Rahul Swain vs State Of Orissa & Ors
2022 Latest Caselaw 4323 Ori

                            IN THE HIGH COURT OF ORISSA AT CUTTACK
                                           W.P.(C) No.20472 of 2022

                       Rahul Swain                             ....          Petitioner(s)
                                                                       Mr. A. Mohanty,
                                                                              Advocate
                                                   -versus-

                       State of Orissa & Ors.                  ....     Opposite Party(s)
                                                                       Mr. U.K. Sahoo,
                                                                Addl. Standing Counsel

                                 CORAM:
                                 JUSTICE BISWANATH RATH

                                                   ORDER

30.08.2022 Order No.

01. 1. Issue notice on the question of admission.

2. Since the Opposite Party No.1 will be represented by the learned State Counsel, no notice be issued to it. Let an extra copy of the brief be served on the learned State Counsel within three working days hence.

3. Since the Opposite Party Nos.2 & 3 will be represented by the learned ASG of India for Odisha, no notice be issued to them. Let two extra copies of the brief be served on the learned ASG of India for Odisha also within the time stipulated hereinabove, who is also directed to find-out, if this case is covered by the judgment of this Court on this aspect in W.P.(C) No.4834 of 2022 by the next date.

4. List this matter on 21st September, 2022.

5. Objection/counter affidavit, if any, be filed in the meantime.

(Biswanath Rath) Judge Ayaskanta Jena