M/S. Ram Kumar Agrawal vs State Of Odisha And Ors
2022 Latest Caselaw 1181 Ori

               IN THE HIGH COURT OF ORISSA AT CUTTACK
                        W.P.(C) No.14053 of 2020
             M/s. Ram Kumar Agrawal                ....            Petitioner
                                            Mr. Jashobanta Dash, Sr. Adv.
                                              Mr. Prabodh Ch. Nayak, Adv.
                                        -versus-
             State of Odisha and Ors.              ....         Opp. Parties
                                                      Mr. T. Pattnaik, ASC
                      CORAM:
                      DR. JUSTICE B.R. SARANGI
                      MR. JUSTICE S.K. PANIGRAHI
                                   ORDER

Order No. 09.02.2022

09. 1. This matter is taken up through hybrid arrangement.

2. Heard Mr. Jashobanta Dash, learned Senior Counsel along with Mr. Prabodh Ch. Nayak, learned counsel appearing for the petitioner and Mr. T. Pattnaik, learned Additional Standing Counsel for the State.

3. Hearing is concluded. Judgment is reserved.

(Dr. B.R. Sarangi) Judge

( S.K. Panigrahi) Judge

BJ