V. Narasingha Murty vs State Of Odisha & Another ..... Opposite ...
2023 Latest Caselaw 15726 Ori

Orissa High Court

V. Narasingha Murty vs State Of Odisha & Another ..... Opposite ... on 7 December, 2023

Bench: B.R. Sarangi, Murahari Sri Raman

                                       IN THE HIGH COURT OF ORISSA AT CUTTACK
                                                    W.P.(C) No.4078 of 2013

                  V. Narasingha Murty                          .....                             Petitioner
                                                                      Mr. Sangramjeet Senapati, Advocate
                                                               Vs.
                  State of Odisha & another                    .....                       Opposite Parties

                                                                            Mr. Sachidananda Nayak, ASC

                                       CORAM:
                                           ACTING CHIEF JUSTICE DR. B.R. SARANGI
                                           MR. JUSTICE MURAHARI SRI RAMAN

                                                                      ORDER

07.12.2023

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

2. Compliance affidavit filed by the opposite parties after serving copy thereof on the learned counsel for the petitioner in Court today be kept on record.

3. Heard Mr. S. Senapati, learned counsel for the petitioner and Mr. S.N. Nayak, learned Additional Standing Counsel appearing for the opposite parties-State.

4. Hearing concluded and judgment is reserved.

(DR. B.R. SARANGI) ACTING CHIEF JUSTICE

(M.S. RAMAN) JUDGE

Designation: PERSONAL ASSISTANT

MRS Location: Orissa High Court, Cuttack Date: 07-Dec-2023 16:15:19