Niranjan Panigrahi vs State Of Odisha & Ors
2022 Latest Caselaw 6612 Ori

                    IN THE HIGH COURT OF ORISSA AT CUTTACK

                              WPC (OAC) No.2103 of 2016

             Niranjan Panigrahi                    ...                    Petitioner
                                                          Mr. S.B. Jena, Advocate.
                                              -Versus -
             State of Odisha & Ors.            ....                    Opp. Parties
                                                               Mr. N.K. Praharaj,
                                                             Addl. Govt. Advocate

                        CORAM:
                          JUSTICE SASHIKANTA MISHRA
                                      ORDER

15.11.2022

Order No. 1. This matter is taken up through hybrid mode.

11.

2. It is submitted by learned Addl. Government Advocate that the document in question is not traceable as yet and some further time may be granted.

3. This Court on the earlier occasion had observed that if the documents in question are not produced, the matter shall be disposed of on the basis of materials available on record. This Court has heard both sides at length. Therefore, I am not inclined to allow any further time for the purpose.

4. Hearing is concluded and judgment reserved.

(Sashikanta Mishra) Judge A.K. Rana