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Biswajit Pattnaik vs State Of Odisha & Anr. .... Opposite ...
2024 Latest Caselaw 463 Ori

Citation : 2024 Latest Caselaw 463 Ori
Judgement Date : 9 January, 2024

Orissa High Court

Biswajit Pattnaik vs State Of Odisha & Anr. .... Opposite ... on 9 January, 2024

Author: S.K. Panigrahi

Bench: S.K. Panigrahi

                                           IN THE HIGH COURT OF ORISSA AT CUTTACK
                                                     CRLREV No.4 of 2023

                                   Biswajit Pattnaik                             ....      Petitioner
                                                                                    Mr. B. Ray, Adv
                                                                                        On behalf of
                                                                         Mr. Milan Kanungo, Sr. Adv.

                                                                    -versus-
                                   State of Odisha & Anr.                      ....     Opposite Parties
                                                                               Mr. Kabiraj Pradhan, Adv.
                                                                                             On behalf of
                                                                                Mr. S. S. Mohanty, Adv.
                                                                                              (for O.P.2)
                                                                                   Mr. D. Nayak, A.G.A.
                                                                                              (for O.P.1)

                                               CORAM:
                                               DR. JUSTICE S.K. PANIGRAHI

                                                                ORDER
             Order                                             09.01.2024
             No.
              05.                   1.        This   matter    is     taken      up    through     hybrid

                                    arrangement.

2. Heard learned counsel for the Parties.

3. Hearing is concluded. Judgment/ order is

reserved.

(Dr. S.K. Panigrahi)

Designation: Jr. Stenographer Judge Reason: Authentication Location:Sumitra High Court of Orissa, Cuttack Date: 19-Jan-2024 12:38:45

 
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