Benudhar Behera And Ors vs State Of Odisha And Ors
2022 Latest Caselaw 4081 Ori

            IN THE HIGH COURT OF ORISSA AT CUTTACK
                         W.P.(C) No. 19875 of 2019
            Benudhar Behera and Ors.          ........         Petitioners
                                                       Mr. S. Sekhar, Advocate
                                  -versus-
            State of Odisha and Ors.           ......          Opposite Parties
                                                     Mr. P.K. Muduli, AGA
                                             Mr. Panchanan Sahoo, Advocate
                                                       (for O.P. No.9 & 10)

                           CORAM:
                           JUSTICE S. TALAPATRA
                           JUSTICE M.S. SAHOO
                                  ORDER

22.08.2022 Order No.

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

2. Let the matter be listed on 7th September, 2022 at the request of Mr. Panchanan Sahoo, learned counsel appearing for the Opposite Parties No.9 and 10.

3. Mr. Sahoo, learned counsel has also informed us that the judgment and order as sought to be reviewed in this writ petition had been challenged before the Apex Court and the Apex Court has dismissed the SLP seeking leave to appeal. Hence, he requires to place the said judgment and order on record.

4. Interim order, as passed earlier shall continue till the next date.

5. Mr. S. Sekhar, learned counsel appears for the Petitioners.

6. Mr. P.K. Muduli, learned Additional Government Advocate appears for the State.

7. Mr. P. Sahoo, learned counsel appears for the Opposite Parties No.9 and 10.

(S. Talapatra) Judge

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(M.S. Sahoo) Judge Murmu