Nihar Ranjan Rout vs Cesu
2024 Latest Caselaw 308 Ori

Orissa High Court

Nihar Ranjan Rout vs Cesu on 5 January, 2024

Author: V. Narasingh

Bench: V. Narasingh

                                 IN THE HIGH COURT OF ORISSA AT CUTTACK

                                               W.P.(C) No. 17700 of 2016

                         Nihar Ranjan Rout                    ...                Petitioner
                                                              .
                                                          Mr. Debasis Tripathy, Advocate
                                                       -versus-
                         CESU, BBSR & others                 ...          Opposite Parties
                                                                   Mr. P.K. Sahoo, Adv.

                                            CORAM: JUSTICE V. NARASINGH

                                                     ORDER

05.01.2024 Order No.

22. 1. During the course of further submission, learned counsel for the Petitioner relied on the judgments of the Apex Court in the case of State Bank of India and others vrs. Palak Modi and Another reported in (2012) 12 SCR 628 and in the case of Rajasthan High Court vrs. Ved Priya and Another, reported in 2020(8) SCALE 183.

2. Learned counsel for the CESU places reliance on judgment of the Apex Court in the case of Pavanendra Narayan Verma vs. Sanjay Gandhi, P.G.I of medical Sci. & Another reported in (2002)1SCC 520.

3. Hearing is concluded and the judgment is reserved.

(V. NARASINGH)

Signed by: SOUMYA RANJAN SAMAL Soumya Jr. Stenographer Designation:

Reason: Authentication Location: High Court of Orissa Date: 05-Jan-2024 19:15:00