Jitendriya Mohanty vs State Of Odisha And Another ..... ...
2025 Latest Caselaw 5067 Ori

Orissa High Court

Jitendriya Mohanty vs State Of Odisha And Another ..... ... on 18 March, 2025

Author: Aditya Kumar Mohapatra

Bench: Aditya Kumar Mohapatra

                  IN THE HIGH COURT OF ORISSA AT CUTTACK

                                  WP(C) No.5191 of 2024

            Jitendriya Mohanty                        .....               Petitioner
                                                              Represented By Adv. -
                                                              Subir Palit, Sr. Adv.,
                                                              Niranjan Nayak, Adv.

                                           -versus-

            State Of Odisha and another            .....           Opposite Parties
                                                              Represented By Adv. -
                                                              M/s. G.P. Dutta, Mr.
                                                              S.K. Mohanty, Sr. Adv.,
                                                              Mr. S.R. Ojha, Mr. K.M.
                                                              Bhuyan, Mr. Asok
                                                              Mohanty, Sr. Adv., Mr.
                                                              M.R. Mohanty, AGA


                                 CORAM:
                   THE HON'BLE MR. JUSTICE ADITYA KUMAR
                               MOHAPATRA

                                          ORDER

18.03.2025 Order No.

07. 1. This matter is taken up through Hybrid mode.

2. Heard Mr. S. Palit, learned Senior Counsel appearing for the Petitioner as well as Mr. Asok Mohanty, learned Senior Counsel appearing for the Opposite Party-Corporation and Mr. M.R. Mohanty, learned Additional Government Advocate for the State.

3. Learned senior counsel for the Corporation-Opposite Party was submitted his written notes in Court today in a sealed cover.

4. Learned senior counsel for the Petitioner is granted ten days' time to file his written notes of submission.

5. Hearing concluded and order/judgment is reserved.

(Aditya Kumar Mohapatra) Judge

S.K. Rout

Signed by: SANTANU KUMAR ROUT Page 2 of 2.

Location: High Court of Orissa, Cuttack Date: 19-Mar-2025 10:12:04