Orissa High Court

Muralidhar Nayak And vs State Of Odisha And on 4 July, 2025

Author: Biraja Prasanna Satapathy

Bench: Biraja Prasanna Satapathy

                              IN THE HIGH COURT OF ORISSA AT CUTTACK
                                       W.P.(C) No.17439 of 2025

                           Muralidhar Nayak and
                           Others                                 ....                 Petitioners
                                                                         Mr. A. Mishra, Advocate
                                                              -versus-
                           State of Odisha and
                           Others                                 ....           Opposite Parties
                                                                             Mr. P.K. Panda, ASC
                                                CORAM:
                                    JUSTICE BIRAJA PRASANNA SATAPATHY
                                                               ORDER

           Order No.                                        04.07.2025
                 01. 1.                   This matter is taken up through Hybrid Arrangement
                               (Virtual/Physical) Mode.

2. Heard learned counsel for the parties.

3. Considering the stand taken in the Writ Petition, this Court directs learned Addl. Standing Counsel to produce the records in FCC Case No.16 of 2016 from O.P. No.2 on the next date.

4. As requested, list this matter on 23.07.2025.

(Biraja Prasanna Satapathy) Judge

1. Till the next date, operation of the impugned judgment be kept in abeyance.

(Biraja Prasanna Satapathy)

Location: High Court ofBasudev Orissa, Cuttack Date: 07-Jul-2025 13:57:14