Chitta Ranjan Senapati vs State Of Odisha And
2023 Latest Caselaw 8122 Ori

                                IN THE HIGH COURT OF ORISSA AT CUTTACK

                                              W.P.(C) (OA) No.1139 of 2010

                            Chitta Ranjan Senapati
                                                                  ....                     Petitioner
                                                                          Mr. P.K. Mishra, Advocate


                                                               -versus-
                            State of Odisha and
                            Others                                ....             Opposite Parties
                                                                               Mr. S.K. Samal, AGA


                                                 CORAM:
                                     JUSTICE BIRAJA PRASANNA SATAPATHY

                                                                 ORDER

24.07.2023 Order No.

06. 1. This matter is taken up through Hybrid Arrangement (Virtual/Physical) Mode.

2. Heard learned counsel appearing for the Parties.

3. It is contended that the issue involved in this case covered by the judgment of this Court passed in WPC(OAC) No.1058 of 2016. Copy of the said judgment is also provided to Mr. Samal, learned AGA in Court today for enabling him to go through the same and apprise this Court with regard to its applicability on the next date.

4. As requested, list this matter on 31st of July, 2023.

Signature Not Verified (Biraja Prasanna Satapathy) Digitally Signed Signed by: SUBRAT KUMAR BARIK Judge Reason: ...

Location: HIGH COURT OF ORISSA, CUTTACK Date: 25-Jul-2023 17:45:47 Subrat