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Suban Sahu & Ors vs State Of Odisha & Ors
2025 Latest Caselaw 10843 Ori

Citation : 2025 Latest Caselaw 10843 Ori
Judgement Date : 9 December, 2025

[Cites 0, Cited by 0]

Orissa High Court

Suban Sahu & Ors vs State Of Odisha & Ors on 9 December, 2025

Author: Biraja Prasanna Satapathy
Bench: Biraja Prasanna Satapathy
          IN THE HIGH COURT OF ORISSA AT CUTTACK

                        W.P.(C) No.30867 of 2022

        Suban Sahu & Ors.
                                             ....                       Petitioner
                                                              Mr. B. Seth, Advocate
                                          -versus-
        State of Odisha & Ors.
                                             ....               Opposite Parties
                                                          Mr. C.K. Pradhan, AGA

                              CORAM:
               JUSTICE BIRAJA PRASANNA SATAPATHY
                                            ORDER
Order No.                                 09.12.2025
      06. 1.     This     matter     is    taken     up   through      Hybrid

Arrangement (Virtual/Physical) Mode.

2. Heard.

3. Considering the dispute involved and the rejection available vide the impugned order under Annexure-7, learned Addl. Government Advocate for the State is directed to obtain instruction with regard to implementation of the order passed by this Court in its judgment dtd.18.11.1992 in OJC No.3817 of 1989 under Annexure-1.

4. Such instruction be obtained before the next date positively, as the case is of the year 2022 and on the face of the issuance of notice vide order dtd.24.11.2022, no counter affidavit has been filed as yet.

5. As requested, list this matter in the week commencing 19th January, 2026.

// 2 //

Free copy of this order be handed over to Mr. C.K. Pradhan, learned AGA for compliance.

(Biraja Prasanna Satapathy) Subrat Judge

Location: HIGH COURT OF ORISSA, CUTTACK

 
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