Rajendra Swami vs State Of Odisha And Another
2023 Latest Caselaw 15055 Ori

                 IN THE HIGH COURT OF ORISSA AT CUTTACK

                                   CRLMC No.3234 of 2017

             Rajendra Swami                        ....                    Petitioner
                                                   Mr. S.S. Das, Sr. Advocate
                                                  Mr. R.K. Mallick, Advocate
                                          -versus-

             State of Odisha and Another           ....           Opposite Parties
                                                             Mr. K.K. Gaya, ASC
                                                        Mr. S.K. Nayak, Advocate

                              CORAM: JUSTICE V. NARASINGH
                                        ORDER

20.11.2023 Order No.

19. 1. Heard learned Senior Counsel Mr. Das instructed by Mr. Mallick on behalf of the Petitioner.

2. Learned Senior Counsel, Mr. Das has concluded his submission.

3. The following judgments relied on by the learned Senior Counsel, Mr. Das are taken on record.

(i) Aneeta Hada v. M/s. Godfather Travels & Tours Pvt. Ltd. Reported in AIR 2012 SC 2795.

(ii) K. Srikanth Singh vs. North East Securities Ltd. And Another reported in (2007) 12 SCC 788.

(iii) Anil Gupta v. Star India Pvt. Ltd. & Another reported in AIR 2014 SC 3078.

(iv) Damodar S. Prabhu vs. Sayed Babalal H. reported in AIR2010SC1907.

(v) Kolla Veera Raghav Rao vs. Gorantla Venkateswara Rao and Another reported in (2011) 2 SCC 703.

(vi) Prasanta Chandra Rath vs. Pradip Kumar Patra reported in (2023) 91 OCR 358.

4. List this matter on 21.11.2023 at 3:00P.M. to enable the learned counsel for the Opposite Parties to make his submission.

5. Interim order passed earlier shall continue till the next date.

(V. NARASINGH) Judge Ayesha

Signature Not Verified Digitally Signed Signed by: AYESHA ROUT Designation: Junior Stenographer Reason: Authentication Location: High Court of Orissa Date: 21-Nov-2023 18:04:47