Arun Kumar Mahanta vs State Of Odisha ..... Opposite Parties
2024 Latest Caselaw 10354 Ori

Orissa High Court

Arun Kumar Mahanta vs State Of Odisha ..... Opposite Parties on 21 June, 2024

Author: Aditya Kumar Mohapatra

Bench: Aditya Kumar Mohapatra

                 IN THE HIGH COURT OF ORISSA AT CUTTACK
                            BLAPL No.2531 of 2024
            Arun Kumar Mahanta           .....       Petitioner
                                                                  Represented By Adv. -
                                                                  Devashis Panda

                                               -versus-
            State Of Odisha                           .....            Opposite Parties
                                                                  Represented By Adv. -
                                                                  Mr. Sarthak Nayak (cbi)

                                   CORAM:
                     THE HON'BLE MR. JUSTICE ADITYA KUMAR
                                 MOHAPATRA

                                                    ORDER

Order No.                                          21.06.2024
    06.         1.     This matter is taken up through Hybrid Arrangement (Virtual
                /Physical Mode).

2. Heard learned counsels for both the parties.

3. Hearing from all the sides is closed.

4. Learned counsel for the Petitioner submitted that he will submit the writ note of submission by Monday (24.06.2024). A copy of such written note be served on Mr.Sarthak Nayak, learned counsel for CBI.

5. This matter is reserved for orders/ judgment along with BLAPL Nos.2242 and 4280 of 2024.

( A.K. Mohapatra ) Judge Anil

Location: High Court of Orissa