Manmath Kumar Mohapatra vs State Of Odisha & Others
2022 Latest Caselaw 7029 Ori

Citation : 2022 Latest Caselaw 7029 Ori
Judgement Date : 1 December, 2022

Orissa High Court

Manmath Kumar Mohapatra vs State Of Odisha & Others on 1 December, 2022

           IN THE HIGH COURT OF ORISSA AT CUTTACK

                        WPC(OAC) No.4660 of 2016

        Manmath Kumar Mohapatra             ....            Petitioner

                                         -versus-

        State of Odisha & Others            ....           Opposite Parties

                              CORAM:
                 JUSTICE BIRAJA PRASANNA SATAPATHY

                                     ORDER

01.12.2022 Order No

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

2. Heard Mr. S. Behera, learned counsel for the Petitioner.

3. In Judgment dtd.26.09.2022, the name of the Petitioner be corrected as Manmath Kumar Mohapatra in place of Rabinarayan Mohanty.

(Biraja Prasanna Satapathy) Judge

Sneha

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