Chitrasen Mohanty vs State Of Odisha And Others
2022 Latest Caselaw 4919 Ori

                         IN THE HIGH COURT OF ORISSA AT CUTTACK

                                         WA No.302 of 2020

                       Chitrasen Mohanty                     ....         Appellant
                                                    Mr. Dinabandhu Nayak, Advocate

                                                -versus-
                       State of Odisha and others            ....        Respondents
                                                           Mr. D.K.Mohanty, AGA


                               CORAM:
                               THE CHIEF JUSTICE
                               JUSTICE CHITTARANJAN DASH
                                                ORDER

Order No. 20.09.2022

02. 1.Learned counsel for the Appellant seeks and is granted two weeks' time to file the certified copy of the impugned judgment.

2. List on 17th November,2022.

(Dr. S. Muralidhar) Chief Justice

(Chittaranjan Dash) Judge B.C.Mohanty