Dr. Snehalata Mishra vs State Of Odisha & Others
2023 Latest Caselaw 1399 Ori

                 IN THE HIGH COURT OF ORISSA AT CUTTACK

                               RVWPET No.233 of 2022
                 Dr. Snehalata Mishra           ....                    Petitioner

                                                Mr. B. Satapathy, Advocate.

                                            -versus-

                 State of Odisha & others               ....         Opp. Parties

                                                      Mr. Ch. S. Mishra,
                                       Additional Government ADvocate.

                                                  Dr. P. Chuli, Advocate for
                                                         opposite party no.6.

                                    CORAM:
                           DR. JUSTICE S.K. PANIGRAHI

                                            ORDER

Order No.                                09.02.2023
    3.      1.      This matter is taken up through Hybrid Arrangement.

2. Heard Mr. B. Satapathy, learned counsel for the

petitioner, Mr. Ch. S. Mishra, learned Additional

Government Advocate and Dr. P. Chuli, learned counsel for

opposite party no.6.

3. Hearing is concluded and Judgment /Order is

reserved. Written notice submissions, if any, shall be filed by

13.02.2023.

(Dr. S.K. Panigrahi) Judge amit // 2 //