Santanu Kumar Nayak & Another vs State Of Odisha And Others
2022 Latest Caselaw 310 Ori

                  IN THE HIGH COURT OF ORISSA AT CUTTACK

                                 W.P.(C) No.4766 of 2019


                 Santanu Kumar Nayak & another            ....            Petitioner
                                                         Mr. K.P.Mishra, Advocate


                                              -versus-

                 State of Odisha and others          ....         Opp. Parties
                                              Mr. S.Mishra Standing Counsel,
                                                                   S & ME.
                                          CORAM:

                            JUSTICE A.K. MOHAPATRA
                                        ORDER

Order No.                              11.01.2022

    14.     1.      This matter is taken up through Video Conferencing mode.

2. Hearing concluded. Judgment is reserved.

3. Parties are directed to file their written argument.

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, modified by Court's Notice No.4798, dated 15th April, 2021, and Court's Office Order circulated vide Memo Nos.514 and 515 dated 7th January, 2022.

    RKS                                              ( A.K. Mohapatra)
                                                            Judge
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