Yudhistira Jena @ Mallik & vs State Of Odisha & Others
2023 Latest Caselaw 13765 Ori

              IN THE HIGH COURT OF ORISSA AT CUTTACK
                           CONTC NO.1012 of 2017

              Yudhistira Jena @ Mallik &     ...       Petitioners
              others
                               Mr. S.C. Routray, Advocate.


                                           -versus-

              State of Odisha & others                ....     Opp. Parties.

                                   Mr. Aurpananda Das,
                                   Additional Government Advocate.

                                   CORAM:
                             JUSTICE S.K. SAHOO
                         JUSTICE CHITTARANJAN DASH
                                     ORDER

Order No.                          06.11.2023

    14.           This    matter      is     taken    up    through     Hybrid

arrangement (video conferencing/physical mode).

Learned counsel for the State submitted that against the judgment and order dated 24.06.2014 passed in W.P.(C) No.218565 of 2010, which was confirmed in Writ Appeal No.96 of 2016 disposed of on 06.09.2022, the State of Odisha has approached the Hon'ble Supreme Court of India and the matter may be taken up after four weeks to obtain instruction about the status of SLP.

List this matter on 4th of December 2023.

Learned counsel for the State shall apprise this Court about the status of SLP on the next date.

A free copy of this order be supplied to the // 2 //

learned counsel for the State for compliance.

(S.K. Sahoo) Judge

(Chittaranjan Dash) Judge

amit

Signature Not Verified Digitally Signed Signed by: AMIT KUMAR MOHANTY Reason: Authentication Location: HIGH COURT OF ORISSA, CUTTACK Date: 10-Nov-2023 15:37:18