Jalandhar Samal vs State Of Odisha
2023 Latest Caselaw 12821 Ori

                                 IN THE HIGH COURT OF ORISSA AT CUTTACK
                                           JCRLA No.98 of 2012
                           Jalandhar Samal              ....                     Appellant
                                                                         Mr. R.N. Nayak,
                                                                          Amicus Curiae
                                                       -versus-

                           State of Odisha                    ....             Respondent
                                                                       Mr. P.K. Mohanty,
                                                                                   ASC
                                    CORAM:
                                    MR. JUSTICE D.DASH
                                    MR. JUSTICE G.SATAPATHY
                                                       ORDER

16.10.2023 Order No.

07. 1. This matter is taken up through hybrid arrangement (virtual/physical) mode.

2. Heard Mr. R.N. Nayak, learned Amicus Curiae for the appellant and Mr. P.K. Mohanty, learned Additional Standing Counsel.

3. Hearing being concluded; judgment is reserved.

(D. Dash) Judge

(G. Satapathy) Judge Kishore/Subhasmita Signature Not Verified Digitally Signed Signed by: KISHORE KUMAR SAHOO Designation: Secretary Reason: Authentication Location: High Court of Orissa Date: 17-Oct-2023 15:21:21