Namita Seth vs State Of Odisha & Ors
2023 Latest Caselaw 12370 Ori

                                      IN THE HIGH COURT OF ORISSA AT CUTTACK
                                               W.P.(C) No.37062 of 2022

                                 Namita Seth                             ....       Petitioner(s)
                                                                    Mr. Saroj Kumar Padhy, Adv.
                                                               -versus-
                                 State of Odisha & Ors.                  ....     Opposite Party(s)

                                                                  Mr. Debasish Nayak, AGA
                                                   Mr. Bibhuprasad Tripathy, Adv. for O.P.2
                                                           Mr. Soham Mishra, Adv. for O.P.6
                                                        With
                                                W.P.(C) No.18838 of 2021
                                 Ambika Bagarty                ....        Petitioner(s)
                                                             Mr. Raghunath Das Mohapatra,
                                                                                       Adv.
                                                        -versus-
                                 State of Odisha & Ors.            .... Opposite Party(s)
                                                                  Mr. Debasish Nayak, AGA
                                                   Mr. Bibhuprasad Tripathy, Adv. for O.P.2
                                                     Mr. Soham Mishra, Adv. for intervener

                                          CORAM:
                                          DR. JUSTICE S.K. PANIGRAHI

            Order                                          ORDER
            No.                                           10.10.2023
               04.               1.      This   matter    is     taken    up     through     hybrid

                                 arrangement.

2. Heard learned counsel for the Parties.

3. Hearing is concluded. Judgment/order is reserved.

Signature Not Verified (Dr. S.K. Panigrahi) Digitally Signed Signed by: AYASKANTA JENA Judge Designation:

Ayaskanta Personal Assistant Reason: Authentication Location: High Court of Orissa Date: 12-Oct-2023 12:24:23