Kambhu Bhusan Disiri vs State Of Odisha & Ors
2022 Latest Caselaw 2983 Ori

                            IN THE HIGH COURT OF ORISSA AT CUTTACK
                                            WPC(OAC) No.1210 of 2014

                       Kambhu Bhusan Disiri                      ....           Petitioner(s)
                                                                           Mr. A. Tripathy,
                                                                                 Advocate
                                                     -versus-

                       State of Odisha & Ors.                    ....       Opposite Party(s)
                                                                             Mr. S. Mishra,
                                                                    Addl. Standing Counsel

                                    CORAM:
                                    JUSTICE BISWANATH RATH
                                                     ORDER

05.07.2022 Order No.

01. 1. Mr. Tripathy, learned counsel for the Petitioner claims coverage of this matter by a judgment of this Court in W.P.(C) No.1042 of 2014. A copy of the judgment in W.P.(C) No.1042 of 2014 be served on Mr. Mishra, learned State Counsel.

2. Mr. Mishra, learned State Counsel seeks some time to examine applicability of the judgment in W.P.(C) No.1042 of 2014.

3. Mr. Tripathy, learned counsel for the Petitioner submits that there is filing of further affidavit, which may be tagged to the writ petition.

4. List this matter on next Tuesday (12th July, 2022). Further affidavit, if any, as claimed by Mr. Tripathy, learned counsel for the Petitioner be tagged to the writ petition.

(Biswanath Rath) Judge Ayaskanta Jena