Rajendra Swami vs State Of Odisha & Another .... Opp. ...
2025 Latest Caselaw 6187 Ori

Orissa High Court

Rajendra Swami vs State Of Odisha & Another .... Opp. ... on 23 June, 2025

Author: Chittaranjan Dash

Bench: Chittaranjan Dash

                                       IN THE HIGH COURT OF ORISSA AT CUTTACK

                                                   CRLMC No. 3234 of 2017

                                   Rajendra Swami                        ....         Petitioner
                                                                    Mr. S.S. Das, Sr. Advocate
                                                                and Mr. R.K. Mallick, Advocate

                                                              -versus-

                                  State of Odisha & another              ....       Opp. Parties
                                                                    Smt. Siva Mohanty, ASC
                                                  Mr. Ashok Mohanty, Sr. Advocate (for O.P.2)

                                            CORAM:
                                            HON'BLE MR. JUSTICE CHITTARANJAN DASH
                                                            ORDER

Order No. 23.06.2025

30. 1. Heard Mr. S.S. Das, learned Sr. Counsel for the Petitioner and Mr. Ashok Mohanty, learned Sr. Counsel for the Opp.Party No.2. Hearing is concluded and judgment is reserved.

(Chittaranjan Dash) Judge

S.K. Parida

Designation: ADR-cum-Addl. Principal Secretary

Location: ORISSA HIGH COURT, CUTTACK Date: 24-Jun-2025 19:10:30