Manmath Nath Sai vs State Of Odisha & Others
2023 Latest Caselaw 15270 Ori

Orissa High Court

Manmath Nath Sai vs State Of Odisha & Others on 29 November, 2023

Author: Biraja Prasanna Satapathy

Bench: Biraja Prasanna Satapathy

                                 IN THE HIGH COURT OF ORISSA AT CUTTACK

                                                W.P.(C) (OA) No.2021 of 2013

                            Manmath Nath Sai                        ....                   Petitioner
                                                                              Mr. A. Rath, Advocate
                                                              -versus-

                            State of Odisha & Others
                                                                    ....         Opposite Parties
                                                                          Mr. B.P. Tripathy, AGA

                                                 CORAM:
                                     JUSTICE BIRAJA PRASANNA SATAPATHY

                                                               ORDER

               Order No.                                     29.11.2023
                     09. 1.               This    matter   is taken up         through   Hybrid

Arrangement (Virtual/Physical) Mode.

2. Heard learned counsel appearing for the Parties.

3. Mr. B.P. Tripathy, learned Addl. Government Advocate in support of the impugned order of dismissal relied on two decisions of the Hon'ble Apex Court reported in (1985) 3 SCC-398 and judgment of the Hon'ble Apex Court dtd.02.09.2022 in Civil Appeal No.5930 of 2022. Copy of these judgments be kept in record.

4. Mr. A. Rath, learned counsel for the Petitioner prays for some time to come prepared and place the judgment in support of his case.

5. List this matter in the week commencing 18th of

Location: HIGH COURT OF ORISSA, CUTTACK (Biraja Prasanna Satapathy) Date: 04-Dec-2023 11:00:19 Judge

Subrat