Sukanti Behera vs State Of Odisha And Others .... Opposite ...
2025 Latest Caselaw 3404 Ori

Orissa High Court

Sukanti Behera vs State Of Odisha And Others .... Opposite ... on 12 August, 2025

Author: R.K. Pattanaik

Bench: R.K. Pattanaik

                                     IN THE HIGH COURT OF ORISSA AT CUTTACK
                                                W.P.(C) No.11142 of 2025
                                Sukanti Behera                          ....            Petitioner
                                                           Mr. Sukanta Kumar Dalai, Advocate
                                                            -Versus-
                                State of Odisha and others              ....     Opposite Parties
                                                                        Mr. P.K. Ray, AGA
                                      Mr. P.K. Mohanty, Senior Advocate for O.P. Nos.6 to 13
                                                 Mr. D.K. Mohanty, Advocate for O.P. No.16
                                         CORAM:
                                         MR. JUSTICE R.K. PATTANAIK

                                                            ORDER

12.08.2025 Order No.

06. 1. Heard learned counsel for the respective parties.

2. Rejoinder affidavit filed by the petitioner to the counter of opposite party No.4 is received today and the same is taken on record. Mr. Dalai, learned counsel for the petitioner files a date chart and note of submission. The same is also accepted and be kept in record besides compilation of judgment produced today of the Court's reference.

3. Hearing is concluded. Order is reserved.

4. Interim order passed by this Court shall remain in force till the delivery of judgment.

Judge

TUDU Date: 14-Aug-2025 12:19:47