Citation : 2022 Latest Caselaw 5260 Ori
Judgement Date : 29 September, 2022
IN THE HIGH COURT OF ORISSA AT CUTTACK
W.P.(C) No.11569 of 2005
Bibekananda Panigrahi .... Petitioner(s)
Mr. R.K. Mohanty,
Sr. Advocate
-versus-
State of Orissa & Ors. .... Opposite Party(s)
Mr. U.K. Sahoo,
Addl. Standing Counsel for O.P.1
Mr. S.Ku. Padhi,
Sr. Advocate with
Mr. S. Sharma,
Advocate for O.Ps.2 & 3
CORAM:
JUSTICE BISWANATH RATH
ORDER
29.09.2022 Order No.
06. 1. Learned counsel for both the parties are directed to bring the final outcome in the proceeding involving the judgment of this Court in the case of Bijaya Krushna Das, President, Hotel Association of Puri Vrs. State of Odisha & Others in O.J.C. No.2816 of 2000 to the notice of this Court by the next date.
2. List this matter on 27th October, 2022.
(Biswanath Rath) Judge
Ayaskanta Jena
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