Kshyamasagar Singh vs State Of Odisha .... Opposite Party
2025 Latest Caselaw 5090 Ori

Orissa High Court

Kshyamasagar Singh vs State Of Odisha .... Opposite Party on 18 March, 2025

Author: V. Narasingh

Bench: V. Narasingh

                    IN THE HIGH COURT OF ORISSA AT CUTTACK

                                    ABLAPL No.1143 of 2025

              Kshyamasagar Singh               ....             Petitioner
                                                    Mr. A.K Nath, Advocate


                                         -versus-

              State of odisha                  ....        Opposite Party
                                                      Mr. C.R. Swain, AGA



                                 CORAM: JUSTICE V. NARASINGH
                                            ORDER

  Order No.                               18.03.2025
    02.        1.       Learned counsel for the Petitioner seeks an

adjournment to make submission in the light of the judgment of the Apex Court in the case of Devinder Kumar Bansal vs. State of Punjab, 2025 SCC Online SC 488.

2. List this matter along with ABLAPL No.1094 of 2025 on 08.04.2025.

3. Interim order passed earlier shall continue till the next date.

(V. NARASINGH)

Signed by: SOUMYA RANJAN SAMAL

Location: High Court of Orissa Date: 20-Mar-2025 10:29:18