M. Shiva Rao vs Union Of India
2023 Latest Caselaw 13999 Ori

                                    IN THE HIGH COURT OF ORISSA AT CUTTACK
                                                 ARBA NO.06 OF 2006
                             M. Shiva Rao                    ....               Appellant,
                                                           Mrs. Pami Rath, Sr. Advocate,
                                                          Mr. Prayasis Mohanty, Advocate

                                                        -versus-
                             Union of India                  ....              Respondent,
                                                                        Mr. D.R. Bhokta,
                                                                   Central Govt. Counsel.

                                      CORAM:
                                     MR. JUSTICE D.DASH
                                                   ORDER

          Order No.                               08.11.2023
                11.          1.     This matter is taken up through hybrid arrangement

(virtual/physical) mode.

2. Heard Mr. P. Mohanty, learned Counsel for the Appellant and Mr. D.R. Bhokta, learned Central Govt. Counsel.

3. Hearing being concluded; judgment is reserved.

(D. Dash) Judge Narayan

Signature Not Verified Digitally Signed Signed by: NARAYAN HO Designation: Peresonal Assistant Reason: Authentication Location: OHC Date: 09-Nov-2023 17:26:59