judgement Date : 19 April, 2022

Orissa High Court
Dibakar Jena vs State Of Odisha & Others on 19 April, 2022
               IN THE HIGH COURT OF ORISSA AT CUTTACK

                                WPC(OAC) No.4146 of 2014


     Dibakar Jena                           .........                  Petitioner
                                                              Mr. S. Pradhan, Adv.

                                      -Versus-


     State of Odisha & others              ... . .....              Opp. Parties
                                                          Mrs. Saswata Patnaik, AGA

                                      CORAM:

                                      JUSTICE C.R. DASH

                                            ORDER

19.04.2022

Order No.

01. 1. This matter is taken up through Hybrid Arrangement (Virtual/Physical Mode).

2. This matter is stated to be covered by the Judgment of the learned Odisha Administrative Tribunal, Cuttack Bench, Cuttack in O.A. No.4339(c) of 2014 and batch of cases. Copy of the Judgment is supplied to Mrs. Saswata Patnaik, learned Addl. Government Advocate to find out whether the present matter is covered by the aforesaid Judgment.

3. List this matter on 05.07.2022.

............................... (C.R. Dash) JUDGE Subha

 
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