Subasini @ Knaka Moharana vs State Of Odisha & Ors
2023 Latest Caselaw 3725 Ori

                 IN THE HIGH COURT OF ORISSA AT CUTTACK
                                 W.P.(C) No.13557 of 2016

Subasini @ Knaka Moharana                  .....                                     Petitioner
                                                                        Mr.A.Mishra,Advocate
                                           Vs.
State of Odisha & Ors.                     .....                               Opposite Parties
                                                                         Mr. G.N.Rout, ASC
                                                       Ms.S.L.Pattnaik, Advocate (O.P.No.7)
                                                          Mr.S.K.Das, Advocate (O.P.No.2)
                                                                    Ms.I.Tripathy, Advocate
                                                                            (O.P.Nos. 4& 5)


                            CORAM: JUSTICE SANJAY KUMAR MISHRA

                                                   ORDER

18.04.2023 Order No. This matter is taken up through hybrid mode.

16.

2. Pursuant to Order dated 22.03.2023, being present in the Court Mr.Bijay Kumar Mohanty, Branch Manager of Punjab National Bank, Balasore Branch, Balsore, files Counter Affidavit after serving copy of the same on learned Counsel for the Petitioner, so also other Opposite Parties. The same be kept on record.

3. Heard Mr.A.Mishra, learned Counsel for the Petitioner, so also Mr.G.N.Rout, learned Additional Standing Counsel for State, Mr.S.K.Das, learned Counsel for the Opposite Party No.2, Ms.I.Tripathy, learned Counsel on behalf of Mr.B.K.Sharma, learned Counsel for the Opposite Party Nos.4 & 5 and Ms.S.L.Pattnaik, learned Counsel for the Opposite Party No.7.

4. Hearing concluded.

5. Judgment reserved.

(S.K.MISHRA) JUDGE

Banita