Citation : 2024 Latest Caselaw 1916 Ori
Judgement Date : 31 January, 2024
IN THE HIGH COURT OF ORISSA AT CUTTACK
W.P.(C) Nos.978, 1385, 1496, 1499, 1560, 1574, 1591, 1599 &
1712 of 2024
Chintamani Bhuian & Ors. .... Petitioners
Mr. S.K. Das, Advocate
-versus-
State of Odisha & Anr. .... Opposite Parties
Mr. M.K. Balabantaray, AGA
Mr. Saswat Dash, AGA
CORAM:
JUSTICE BIRAJA PRASANNA SATAPATHY
ORDER
31.01.2024 Order No
05. 1. This matter is taken up through Hybrid Arrangement (Virtual/Physical) Mode.
2. Heard learned counsel appearing for the Petitioners in all the respective cases and Mr. Ashok Parija, learned Advocate General appearing for the Opp. Parties along with Mr. M.K. Balabantaray, learned AGA and Mr. Saswat Dash, learned AGA.
3. Hearing is concluded and Judgment is reserved.
4. Interim order passed earlier shall continue till the Judgment is pronounced.
Designation: Sr. Stenographer (Biraja Prasanna Satapathy) Location: High Court of Orissa, Cuttack Judge Date: 01-Feb-2024 13:57:59 Sneha
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