Pramod Kumar Mohanty vs State Of Odisha And Others
2022 Latest Caselaw 252 Ori

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              IN THE HIGH COURT OF ORISSA AT CUTTACK
                             WPC (OAC) No. 4525 of 2016

Pramod Kumar Mohanty                    .....                                 Petitioner
                                                             Dr. J.K. Lenka, Advocate
                                        Vs.
State of Odisha and others              .....                           Opposite parties
                                                                         State Counsel

              CORAM:
                  DR. JUSTICE B.R. SARANGI

                                               ORDER

10.01.2022 Order No. This matter is taken up through video conferencing mode.

2. Dr. J.K. Lenka, learned counsel for the petitioner contended that this case is covered by the judgment of this Court in the case of D.Maleswar Patra v State of Odisha and others (WPC (OAC) No. 913 of 2017), to which Mr. H.K. Panigrahi, learned Standing Counsel for the State disputes.

3. As prayed for learned counsel for the parties, call this matter three weeks after.

4. As the restrictions due to resurgence of COVID-19 situation are continuing, learned counsel for the parties may utilize a print out of the order available in the High Court's website, at par with certified copy, subject to attestation by the concerned advocate, in the manner prescribed, vide Court's Notice No.4587 dated 25th March, 2020, as modified by Court's notice no. 4798 dated 15th April, 2021.

Arun                                             (DR. B.R. SARANGI, J.)