Bhabagrahi Dutta vs State & Ors
2022 Latest Caselaw 2996 Ori

                      IN THE HIGH COURT OF ORISSA AT CUTTACK
                                 W.P.(C) No.15041 of 2013

                 Bhabagrahi Dutta                         ....           Petitioner(s)
                                                                    Mr. S.Ku. Dash,
                                                                          Advocate
                                              -versus-
                 State & Ors.                             ....    Opposite Parties
                                                                  Mr. S. Mishra,
                                                Addl. Standing Counsel for O.P.1
                                                                  Mr. P.K. Rath,
                                                         Advocate for O.Ps.2 & 3

                           CORAM:
                           JUSTICE BISWANATH RATH
                                            ORDER

06.07.2022 Order No.

09. 1. Heard in part.

2. Relying on a judgment of this Court reported in 2010 (II) OLR 486 learned counsel for the Petitioner submitted that for the decision of this Court, the present writ petition is maintainable.

3. Both the parties want some time to have a discussion with their clients for some sort of settlement.

4. List this matter on 28th July, 2022. Development, if any, be informed to the Court.

(Biswanath Rath) Judge Ayaskanta Jena