Himanshu Sekhar Bisoi vs State Of Odisha And Others .... Opposite ...
2024 Latest Caselaw 157 Ori

Citation : 2024 Latest Caselaw 157 Ori
Judgement Date : 3 January, 2024

Orissa High Court

Himanshu Sekhar Bisoi vs State Of Odisha And Others .... Opposite ... on 3 January, 2024

Author: V. Narasingh

Bench: V. Narasingh

                                        IN THE HIGH COURT OF ORISSA AT CUTTACK

                                                         O.J.C. No. 16228 of 1998

                                    Himanshu Sekhar Bisoi             ....                  Petitioner
                                                                        Mr. P.C. Acharya, Advocate
                                                                 -versus-

                                    State of Odisha and Others        ....            Opposite Parties

                                                                             Mr. M.K. Khuntia, AGA

                                                    CORAM: JUSTICE V. NARASINGH

                                                              ORDER

03.01.2024 Order No.

11. 1. Learned counsel for the Petitioner seeks an adjournment to place on record the list of dates and the judgment of this Court in the case of Krishna Chandra Karna v. State of Orissa 79 (1995) C.L.T. 338 and other judgments by 05.01.2024.

2. List this matter on 10.01.2024.

(V. NARASINGH) Judge Ayesha

Designation: Junior Stenographer

Location: High Court of Orissa Date: 04-Jan-2024 19:32:32

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