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Deepak Kumar Padhi & Ors vs State Of Odisha & Ors. ..... Opposite ...
2025 Latest Caselaw 6461 Ori

Citation : 2025 Latest Caselaw 6461 Ori
Judgement Date : 25 August, 2025

Orissa High Court

Deepak Kumar Padhi & Ors vs State Of Odisha & Ors. ..... Opposite ... on 25 August, 2025

Author: Biraja Prasanna Satapathy
Bench: Biraja Prasanna Satapathy
                                  IN THE HIGH COURT OF ORISSA AT CUTTACK
                                      WP(C) Nos. 12381, 12114 & 12865 of 2025
                                            WP(C) No. 12381 of 2025

                          Deepak Kumar Padhi & Ors.            .....                 Petitioners
                                                                              Mr. S. Palit, Sr. Advocate
                                                             -versus-
                          State of Odisha & Ors.                .....            Opposite Parties
                                                                           Mr. P. Acharya, Adv. General
                                                                                  along with
                                                                               Mr. S. Das, AGA
                                                                            Mr. A. Behera, Advocate
                                                                                      (OPSC)
                                                                            Mr. P.K. Rath, Sr. Advocate
                                                                                   (Intervenors)
                                                                           Mr. D. Mohapatra, Sr. Advocate
                                                                                   (Intervenors)
                                             CORAM:
                         THE HON'BLE MR. JUSTICE BIRAJA PRASANNA SATAPATHY
                                              ORDER

25.08.2025

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.

(BIRAJA PRASANNA SATAPATHY) Judge

Sneha

Location: High Court of Orissa, Cuttack

 
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