Ramakanta Samal vs State Of Odisha & Ors. .... Opposite ...
2024 Latest Caselaw 16274 Ori

Orissa High Court

Ramakanta Samal vs State Of Odisha & Ors. .... Opposite ... on 5 November, 2024

Author: S.K. Panigrahi

Bench: S.K. Panigrahi

                                          IN THE HIGH COURT OF ORISSA AT CUTTACK
                                                   W.P.(C) No.25182 of 2024

                                  Ramakanta Samal                        ....            Petitioner
                                                                              Represented By Adv.
                                                                                   Mr. Nihal Rath
                                                             -versus-
                                  State of Odisha & Ors.                ....      Opposite Parties
                                                                              Represented By AGA
                                                                                  Mr. Saswat Das

                                              CORAM:
                                              DR. JUSTICE S.K. PANIGRAHI

                                                            ORDER

             Order                                         05.11.2024
             No.

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

2. Learned counsel for the Petitioner is directed to show

some judgments on the next date.

3. List this matter on 11th November, 2024.

4. Heard.

5. As an interim measure, it is directed that the operation

of the order dated 30.05.2024 under Annexure-10 shall

remain stayed till the next date of listing of this matter.

(Dr. S.K. Panigrahi) Location: High Court of Orissa, Cuttack Date: 05-Nov-2024 18:15:11 Judge Sumitra