Chandrakanti Kandi vs State Of Odisha And Others
2022 Latest Caselaw 5293 Ori

            IN THE HIGH COURT OF ORISSA AT CUTTACK
                          W.P (C) No.21213 of 2017

Chandrakanti Kandi                   .....                               Petitioner
                                                           Mr. K.C. Sahoo, Adv.
                                     Vs.
State of Odisha and others           .....                        Opposite Parties
                                                            Mr. S.K. Samal, AGA
                                                                      (O.P. No.1)

                                  Mr. P.K. Mohanty, Sr. Adv. along
                                       with Mr. B.K. Routray, Adv.
                                                         (OPSC))
             CORAM: MR. JUSTICE SANJAY KUMAR MISHRA
                                            ORDER

30.09.2022 Order No. This matter is taken up through hybrid mode.

17.

2. In terms of the Order dated 13.09.2022, learned Senior Counsel for the O.P. Nos. 2 and 3 (OPSC) files Written Notes of Submission with Citations, which be kept on record.

3. Learned Senior Counsel for the O.P. Nos. 2 and 3 (OPSC) also submits that the judgment of Jyotsna Rani Tripathy vs. State of Orissa and Another, reported in 2013(II) ILR-CUT-718 relied upon by the Petitioner has been set aside by the apex Court and undertakes to file the said judgment on the next date of listing.

4. List the matter in the week commencing from 07.11.2022 under the hearing "For Admission".

padma (S.K. MISHRA) JUDGE