Bansidhara Nayak vs State Of Odisha
2022 Latest Caselaw 3527 Ori

                          IN THE HIGH COURT OF ORISSA AT CUTTACK
                                       JCRLA No. 17 of 2013

                   Bansidhara Nayak                            ....            Appellant
                                                       Ms. Anupama Nayak, Advocate
                                                 -versus-
                   State of Odisha                             ....          Respondent
                                                  Mr. J. Katikia, Addl. Govt. Advocate
                   CORAM:
                   THE CHIEF JUSTICE
                   JUSTICE R.K. PATTANAIK
                                                ORDER

Order No. 27.07.2022

07. 1. Hearing concluded. Judgment is reserved.

2. Learned counsel for the parties are permitted to file their written notes of submission within a week.

(Dr. S. Muralidhar) Chief Justice

(R.K. Pattanaik) Judge S.K. Jena/Secy.