Sarat Chandra Behera vs State Of Orissa & Ors
2022 Latest Caselaw 303 Ori

                    IN THE HIGH COURT OF ORISSA AT CUTTACK
                                WPC (OA) No.178 of 2002
                  Sarat Chandra Behera     ....                                    Petitioner
                                                                  Mr.Ajit Rath, Advocate

                                                  -versus-

                  State of Orissa & Ors.            ....                   Opposite Party(s)
                                                                  Mr.H.K.Panigrahi, Standing
                                                                                     Counsel


                            CORAM:
                            JUSTICE BISWANATH RATH
                                              ORDER

11.01.2022 Order No.

01. 1. This matter is taken up through Video Conferencing Mode.

2. Mr.Rath, learned counsel appealing for the petitioner seeks extension of benefit in the disposal of WPC (OA) No.175 of 2002 disposed of on 29.11.2021.

3. Mr.Panigrahi, learned Standing Counsel for the State wants to go through the judgment on covering aspect.

4. Put up this matter on 18.01.2022.

5. As restrictions due to resurgence of COVID-19 situation are continuing, learned counsel for the parties may utilize a printout copy 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 and Court's Office order circulated vide Memo Nos.514 & 515 dated 7th January, 2022.

(Biswanath Rath) Judge

Sks