Nakul Kishor Merli & Others vs Union Of India And Others
2022 Latest Caselaw 3060 Ori

                    IN THE HIGH COURT OF ORISSA AT CUTTACK

                           OJC Nos.3721 of 2002, 17037 of 2001 and
                                 CONTC No.2932 of 2012

            In OJC No.3721 of 2002
             Nakul Kishor Merli & others               ....        Petitioners
                                                      Mr. S.S. Rao, Advocate
                                         -versus-
            Union of India and others                 .... Opposite Parties
               Mr. P.K. Parhi, Assistant Solicitor General for Union of India
                                      Mr. Debasis Nayak, Advocate for FCI
                               Mr. Debakanta Mohanty, A.G.A.for the State
            In OJC No.17037 of 2001
             Sachidananda Biswal & others              ....        Petitioners
                                                                       None
                                         -versus-
            Union of India and others                 .... Opposite Parties
               Mr. P.K. Parhi, Assistant Solicitor General for Union of India
                                      Mr. Debasis Nayak, Advocate for FCI
                               Mr. Debakanta Mohanty, A.G.A. for the State
            In CONTC No.2932 of 2012
             Nakul Kishor Merli & others               ....        Petitioners
                                                      Mr. S.S. Rao, Advocate
                                         -versus-
            Union of India and others                 .... Opposite Parties
               Mr. P.K. Parhi, Assistant Solicitor General for Union of India
                                      Mr. Debasis Nayak, Advocate for FCI
                               Mr. Debakanta Mohanty, A.G.A. for the State

                        CORAM:
                        THE CHIEF JUSTICE
                        JUSTICE R.K. PATTANAIK

                                         ORDER

11.07.2022 Order No.

47. 1. Hearing is concluded. Judgment is reserved.

2. Learned counsels for the parties are permitted to file their respective written note of submissions within ten days.

(Dr. S. Muralidhar) Chief Justice

(R.K. Pattanaik) Judge S.K. Guin