Runisa Rani Das vs State Of Odisha And Others
2022 Latest Caselaw 1227 Ori

                     IN THE HIGH COURT OF ORISSA AT CUTTACK

                                   W.P.(C) No.20814 of 2019

                    Runisa Rani Das                         ....            Petitioner
                                                            Mr. D.N. Rath, Advocate
                                                 -versus-
                    State of Odisha and others              ....    Opposite Parties
                                                                 Mr. T.K. Praharaj,
                                                                 Standing Counsel.
                                            CORAM:

                               JUSTICE A.K. MOHAPATRA

                                               ORDER

Order No.                                     10.02.2022
     04.       1.      This matter is taken up through Hybrid Arrangement (Virtual
               /Physical Mode).

2. Heard learned counsel for both the parties.

3. Hearing is concluded and judgment is reserved.

Jagabandhu ( A.K. Mohapatra ) Judge