Subasini Das vs State Of Odisha & Anr. .... Opposite ...
2025 Latest Caselaw 6855 Ori

Orissa High Court

Subasini Das vs State Of Odisha & Anr. .... Opposite ... on 8 April, 2025

                 IN THE HIGH COURT OF ORISSA AT CUTTACK

                              CRLMC No. 2725 of 2024
                                        &
                              CRLMC No. 2240 of 2024
                              CRLMC No. 2243 of 2024
                              CRLMC No. 2244 of 2024
                              CRLMC No. 2381 of 2024
                              CRLMC No. 2840 of 2024
                              CRLMC No. 2843 of 2024
                              CRLMC No. 2844 of 2024

            Subasini Das                          ....        Petitioner(s)

                                    Mr. Banshidhar Satapathy, Advocate

                                       -versus-

            State of Odisha & Anr.                .... Opposite Party (s)


                                                    Mr. S.N. Biswal, ASC


                                      CORAM:

                         JUSTICE SIBO SANKAR MISHRA

                                     ORDER

Order No.                           08.04.2025

06.         1.         Heard Mr.Bansidhar Satapathy, learned counsel

for the petitioner in all the petitions and Mr. S.N. Biswal, learned Addl. Standing Counsel for the State-opposite parties.

2. Hearing is concluded and judgment is reserved.

3. Parties are granted liberty to file their written notes of submission within three days.

4. Interim order passed earlier shall continue till pronouncement of the judgment.

(S.S. Mishra) Judge Ashok

Signed by: ASHOK KUMAR JAGADEB MOHAPATRA

Location: High Court of Orissa