Dillip Kumar Bhanja vs Unknown
2022 Latest Caselaw 2063 Ori

                    IN THE HIGH COURT OF ORISSA AT CUTTACK

                            WPC(OAC) NO. 1534 OF 2014

              Dillip Kumar Bhanja                         ....            Petitioner
                                                           Mr.B.Mohanty
                                                              B.Mohanty. Advocate
                                             -versus-
              State of Odisha and others                  ....          Opp.Parties
                                                                Mr.S.K.Samal,AGA
                                                                   S.K.Samal,AGA




                                    CORAM:
                                    THE JUSTICE S. K. PANIGRAHI

                                            ORDER

31.03.2022

Order No.

01 1.This This matter is taken up by hybrid mode.

2.Heard.

3. Learned counsel for the State is directed to serve a copy of the counter on the learned counsel for the petitioner in course of the day. Rejoinder, if any, be filed thereafter.

4.Learned counsel for the petitioner is also directed to serve a copy of the judgment relied on, to the learned counsel for the State in course of the day.

his matter on 11th of May 2022.

5. List this

(S.K.Panigrahi) Panigrahi) Judge

LB