Sarat Kumar Samal vs State Of Odisha & Ors
2022 Latest Caselaw 5071 Ori

                IN THE HIGH COURT OF ORISSA AT CUTTACK
                               W.P.(C) No. 15395 of 2022
Sarat Kumar Samal                         .....                                Petitioner
                                                             Mr. P.C. Nayak,. Advocate
                                    Vs.
State of Odisha & Ors.                    .....                          Opposite Parties
                                                              Mr. P.P. Mohanty, A.G.A.


                    CORAM:
                       DR. JUSTICE B.R. SARANGI
                       Mr. JUSTICE G. SATAPATHY
                                                 ORDER

23.09.2022 Order No. 09 This matter is taken up through hybrid mode.

2. Heard Mr. P.C. Nayak, learned counsel appearing for the petitioner and Mr. P.P. Mohanty, learned Additional Government Advocate appearing for the State-opposite parties.

3. Hearing is concluded and judgment is reserved.

(DR. B.R. SARANGI) JUDGE

(G. SATAPATHY) JUDGE Alok/Subhasmita