Mata Nayak And Others vs State Of Odisha
2022 Latest Caselaw 2066 Ori

                 IN THE HIGH COURT OF ORISSA AT CUTTACK
                           CRA No. 94 of 2001

              Mata Nayak and Others               ....         Appellants
                                             Mr. Anshuman Ray, Advocate
                                         -versus-
              State of Odisha                        ....         Respondent
                                      Sk. Zafarulla, Addl. Standing Counsel

                             CRA No. 191 of 2001
              Dillip Kumar Mallik                    ....           Appellant
                                             Mr. Anshuman Ray, Advocate
                                         -versus-
              State of Odisha                        ....         Respondent
                                      Sk. Zafarulla, Addl. Standing Counsel

                             CRA No. 804 of 2018
              Kalia Pradhan @ Amiya Kumar        ....           Appellant
              Pradhan
                                         Mr. Anshuman Ray, Advocate
                                     -versus-
              State of Odisha                    ....         Respondent
                                  Sk. Zafarulla, Addl. Standing Counsel

                     CORAM:
                     THE CHIEF JUSTICE
                     JUSTICE R.K.PATTANAIK
                                     ORDER

Order No. 31.03.2022

31. 1. Hearing concluded. Judgments are reserved.

2. Written notes of submission be filed by the parties within one week.

(Dr. S. Muralidhar) Chief Justice

( R.K.Pattanaik) Judge

Kabita