State Of Odisha And Others vs Debaraj Sahu And Others
2023 Latest Caselaw 13756 Ori

                                 IN THE HIGH COURT OF ORISSA AT CUTTACK
                                                   W.P.(C) No. 5813 of 2013

               State of Odisha and others                    .....                               Petitioners
                                                                                       Mr. S. Nayak, ASC
                                                             Vs.
               Debaraj Sahu and others                       .....                        Opposite Parties
                                                                                       Mr. S.K. Das, Adv.
                                CORAM:
                                    ACTING CHIEF JUSTICE DR. B.R. SARANGI
                                    MR. JUSTICE MURAHARI SRI RAMAN

                                                                    ORDER

06.11.2023

Order No. This matter is taken up by hybrid mode.

2. Mr. S.K. Das, learned counsel appearing for the opposite parties no.1 and 2 states that the judgment basing upon which tribunal has disposed of the matter, i.e., Basudev Mohant and others v. State of Orissa and others, (2002) 2 ATT (HC) 36, has not been challenged before the apex Court and, as such, it has reached its finality.

3. Mr. S. Nayak, learned Addl. Standing Counsel appearing for the State-petitioners seeks time to obtain instructions in the matter by the next date.

4. List this matter after two weeks.

(DR. B.R. SARANGI) ACTING CHIEF JUSTICE Ashok

(M.S. RAMAN) JUDGE

Signature Not Verified Digitally Signed Signed by: ASHOK KUMAR JAGADEB MOHAPATRA Designation: Personal Assistant Reason: Authentication Location: HIGH COURT OF ORISSA Date: 06-Nov-2023 17:12:23