Baikunthanath Rout vs State Of Odisha & Ors
2023 Latest Caselaw 11710 Ori

                              IN THE HIGH COURT OF ORISSA AT CUTTACK
                                              W.P (C) No. 5811 of 2018

               Baikunthanath Rout                        .....                                 Petitioner
                                                                        Sri. U.C. Mohanty, Advocate
                                                         Vs.
               State of Odisha & Ors.                    .....                          Opposite Parties
                                                                                   Mr. G.N. Rout, ASC
                                                                            Mr. B.K. Sharma, Advocate
                                                                                (for O.P. Nos. 2 and 3)

                                       CORAM: JUSTICE SANJAY KUMAR MISHRA
                                                                ORDER

26.09.2023 Order No. The matter is taken up through hybrid mode.

2. Learned Counsel for the Parties are present.

3. Mr. Sharma, learned Counsel for the Opposite Party Nos. 2 and 3 prays for 10 days' time to examine the judgment, as detailed in the Order dated 08.08.2023, to have his say in the said regard. Prayer for time is allowed.

4. Matter be listed in the week commencing from 09.10.2023 under the same heading, as prayed for.

                                                                    (S.K. MISHRA)
               Padma                                                    JUDGE




Signature Not Verified
Digitally Signed
Signed by: PADMA CHARAN DASH

Designation: Personal Assistant Reason: Authentication Location: ORISSA HIGH COURT, CUTTACK Date: 29-Sep-2023 11:24:57