Kandarpa Dansana vs State Of Odisha And Others
2023 Latest Caselaw 14111 Ori

                    IN THE HIGH COURT OF ORISSA AT CUTTACK

                                          CRLMP No. 2270 of 2023

               Kandarpa Dansana                           ....                    Petitioner
                                                             Mr. A.K. Mishra, Advocate
                                                  -versus-

               State of Odisha and others                 ....            Opposite Parties
                                                               Mr. P.K. Maharaj, ASC
                                                           Mr. P.K. Ray,Sr. Advocate
                                                                          (O.P. No.4)
                                                         Mr.G. Mukherji, Sr. Advocate
                                                                          (O.P. No.5)

                                      CORAM: JUSTICE V. NARASINGH
                                                    ORDER

09.11.2023 Order No.

03. 1. Heard learned counsel for the petitioner and learned counsel for the State.

2. Learned counsel for the Petitioner appears for the RBI opposite party No.5.

3. As prayed for by the learned counsel for the Petitioner, list this matter on 23.11.2023 to enable him to place on record the judgments which empower this Court issue a direction for registration of the F.I.R. taking into account the counter affidavit filed on behalf of opposite parties 4 and 5.

(V. NARASINGH) Judge Signature Soumya Not Verified Digitally Signed Signed by: SOUMYA RANJAN SAMAL Reason: Authentication Location: High Court of Orissa Date: 10-Nov-2023 18:36:46