Sabita Behera vs State Of Orissa & Ors. .... Opposite ...
2024 Latest Caselaw 570 Ori

Orissa High Court

Sabita Behera vs State Of Orissa & Ors. .... Opposite ... on 10 January, 2024

Author: S.K. Panigrahi

Bench: S.K. Panigrahi

                                    IN THE HIGH COURT OF ORISSA AT CUTTACK
                                             W.P.(C) No.24884 of 2012

                                  Sabita Behera                       ....      Petitioner(s)
                                                           Mr. Rajendra Kumar Pradhan, Adv.
                                                           -versus-
                                  State of Orissa & Ors.            ....     Opposite Party(s)

                                                                    Mr. Debasis Nayak, AGA
                                           CORAM:
                                           DR. JUSTICE S.K. PANIGRAHI

             Order                                         ORDER
             No.                                          10.01.2024

W.P.(C) No.24884 of 2012 with W.P.(C) No.24883 of 2012, W.P.(C) No.24885 of 2012 and W.P.(C)No. 24886 of 2012

10. 1. This matter is taken up through hybrid arrangement.

2. Heard learned counsel for the Parties in all the Writ

Petitions.

3. Hearing in this case as well as in the connected cases is

concluded. Judgment / order in this case as well as in the

connected cases is reserved.

(Dr. S.K. Panigrahi) Judge Ayaskanta

Designation: Personal Assistant

Location: High Court of Orissa Date: 12-Jan-2024 10:44:26