Mithun Kumar vs State Of Odisha .... Opposite Parties
2025 Latest Caselaw 5720 Ori

Orissa High Court

Mithun Kumar vs State Of Odisha .... Opposite Parties on 21 August, 2025

Author: V. Narasingh

Bench: V. Narasingh

 IN THE HIGH COURT OF ORISSA AT CUTTACK
          W.P.(C) No. 9504 of 2021

1. Mithun Kumar          ....         Petitioners
   Mallick
2. Raj Kishore Nayak
3. Rabindra Pradhan
4. Satyabrata Sethi
5. Durga Prasad
   Maharana
6. Santosh Kumar
   Mandal
7. Sudhir Biswal
8. Pabitra Kumar
   Pradhan
9. Prashant Nayak
                        Mr. S.S. Padhy, Advocate

                  -versus-

1. State of Odisha       ....   Opposite Parties
2. Director of
   Agriculture and
   Food Production,
   Odisha
3. Development
   Engineer, Odisha
   Farm Machinery
   Research and
   Development Centre
   (OFMRDC),
   Satyanagar
                              Mr. S. P. Das, ASC




                                              Page 1 of 2
                                                           CORAM: JUSTICE V. NARASINGH

                                                                     ORDER

Order No. 21.08.2025

12. 1. In terms of the order dated 19.08.2025, learned counsel for the State, Mr. Das has placed on record the affidavit enclosing the orders passed which has been referred to in Paragraph-13 of the counter affidavit relating to Petitioner Nos.7, 6, 8, 9 and 1 respectively, the serial is mentioned keeping in view the recitals at para-3 of the affidavit. Copy of the same has already been served on learned counsel for the Petitioners.

2. Hearing is concluded and judgment is reserved.

(V. Narasingh) Judge PKS

Signed by: PRADEEP KUMAR SWAIN Designation: Assistant Registrar-cum-Senior Secretary Reason: Authentication Location: Orissa High Court, Cuttack Date: 22-Aug-2025 16:49:38