Bansidhar Mandal & Others vs State Of Odisha & Others
2023 Latest Caselaw 11301 Ori

                              IN THE HIGH COURT OF ORISSA AT CUTTACK

                                            W.P.(C) No. 15026 of 2014

                                  Bansidhar Mandal & Others      ....        Petitioners

                                                   Mr. B. Routray, Sr. Advocate
                                                   instructed by Mr. Shakti Sekhar,
                                                   Advocate

                                                      -versus-
                                  State of Odisha & Others       ....       Opp. Parties

                                                   Mr. Nikhil Pratap, Addl. Standing
                                                   Counsel

                                                    CORAM:
                                               JUSTICE M.S. SAHOO

                                                   ORDER

Order No. 14.09.2023 Hybrid Mode

22. 1. Heard Mr. Budhadev Routray, learned Sr. Counsel instructed by Mr. Shakti Sekhar, learned counsel for the petitioners and Mr. Nikhil Pratap, learned Addl. Standing Counsel for the State-Opposite Parties.

Hearing is concluded. Judgment is reserved.

(M.S. Sahoo) Judge

RJ Signature Not Verified Digitally Signed Signed by: RADHARANI JENA Designation: Senior Steno Reason: Authentication Location: ohc Date: 18-Sep-2023 16:38:02