M/S. Abhoy Charan Bakshi vs State Of Odisha And Others
2023 Latest Caselaw 12751 Ori

                                                IN THE HIGH COURT OF ORISSA AT CUTTACK

                                                                 ARBP No.18 of 2023

                                           M/s. Abhoy Charan Bakshi                   ....          Petitioner
                                                                                Mr. N. Jujharsingh, Advocate

                                                                        -versus-
                                           State of Odisha and others              .... Opposite Parties
                                                                   Mr. L. Samantaray, A.G.A. for the State


                                                        CORAM:
                                                        ACTING CHIEF JUSTICE DR. B.R. SARANGI

                                                                         ORDER

13.10.2023 Order No.

06. 1. This matter is taken up through hybrid mode.

2. A copy of the judgment relied upon by the learned counsel for

the Petitioner be served on the learned Additional Government

Advocate for the State. If the State also wants to rely upon any

decision, the same shall be served on the learned counsel for the

Petitioner.

3. List this matter one week after.

(DR. B.R. SARANGI) ACTING CHIEF JUSTICE

S.K. Guin

Signature Not Verified Digitally Signed Signed by: SUBASH KUMAR GUIN Designation: Personal Assistant Reason: Authentication Location: High Court of Orissa, Cuttack Date: 17-Oct-2023 12:06:06