Ranjit Kumar Sarangi vs Unknown
2023 Latest Caselaw 2782 Ori

                 IN THE HIGH COURT OF ORISSA AT CUTTACK
                        W.P.(C) (OAC) No.188 of 2016


            Ranjit Kumar Sarangi             ....    Petitioner
                                                   Mr. B.Dash, Adv.

                                             -versus-


            State of Odisha & Ors.           ....   Opp.Parties
                                                   Mr. Y.S.P. Babu, AGA



                               COROM:
                   JUSTICE BIRAJA PRASANNA SATAPATHY
                                 ORDER

04.04.2023 Order No

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

2. Heard learned counsel appearing for the Parties.

3. Hearing is concluded and the order/judgment is reserved.

4. Learned counsel appearing for the Parties are directed to file written notes of the submission along with citations within a period of seven days.

(Biraja Prasanna Satapathy) Judge Subrat