Rashmi Ranjan Das vs Unknown
2022 Latest Caselaw 6698 Ori

              IN THE HIGH COURT OF ORISSA AT CUTTACK

                                W.P.(C) No.20713 of 2016

              Rashmi Ranjan Das                        ....      Petitioner

                                      Mr. Budhadev Routray
                                      Senior Advocate

                                           -versus-

              State of Orissa & others                 .... Opp.Parties

                                      Mr.R.N. Mishra
                                      Addl. Govt. Advocate

                                       CORAM:
                                  JUSTICE S.K. SAHOO
                                        ORDER

Order No. 17.11.2022

06. This matter is taken up through Hybrid arrangement (video conferencing/physical mode).

Mr. Budhadev Routray, learned counsel appearing for the petitioner submits that this case is covered by a judgment of the Division Bench of this Court, which has been confirmed by the Hon'ble Supreme Court and he will supply a copy of the judgment to the learned counsel for the State along with a date chart in course of the day.

Let the learned counsel for the State go through the said judgment and apprise this Court on the next date as to whether the ratio decided in the said case covers the present case or not.

List this matter in the week commencing from 21st November 2022 along with the connected case.

( S.K. Sahoo) Judge PKSahoo // 2 //