Pradeep Kumar Behera vs State Of Odisha And Others
2022 Latest Caselaw 3845 Ori

              IN THE HIGH COURT OF ORISSA AT CUTTACK
                             W.P (C) No.12062 of 2018

Pradeep Kumar Behera                  .....                               Petitioner
                                                Mr. Bibhu Prasad Mishra, Advocate
                                      Vs.
State of Odisha and others            .....                        Opposite Parties
                                                    Mr. Gajendra Nath Rout, ASC,
                                                         Opposite Party Nos.1 to 6


              CORAM:
                  MR. JUSTICE S. K. MISHRA

                                             ORDER

08.08.2022 Order No.

04. 1. This matter is taken up through hybrid mode.

2. Heard Mr.Bibhu Prasad Mishra, learned counsel appearing for the Petitioner and Mr.Gajendra Nath Rout, Additional Standing Counsel for State-Opposite Party Nos.1 to 6.

3. Learned counsel for the Petitioner files a copy of the judgment of this Court dated 28.02.2020, passed in W.P.(C) No.8148 of 2018 and submits that the Petitioner's case is covered under the said judgment of this Court.

4. Mr.Gajendra Nath Rout, learned Additional Standing Counsel for the State submits that he wants some time to examine the said judgment.

5. Learned counsel for the Petitioner is directed to serve a copy of the judgment on the learned counsel for the State within three working days, who shall examine the same by the next date. 6 The matter will be listed in the next week.

                                                         (S.K. MISHRA)
u.k.sahoo                                                   JUDGE