Kartik Chandra Pal vs State Of Odisha And Others
2023 Latest Caselaw 1470 Ori

              IN THE HIGH COURT OF ORISSA AT CUTTACK

                             W.P.(C) No.3339 of 2021
                             (Through hybrid mode)

         Kartik Chandra Pal                       ....            Petitioner

                                                 Mr. S.K. Singh. Advocate

                                      -versus-

         State of Odisha and others               ....     Opposite Parties

                                                  Mr. A.K. Sharma, AGA


                   CORAM: JUSTICE ARINDAM SINHA

 Order                              ORDER
 No.                               13.02.2023
   9.    1.      Mr. Sharma, learned advocate, Additional Government

Advocate appears on behalf of State and submits with reference to direction in order dated 2nd February, 2023 that some more time is necessary for the position on, inter alia, notification of the Act of 2012 to be ascertained, instructions issued and submissions to be made.

2. Mr. Singh, learned advocate appears on behalf of petitioner and submits, his client's contention is covered by judgment dated 1st February, 2023 referred in said order.

3. Adjourned granted is peremptory.

4. List on 22nd February, 2023 along with W.P.(C) no.30704 of 2020.

(Arindam Sinha) Judge Sks