Himanshu Sekhar Bisoi vs State Of Odisha & Others .... Opposite ...
2024 Latest Caselaw 566 Ori

Orissa High Court

Himanshu Sekhar Bisoi vs State Of Odisha & Others .... Opposite ... on 10 January, 2024

Author: V. Narasingh

Bench: V. Narasingh

                                              IN THE HIGH COURT OF ORISSA AT CUTTACK

                                                                   OJC No.16228 of 1998

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

                                        State of Odisha & others                ....           Opposite Parties
                                                                                       Mr. M.K. Khuntia, AGA

                                                             CORAM: JUSTICE V. NARASINGH
                                                                           ORDER

10.01.2024 Order No.

12. 1. Learned counsel for the Petitioner is requested to serve a copy of the judgments he relies on i.e. 79 (1995) CLT 338 and 1998 (2) OLR 334 on the learned counsel for the State by tomorrow.

2. List this matter on 2.2.2024.

(V. NARASINGH) Judge PKS

Signed by: PRADEEP KUMAR SWAIN Designation: Assistant Registrar-cum-Senior Secretary Reason: Authentication Location: Orissa High Court, Cuttack Date: 11-Jan-2024 10:42:31