Narayan Chandra Nayak vs State Of Odisha & Others
2025 Latest Caselaw 3690 Ori

Orissa High Court

Narayan Chandra Nayak vs State Of Odisha & Others on 5 February, 2025

             IN THE HIGH COURT OF ORISSA AT CUTTACK

                           CRLA No.532 of 2016


         Narayan Chandra Nayak              .... Appellant
                                               Mr. Suresh
                                               Chandra
                                               Tripathy,
                                               Advocate



                                 -versus-


         State of Odisha & others           .... Respondents

Mr.Bibekananda Bhuyan, Senior Advocate

CORAM:

JUSTICE SIBO SANKAR MISHRA

Order ORDER No. 05.02.2025

27.

1. Heard Mr. Suresh Chandra Tripathy, learned counsel appearing for the appellant and Mr. Bibekananda Bhuyan, learned Senior Advocate appearing on behalf of the Respondent No.1-State (OPID).

2. Hearing is concluded and judgment is reserved.

3. Learned counsels for both the parties are directed to file their respective written notes of submission within a week.

4. The interim order passed on 11.12.2017 shall continue till the pronouncement of the judgment.

(S.S. Mishra) Judge Subhasis

Designation: Personal Assistant

Location: High Court of Orissa, Cuttack. Date: 07-Feb-2025 10:38:23