Dibya Sumitra Xaxa vs State Of Odisha & Others
2023 Latest Caselaw 1775 Ori

                    IN THE HIGH COURT OF ORISSA AT CUTTACK
                                W.P.C. (OAC) No.1030 of 2016

                  Dibya Sumitra Xaxa                   ....           Petitioner
                                                  Mr. D. Panda, Advocate with
                                                  Ms. P. Priyambada, Advocate

                                             -versus-

                  State of Odisha & Others              ....    Opposite Parties
                                                        Mr. M.K. Khuntia, AGA

                           CORAM:
                           JUSTICE M. S. RAMAN

                                         ORDER

24.02.2023 Order No.

04. 1. Heard Mr. D. Panda, learned counsel with Ms. P.

Priyambada, learned counsel appearing for the Petitioner and Mr. M.K. Khuntia, learned Additional Government Advocate appearing for the State.

2. Hearing is concluded.

3. Judgment/order is reserved.

4. Both parties are allowed to file written note of submissions within fifteen days from today.

(M.S. Raman) Judge Laxmikant