Citation : 2025 Latest Caselaw 6505 Ori
Judgement Date : 26 August, 2025
Signature Not Verified
Digitally Signed
Signed by: ROJALIN NAYAK
Designation: JUNIOR STENOGRAPHER
Reason: Authentication
Location: HIGH COURT OF ORISSA, CUTTACK
Date: 26-Aug-2025 17:57:22
IN THE HIGH COURT OF ORISSA AT CUTTACK
W.P.(C). NO.611 OF 2021
Ptatap Chandra Pradhan .... Petitioner
Mr. Bibekananda Bhuyan, Senior Advocate
being assisted by Mr. Sourav Suman Bhuyan, Advocate
-versus-
State of Odisha and others .... Opp. Parties
Mr. Manmaya Kumar Dash,
Additional Standing Counsel
(For Opp. Party Nos.1, 2 and 3)
Mr. Hrudananda Mohapatra, Advocate
(For Opp. Party Nos.4 10)
CORAM:
JUSTICE K.R. MOHAPATRA
JUSTICE SAVITRI RATHO
ORDER
Order No. 26.08.2025
10. 1. This matter is taken up through hybrid mode.
2. Affidavit pursuant to order dated 22nd August, 2025 enclosing the judgment and decree in Civil Suit No.242 of 2020 of the Court of learned Additional Senior Civil Judge, Dhenkanal is filed in Court and taken on record.
3. Copy of the same is served on Mr. Dash, learned Additional Standing Counsel and Mr. Mohapatra, learned counsel for Opposite Party Nos.4 to 10 in Court.
4. Mr. Mohapatra, learned counsel for Opposite Party Nos.4 to 10 prays for an adjournment to take instruction on the affidavit filed.
5. Put up this matter on 10th September, 2025.
6. Instruction, if any, shall be obtained in the meantime.
(K.R. Mohapatra)
Judge
(Savitri Ratho)
Rojalin Judge
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