Kamalini Dhal vs State Of Odisha And Others
2023 Latest Caselaw 2193 Ori

                    IN THE HIGH COURT OF ORISSA AT CUTTACK

                                   W.P.(C) No. 19009 of 2019

              Kamalini Dhal                            ....                 Petitioner
                                                              Mr. S.K. Das, Advocate
                                                  -Versus -
              State of Odisha and others                ....         Opposite Parties
                                                         Mr. P.K. Panda, SC for S &
                                                                           ME Dept.
                                                           Mr. A.K. Mohapatra, Adv.
                                                                     (for O.P. No.6)
                                                                Mr. S.C. Dash, Adv.
                                                                     (for intervenor)
                            CORAM:
                              JUSTICE SASHIKANTA MISHRA

ORDER_ 16.03.2023

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

20. 2. Heard Mr. S.K. Das, learned counsel for the petitioner, Mr. A.K.

Mohapatra, learned counsel for opposite party no.6

3. Hearing is concluded and judgment reserved.

4. Parties may file their written note of submissions and memo of citations, if any, within a week.

(Sashikanta Mishra) Judge

A.K. Rana