Sumanta Kumar Kunar vs State Of Odisha & Others .... Opp. ...
2025 Latest Caselaw 1796 Ori

Orissa High Court

Sumanta Kumar Kunar vs State Of Odisha & Others .... Opp. ... on 28 July, 2025

                           IN THE HIGH COURT OF ORISSA AT CUTTACK
                                   W.P.(C) No.20489 of 2025
                        Sumanta Kumar Kunar             ....                     Petitioner
                                                             Mr.S. Mohanty, Advocate

                                              -versus-
                        State of Odisha & Others                       .... Opp. Parties
                                                                Mr.S.B. Mohanty, AGA

                                   CORAM:
                                   JUSTICE DIXIT KRISHNA SHRIPAD
                                                ORDER

28.07.2025 Order No.

01. 1. Issue emergent notice.

2. Learned AGA -Mr. Mohanty, on request of the Court, accepts notice for all the Opposite Parties. Required number of copies of the writ petition with all the documents be served on him within three working days.

3. Learned counsel for the Petitioner submits that the subject matter is covered by a catena of decisions of Coordinate Benches of this Court. He waves a dozen judgments to the Court across the Bar.

4. Learned AGA-Mr. Mohanty wants a short accommodation to verify and come back with the instructions of his client.

Call this matter on next week.

(Dixit Krishna Shripad)

Location: HIGH COURT OF ORISSA, CUTTACK