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Smt. Sakuntala Dash vs State Of Odisha
2023 Latest Caselaw 8372 Ori

Citation : 2023 Latest Caselaw 8372 Ori
Judgement Date : 1 August, 2023

Orissa High Court
Smt. Sakuntala Dash vs State Of Odisha on 1 August, 2023
                                            IN THE HIGH COURT OF ORISSA AT CUTTACK
                                                      W.P.(C) No. 9144 of 2017
                                  Smt. Sakuntala Dash                            ....                    Petitioner

                                                                                        Mr. Karunakar Jena,
                                                                                                  Advocate
                                                                            -Versus -
                                  State of Odisha                                 ....                 Opp. Party
                                                                                            Mr. S.N. Pattanaik,
                                                                                         Additional Government
                                                                                                      Advocate

                                                 CORAM:
                                                   JUSTICE SASHIKANTA MISHRA

ORDER_ 01.08.2023 Order No. 1. This matter is taken up through hybrid mode.

2. Mr. K.K. Jena, learned counsel for the petitioner seeks permission to correct a typographical error occurring in the prayer portion of the writ petition. Permission is granted.

3. Mr. Jena is permitted to make the necessary correction in Court.

4. Mr. S.N. Pattanaik, learned Additional Government Advocate requests for some to file counter.

5. Considering the fact that this is a matter of the year, 2017 and several opportunities have already been granted to the State to file counter and the petitioner has also retired in the meantime, this Court is not inclined to grant any further time. The matter is taken up for hearing on the basis of available pleadings.

6. Heard Mr. K.K. Jena, learned counsel for the petitioner and Mr. S.N. Pattanaik, learned Additional Government Advocate for the State.

Signature Not Verified

7. Hearing is concluded. Judgment reserved. Digitally Signed Signed by: BHIGAL CHANDRA TUDU Designation: Senior Stenographer Reason: Authentication Location: Orissa High Court, Cuttack (Sashikanta Mishra) Date: 03-Aug-2023 20:32:35 B.C.Tudu Judge

 
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