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Adwait Kumar Pattnayak vs State Of Odisha & Ors
2022 Latest Caselaw 4802 Ori

Citation : 2022 Latest Caselaw 4802 Ori
Judgement Date : 16 September, 2022

Orissa High Court
Adwait Kumar Pattnayak vs State Of Odisha & Ors on 16 September, 2022
                  IN THE HIGH COURT OF ORISSA AT CUTTACK
                          WPC(OAC) No.3417 of 2015
             Adwait Kumar Pattnayak             ....               Petitioner
                                                         Mr. S.B. Jena, Adv.
                                        -versus-
             State of Odisha & Ors.           ....              Opp. Parties
                                                         Mr. H.K. Panigrahi,
                                                                       SAT



                      CORAM:
                      DR. JUSTICE S.K. PANIGRAHI
     Order                         ORDER
     No.                          13.09.2022

04. 1.This matter is taken up through hybrid mode.

2. Heard learned counsel for the parties.

3. Hearing is concluded. Judgment/Order is reserved.

4. Written note of submissions, if any be filed by the

learned counsel for the parties.

5. The personal appearance of P.C.C.F,

Bhubaneswar/Opposite Party No.2 is dispensed with.

(Dr. S.K. Panigrahi) Judge

SD

 
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