Sri Pramod Kumar Adhikari vs Union Of India & Others
2023 Latest Caselaw 3863 Ori

                 IN THE HIGH COURT OF ORISSA AT CUTTACK

                                 W.P.(C) No.4013 of 2021
     Sri Pramod Kumar Adhikari              .........             Petitioner
                                                       Mr. S.K. Ojha, Advocate
                                                       Mr. S.K. Nayak, Advocate
                                    -Versus-
     Union of India & others                .........            Opp. Parties
                                       Mr. Goutam Kumar Acharya, Senior Advocate
                                       assisted by Mr. D.K. Nayak, Advocate

                                     CORAM:
                                     JUSTICE S. TALAPATRA
                                     JUSTICE SAVITRI RATHO

                                            ORDER

19.04.2023 Order No.

12. 1. This matter is taken up through Hybrid Mode.

2. The written note of submission has been submitted by the

opposite parties through Mr. G.K. Acharya, learned Senior Counsel

assisted by Mr. D.K. Nayak, learned counsel. The said written note of

submission is taken on record.

3. Mr. S.K. Ojha, learned counsel appears for the petitioner

assisted by Mr. S.K. Nayak, learned counsel.

4. Hearing was complete on 03.04.2023.

5. Judgment is reserved.

                                                                (S. Talapatra)
                                                                    Judge

                                                                (Savitri Ratho)
      Subhasis                                                      Judge