) Sakil Khan vs State Of Odisha ..... Opposite Parties
2024 Latest Caselaw 10703 Ori

Orissa High Court

) Sakil Khan vs State Of Odisha ..... Opposite Parties on 27 June, 2024

Author: Aditya Kumar Mohapatra

Bench: Aditya Kumar Mohapatra

                    IN THE HIGH COURT OF ORISSA AT CUTTACK
                               BLAPL No.2572 of 2024
              1) Sakil Khan                .....       Petitioners
              2) Shahrukh Khan                                            Represented By Adv. -
                                                                          Soumya Dev Ray, Mr.
                                                                          Gautam Mukherji, Sr.
                                                                          Adv.

                                                          -versus-
              State Of Odisha                                    .....         Opposite Parties
                                                                          Represented By Adv. -
                                                                          Mr. A.P. Das, ASC

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

                                                          ORDER

27.06.2024 Order No.

1. This matter is taken up through Hybrid mode.

2. Learned Senior Counsel for the Petitioners does not want to press the interlocutory application.

3. Accordingly, the I.A. stands disposed as not pressed.

4. Heard the learned counsel for the parties.

5. Hearing concluded and order/judgment is reserved.

( A.K. Mohapatra )

S.K. Rout Reason: Authentication Location: High Court of Orissa, Cuttack Date: 28-Jun-2024 20:51:44