Naba Kishroe Panda vs State Of Odisha And Others
2023 Latest Caselaw 13871 Ori

                                  IN THE HIGH COURT OF ORISSA AT CUTTACK
                                               W.P.(C) No.36628 of 2021

                 Naba Kishroe Panda                       .....                               Petitioner
                                                                             Mr. P.B. Mahali, Advocate
                                                          Vs.
                 State of Odisha and others               .....                         Opposite Parties
                                                                                Mr. S.N. Pattnaik, AGA

                                         CORAM: JUSTICE SANJAY KUMAR MISHRA

                                                                 ORDER

08.11.2023 Order No. The matter is taken up through hybrid mode.

2. Learned Counsel for the Parties are present.

3. Though a Counter Affidavit has been filed by the State Opposite Parties, Mr. Mahali, learned Counsel for the Petitioner submits, no Rejoinder Affidavit is necessary. Matter can be heard and decided based on the pleadings and documents available on record.

4. Heard learned Counsel for the Parties.

5. Mr. Mahali, learned Counsel for the Petitioner hands up a website copy of the judgment dated 29.09.2020 passed by the High Court of Delhi in W.P.(C) No.3976 of 2020 (National Federation of the Blind vs. Union of India and another) after serving copy of the same on the learned Counsel for the State Opposite Parties. The same be kept on record.

4. Hearing concluded. Judgment is reserved.

Signature Not Verified Digitally Signed Signed by: PADMA CHARAN DASH padma Designation: Personal Assistant Reason: Authentication (S.K. MISHRA) Location: ORISSA HIGH COURT Date: 12-Nov-2023 08:36:28 JUDGE