Arun Kumar Khanda vs State Of Odisha And Others
2023 Latest Caselaw 12752 Ori

                                  IN THE HIGH COURT OF ORISSA AT CUTTACK

                                             W.P.(C) (OAC) No.1261 of 2016

                         Arun Kumar Khanda                        ....                    Petitioner
                                                                        Mr. B.K. Routray, Advocate


                                                 -versus-
                         State of Odisha and Others
                                                     ....                          Opposite Parties
                                                                                 Mr. S. Rath, ASC

                                                 CORAM:
                                     JUSTICE BIRAJA PRASANNA SATAPATHY

                                                                 ORDER

13.10.2023 Order No.

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

2. Heard Mr. B.K. Routray, learned counsel for the Petitioner and Mr. S. Rath, learned Addl. Standing Counsel for the State.

3. Hearing is concluded and the order / judgment is reserved.

(Biraja Prasanna Satapathy) Judge

Signature Not Verified Digitally Signed Signed by: SUBRAT KUMAR BARIK Reason: Authentication Location: HIGH COURT OF ORISSA, CUTTACK Date: 16-Oct-2023 18:36:48