Mahulia Naik vs State Of Orissa
2023 Latest Caselaw 15077 Ori

                                      IN THE HIGH COURT OF ORISSA AT CUTTACK
                                                   JCRLA No.44 of 2019
                                 Mahulia Naik                   ....                  Appellant
                                                                              Ms. B. Tripathy,
                                                                               Amicus Curiae
                                                             -versus-

                                 State of Orissa                    ....           Respondent
                                                                          Mr. G.N. Rout, ASC
                                         CORAM:
                                         MR. JUSTICE D.DASH
                                         MR. JUSTICE G.SATAPATHY
                                                             ORDER

20.11.2023 Order No.

07. 1. This matter is taken up through hybrid arrangement (virtual/physical) mode.

2. Heard Ms. B. Tripathy, learned Amicus Curiae for the Appellant and Mr. G.N. Rout, learned Additional Standing Counsel.

3. Hearing being concluded; judgment is reserved.

(D. Dash) Judge

(G. Satapathy) Judge

Kishore/Subhasmita

Signature Not Verified Digitally Signed Signed by: SUBHASMITA DAS Designation: Jr.Stenographer Reason: Authentication Location: High Court of Orissa Date: 21-Nov-2023 15:20:20