Smt. Geeta Devi Agarwal And vs State Of Odisha
2022 Latest Caselaw 1182 Ori

                     IN THE HIGH COURT OF ORISSA AT CUTTACK

                                 CRLMP No.1238 of 2018

               Smt. Geeta Devi Agarwal and           ....            Petitioners
               others
                                               Mr. B.S. Tripathy-1, Advocate
                                          -versus-
               State of Odisha                      ....           Opp. Party
                                                           Mr. K. Gaya, ASC

                          CORAM: JUSTICE S.K. PANIGRAHI
                                         ORDER

Order No. 09.02.2022

21. 1. The matter is taken up through hybrid mode.

2. Heard Mr. B.S. Tripathy-1, learned counsel for the petitioners and Mr. Karunakar Gaya, learned Addl. Standing Counsel.

3. Hearing is concluded. Judgment is reserved.

(S.K. Panigrahi) Judge PCD