Suresh Chandra Sarangi vs State Of Odisha And Others
2023 Latest Caselaw 2781 Ori

                IN THE HIGH COURT OF ORISSA AT CUTTACK
                            WPC (OAC) No.1208 of 2014

        Suresh Chandra Sarangi                 ...                 Petitioner
                                                    Mr. B. Dash, Advocate
                                     -versus-
        State of Odisha and Others ...                   Opposite Parties
                                                           Mr. S. Rath, ASC

                                     CORAM:
                              JUSTICE G. SATAPATHY

                                       ORDER

04.04.2023 Order No.

06. 1. This matter is taken up through Hybrid Arrangement (Virtual/Physical Mode).

2. Mr. B. Dash, learned counsel for the petitioner by drawing attention of the Court with regard to disposal of the identical matters in W.P.C.(OAC) No.3008 of 2013, submits that the case of the petitioner is squarely covered by the said judgment, but he could not produce the copy of the judgment and requests this Court to list the present matter along with W.P.C.(OAC) No.3008 of 2013.

3. Accordingly, list the present matter on 12.04.2023 along with W.P.C.(OAC) No.3008 of 2013.

(G. Satapathy) Judge

Subhasmita