Rabindra Kumar Das vs State Of Odisha And Others
2023 Latest Caselaw 5891 Ori

                                 IN THE HIGH COURT OF ORISSA AT CUTTACK
                                               W.P.(C) No. 4547 of 2023

         Rabindra Kumar Das                           .....                                          Petitioner
                                                                               Mr. U.C. Mohanty, Advocate
                                                      Vs.
         State of Odisha and others                   .....                                  Opposite Parties
                                                                                     Mr. P.K. Muduli, AGA
                            CORAM:
                                DR. JUSTICE B.R. SARANGI
                                   MR. JUSTICE M.S.RAMAN

                                                               ORDER

12.05.2023

Order No. W.P.(C) Nos. 4547 of 2023 & 28490 of 2022

These matters are taken up through hybrid mode.

2. Heard Mr. U.C. Mohanty, learned counsel for the petitioner and Mr. P.K. Muduli, learned Additional Government Advocate for the State.

3. Though notice has been issued as against private opposite parties, but none has entered appearance on their behalf.

4. Due to urgency of the matter, this court took up the matters.

5. Hearing is concluded and judgment is reserved.

                                                                        (DR. B.R. SARANGI)
                                                                             JUDGE


         Arun                                                              (M.S. RAMAN)
                                                                               JUDGE

ARUN     Digitally signed
         by ARUN KUMAR
KUMAR    MISHRA
         Date: 2023.05.15
MISHRA   11:43:22 +05'30'