Harihar Mohapatra And Others vs Kasinath Nayak @ Mohapatra
2022 Latest Caselaw 5258 Ori

                          IN THE HIGH COURT OF ORISSA AT CUTTACK

                                          W.A. No. 366 of 2014

                  Harihar Mohapatra and others                 ....         Appellants
                                          Mr. Lalit Kumar Maharana, Advocate
                                           -versus-
                  Kasinath Nayak @ Mohapatra             ....       Respondents
                      M/s. M. Mohanty and associates, Advocates for Respondent
                                                                          No.1

                              CORAM:
                              THE CHIEF JUSTICE
                              JUSTICE CHITTARANJAN DASH

                                                ORDER

Order No. 29.09.2022

05. 1. Learned counsel appearing for the Appellants states that in view of the recent judgment of the Supreme Court, the impugned judgment of the learned Single Judge may not be sustainable in law. He however seeks time to place before the Court the said judgment and requests for a short adjournment.

2. At his request, list on 16th November, 2022. The interim order passed earlier shall continue till then.

(Dr. S. Muralidhar) Chief Justice

(Chittaranjan Dash) Judge M. Panda/S.K. Guin