Jhunulata Naik vs State Of Odisha & Ors
2023 Latest Caselaw 7202 Ori

                                         IN THE HIGH COURT OF ORISSA AT CUTTACK

                                                  W.P.(C). No. 11995 of 2020

                               Jhunulata Naik                    ....                    Petitioner
                                                                         Mr. B.K.Nayak, Advocate
                                                           -Versus -
                               State of Odisha & Ors           ....                  Opposite Parties
                                                                                                  ,
                                                                       Additional Standing Counsel


                                             CORAM:
                                               JUSTICE SASHIKANTA MISHRA

ORDER_ 03.07.2023

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

16. 2. This matter was heard on 22.02.2023 and judgment was reserved however inadvertently such fact was not reflected in the order-sheet for which the judgment could not be passed. As such the matter was listed today and heard afresh.

3. Hearing is concluded, judgment is reserved.

(Sashikanta Mishra) Judge

Deepak

Signature Not Verified Digitally Signed Signed by: DEEPAK PARIDA Designation: Jr.Stenographer Reason: Authentication Location: Ohc,Cuttack Date: 04-Jul-2023 18:48:40