Rohan Kumar Naik And Another vs State Of Odisha &Others
2023 Latest Caselaw 5329 Ori

                          IN THE HIGH COURT OF ORISSA AT CUTTACK

                                           W.P.(C) No.13340 of 2023

                       Rohan Kumar Naik and another                 ....            Petitioners

                                                                  Mr. P.K. Mishira, Advocate
                                                       -versus-
                       State of Odisha &others                      ....      Opposite Parties

                                                                      Mr. I. Mohanty, A.S.C.
                                                CORAM:
                                       JUSTICE A.K. MOHAPATRA

                                                       ORDER

Order No.                                             05.05.2023
    01.           1.          This matter is taken up through Hybrid Arrangement (Virtual
                  /Physical Mode).

2. Heard learned counsels for the parties.

3. Hearing is concluded and judgment is reserved.

4. It is submitted by learned counsel for the petitioners that identical matters were heard and judgments were reserved. Accordingly this matter be tagged with W.P.(C) No.8118 of 2023 and W.P.(C) No.8119 of 2023 on 18.04.2023.

5. As an interim measure, it is directed that till judgment delivered, final gradation shall not be published.

( A.K. Mohapatra ) Judge Jagabandhu

Digitally signed by JAGABAND JAGABANDHU BEHERA HU BEHERA Date: 2023.05.09 07:14:25 +05'30'