Manas Kumar Satpathy vs State Of Odisha And Others
2022 Latest Caselaw 2930 Ori

                       IN THE HIGH COURT OF ORISSA AT CUTTACK

                                      W.P.(C) No. 38625 of 2021

               Manas Kumar Satpathy                         ....          Petitioner
                                                    Mr. S.K. Dalai, Advocate
                                       Along with Mr. Ranjit Samal, Advocate
                                          -versus-
               State of Odisha and others              .... Opposite Parties
                                                   Mr. Ishwar Mohanty, ASC

                           CORAM:
                           THE CHIEF JUSTICE
                           JUSTICE R. K. PATTANAIK

                                            ORDER

Order No. 29.06.2022

03. 1. Mr. S.K. Dalai, learned counsel appearing for the Petitioner relies on the Judgment of the Supreme Court dated 20th May, 2022 in Civil Appeal No.4103 of 2022 (Malaya Nanda Sethy v. State of Orissa) and submits that the said Judgment answers all the issues in the present petition in favour of the Petitioner.

2. Learned counsel for the State seeks time for instructions and to examine the aforementioned Judgment.

3. List on 27th July, 2022 along with W.P.(C) No.14078 of 2022.

(Dr. S. Muralidhar) Chief Justice

(R. K. Pattanaik) Judge S. Behera