Pratap Kumar Samal vs State Of Odisha & Anr. ..... Opposite ...
2025 Latest Caselaw 5735 Ori

Orissa High Court

Pratap Kumar Samal vs State Of Odisha & Anr. ..... Opposite ... on 21 August, 2025

Author: Biraja Prasanna Satapathy

Bench: Biraja Prasanna Satapathy

                                IN THE HIGH COURT OF ORISSA AT CUTTACK
                                             WP(C) No. 9554 of 2022
                           Pratap Kumar Samal            .....      Petitioner
                                                                               Mr. B. Routray, Sr. Advocate
                                                                                       along with
                                                                                Mr. P.K. Behera, Advocate
                                                              -versus-
                           State of Odisha & Anr.                .....             Opposite Parties
                                                                                  Mr. S. Das, ASC
                                                                                  Mr. N.K. Mishra, Sr. Advocate
                                                                                       (Opp. Party No. 2)


                                               CORAM:
                           THE HON'BLE MR. JUSTICE BIRAJA PRASANNA SATAPATHY
                                                ORDER

21.08.2025

1. This matter is taken up through hybrid mode.

2. Heard learned counsel appearing for the Parties.

3. Hearing is concluded and order/judgment is reserved.

4. Learned counsel appearing for the Opp. Party-Corporation is directed to file written notes of submission along with citations, if any within a period of seven (7) days hence.

(BIRAJA PRASANNA SATAPATHY) Judge

Sangita

Reason: authentication of order Location: high court of orissa, cuttack Date: 25-Aug-2025 13:12:19