Smt. Chandramanisethy And Others vs State Of Odisha And Others
2022 Latest Caselaw 4326 Ori

                         IN THE HIGH COURT OF ORISSA AT CUTTACK
                                            W.A. No.72 of 2020
                   Smt. ChandramaniSethy and others       ....            Appellants
                                                        Mr. P.K. Mishra, Advocate
                                                    Mr. B.D. Routray, Sr. Advocate
                                              -versus-
                   State of Odisha and others             ....          Respondents
                                                 Mr. Sameer Kumar Das, Advocate
                              CORAM:
                              THE CHIEF JUSTICE
                             JUSTICE CHITTARANJAN DASH

                                                ORDER

Order No. 30.08.2022

01. 1. Mr. Sameer Kumar Das, learned counsel appearing for the Respondents states that the issues in the writ appeal stand covered against the Appellants by the judgment dated 3rd September, 2021 of this Court in W.A. No.86 of 2018 (Shri Susanta Kumar Sethi and others v. State of Odisha and others), which according to him has also been affirmed by the Supreme Court of India.

2. Mr. Routray, learned Senior Counsel for the Appellants seeks time to examine the judgment and make submissions.

3. List on 21st September, 2022.

4. The interim order passed earlier shall continue till then.

(Dr. S. Muralidhar) Chief Justice

(Chittaranjan Dash) Judge

KC Bisoi