Saipriya Samanta vs State Of Odisha & Others .... Opposite ...
2024 Latest Caselaw 16602 Ori

Orissa High Court

Saipriya Samanta vs State Of Odisha & Others .... Opposite ... on 13 November, 2024

Author: Murahari Sri Raman

Bench: Murahari Sri Raman

                 IN THE HIGH COURT OF ORISSA AT CUTTACK
                              WP(C) No.7226 of 2023
                                         &
                             W.P.(C) No.34854 of 2023
            Saipriya Samanta                            ....           Petitioner
            (in W.P.(C) No.7226 of 2023)
                                    Mr.Subir Palit, Senior Advocate along with
                                    Ms. Ananya Pradhan, Advocate

                                            -versus-
            State of Odisha & others                  ....      Opposite Parties
                              Mr.Shantanu Das, Additional Standing Counsel
                         Mr. Arnav Behera, Advocate (Opp.party no.2-OPSC)

            Mahammad Mukhtar Alli                       ....           Petitioner
            (in W.P.(C) No.34854 of 2023)
                                    Mr.Subir Palit, Senior Advocate along with
                                    Ms. Ananya Pradhan, Advocate and
                                    Ms.Sarathi Jyoti Mohanty, Advocate

                                            -versus-
            State of Odisha & others                  ....      Opposite Parties
                              Mr.Shantanu Das, Additional Standing Counsel
                         Mr. Arnav Behera, Advocate (Opp.party no.2-OPSC)


                                 CORAM:
                 HON'BLE MR. JUSTICE MURAHARI SRI RAMAN

Order No.                                  ORDER
    16.                                   13.11.2024

This matter is taken up through Hybrid Mode.

2. As per office note, according to postal report regarding service of notice on newly added opposite party no.3, "item delivery confirmed on 04.09.2023". Therefore, service of notice issued to the said opposite party is treated to be sufficient.

3. In spite of valid service of notice on opposite party no.3, no one appears on its behalf.

4. Heard Mr. Subir Palit, learned senior counsel assisted by Ms. Ananya Pradhan, and Ms. Sarathi Jyoti Mohanty, learned counsel for the petitioner and Mr. Arnav Behera, learned counsel appearing for the opposite party no.2-OPSC as well as Mr. Shantanu Das, learned Additional Standing Counsel.

5. Hearing is concluded.

6. Judgment is reserved.

(M.S. Raman) Judge Aswini

Designation: Personal Assistant (Secretary-in-charge)

Date: 13-Nov-2024 18:18:42