Hemant Kumar Chhotaray vs State Of Odisha & Ors
2023 Latest Caselaw 12749 Ori

                                              IN THE HIGH COURT OF ORISSA AT CUTTACK

                                     W.P.(C) Nos.17067, 12273, 16909, 17068, 20129, 26456, 28598,
                                                  30103, 31455 & 32995 of 2023
                                  W.P.(C) No.22717 of 2016, W.P.(C) Nos. 21532, 22279, 23111 &
                                             28011 of 2019, W.P.(C) Nos. 8456, 8459,
                                  8461 & 38274 of 2020, W.P(C) Nos. 3555, 7559, 8338 & 28252 of
                                  2021 and W.P.(C) Nos. 6132, 8982, 8983, 17065, 22248, 23732 &
                                                          27229 of 2022

                                          Hemant Kumar Chhotaray              ....                Petitioner
                                                                                          Dr. P. Chuli, Advocate

                                                                               -versus-

                                          State of Odisha & Ors.              ....              Opposite Parties
                                                                                             Mr. R.N. Mishra, AGA

                                                              CORAM:
                                                 JUSTICE BIRAJA PRASANNA SATAPATHY

                                                                       ORDER

13.10.2023 Order No

02. 1. This matter is taken up through Hybrid Arrangement (Virtual/Physical) Mode.

2. Heard learned counsel appearing for the Parties.

3. Hearing is concluded and Judgment is reserved.

(Biraja Prasanna Satapathy) Judge Sneha

Signature Not Verified Digitally Signed Signed by: SNEHANJALI PARIDA Designation: Jr. Stenographer Reason: Authentication Location: High Court of Orissa, Cuttack Date: 18-Oct-2023 18:16:05