Nilakantha Pradhan vs Govt. Of India And Others .... Opp. ...
2025 Latest Caselaw 3182 Ori

Orissa High Court

Nilakantha Pradhan vs Govt. Of India And Others .... Opp. ... on 31 January, 2025

Author: S.K. Sahoo

Bench: S.K. Sahoo

            IN THE HIGH COURT OF ORISSA AT CUTTACK

                          WPCRL No.129 of 2024

             Nilakantha Pradhan                   ....      Petitioner

                                   Mr. Janmejaya Katikia, Advocate

                                      -versus-

             Govt. of India and others            ....     Opp. Parties

                                   Mr.P.K. Parhi, DSGI

                                   (for O.Ps. 1 & 2)
                                   Mr. S.S. Kasyap,
                                   Senior Panel Counsel
                                   (for O.P. No.3)
                                   Mr. Partha Sarathi Nayak,
                                   Addl. Govt. Advocate
                                   (for O.P. Nos.4 & 5)

                              CORAM:
                  THE HON'BLE MR.JUSTICE S.K. SAHOO
                 THE HON'BLE MR.JUSTICE S.S. MISHRA

                                   ORDER

Order No.                       31.01.2025


   07.            This    matter    is   taken    up   through    Hybrid

arrangement (video conferencing/physical mode).

Heard further argument.

Mr. Janmejaya Katikia, learned counsel for the petitioner, Mr. P.K. Parhi, learned DSGI for Opp.Parties 1 and 2, Mr. S.S. Kashyap, learned Senior Panel Counsel for opposite party no.3 and Mr.

P.S. Nayak, learned Addl. Government Advocate for opposite party nos. 4 and 5 are present.

Mr. Kashyap files an additional affidavit after serving a copy of the same on the learned counsel for the petitioner as well as learned counsel for the State in Court today. The same is taken on record.

When we made a query to Mr. Katikia, learned counsel for the petitioner as to whether he intends to file any reply to the additional affidavit filed on behalf of opposite party no.3, he answered in negative.

Mr. Katikia, learned counsel for the petitioner placed some judgments.

Argument is closed and judgment is reserved.

( S.K. Sahoo) Judge

(S.S. Mishra) Judge

PKSahoo

Location: HIGH COURT OF ORISSA