Bachana Kumari Dei vs State Of Orissa And Others
2022 Latest Caselaw 1648 Ori

                  IN THE HIGH COURT OF ORISSA AT CUTTACK
                               W.P.(C) No.15076 of 2008

            Bachana Kumari Dei                    ....            Petitioner
                                        Mr. Bibekananda Bhuyan, Advocate
                                       -versus-
            State of Orissa and others            ....     Opposite Parties
                     Mr. Debakanta Mohanty, AGA for Opposite Parties 1 to 3


                      CORAM:
                      THE CHIEF JUSTICE
                      JUSTICE A. K. MOHAPATRA

                                      ORDER

03.03.2022 Order No.

12. 1. Hearing concluded. Judgment reserved.

2. The parties are permitted to file written notes of argument within one week.

(Dr. S. Muralidhar) Chief Justice

(A. K. Mohapatra) Judge M. Panda