Sanjib Narayan Prasad vs State Of Odisha .... Opposite Parties
2025 Latest Caselaw 6905 Ori

Orissa High Court

Sanjib Narayan Prasad vs State Of Odisha .... Opposite Parties on 9 April, 2025

Author: V. Narasingh

Bench: V. Narasingh

  IN THE HIGH COURT OF ORISSA AT CUTTACK

           W.P.(C) No. 41083 of 2023

Sanjib Narayan Prasad ....            Petitioner
Pati
                 Mr. A. K. Mohanty A, Advocate

                   -versus-

1. State of Odisha       ....   Opposite Parties
2. Director, Agriculture
   Food Production,
   Govt. of Odisha,
   Bhubaneswar,
   Khurda
3. Govt. of India,
   Ministry of
   Agriculture &
   Farmers Welfare
   Deppt. Of Agriculture
   & Farmers Welfare,
   New Delhi
4. Asst. Vice President
   of NABARD
   CONSULTANCY
   SERVICE PVT. Ltd.,
   New Delhi
5. A.G.M. (A.I.F.)
   Nabard Consultancy
   Services (P) Ltd.,
   Odisha,
   Bhubaneswar
                              Mr. S.P. Das, ASC
                            (For O.P. Nos.1 & 2)
                         Mr. M.K. Pradhan, Adv.
                           (For O.P. Nos.4 & 5)




                                              Page 1 of 2
                                                 CORAM: JUSTICE V. NARASINGH
                                                        ORDER

09.04.2025 Order No.

26. 1. Heard Mr. Mohanty, learned counsel for the Petitioner, Mr. S.P. Das, learned Additional Standing Counsel for the Opposite Party Nos.1 & 2 and Mr. Pradhan, learned counsel for the Opposite Party Nos.4 and 5.

2. Hearing is concluded. Judgment is reserved.

3. It shall be open for the learned counsel for the State, as prayed for, to submit a short written note of submission within a week, if so advised.

(V. Narasingh) Judge Santoshi

Designation: Senior Stenographer

Location: High Court of Orissa, Cuttack Date: 11-Apr-2025 18:30:22