Orissa High Court

Bansidhar Bariki vs Harisha B.C on 2 May, 2025

Author: Murahari Sri Raman

Bench: Murahari Sri Raman

                                                 IN THE HIGH COURT OF ORISSA AT CUTTACK
                                                             CONTC No.440 of 2025
                                               Bansidhar Bariki                 ....   Petitioner
                                                                                   Ms. Kabita Patra, Advocate
                                                                         -versus-
                                               Harisha B.C., Superintendent of      ....       Opposite Party
                                               Police, Kandhamal
                                                       Mr. Debaraj Mohanty, Additional Government Advocate
                                                                   CORAM:
                                                   HON'BLE MR. JUSTICE MURAHARI SRI RAMAN
                                                                          ORDER

      Order No.                                                          02.05.2025
         04.

This matter is taken up through Hybrid mode.

2. Mr. Debaraj Mohanty, learned Additional Government Advocate submitted that against the judgment dated 20.11.2024 passed in W.P.(C) No.2265 of 2023, writ appeal has been filed and the matter is yet to be taken up by the Division Bench.

3. It is submitted by Ms. Kabita Patra, learned Advocate that since the Judgment was passed on 20.11.2024 and the direction contained therein has not been complied within the period stipulated.

4. List this matter on 16.05.2025.

(M.S. Raman) Judge Suchitra

Designation: JUNIOR STENOGRAPHER

Reason: Authentication Location: HIGH COURT OF ORISSA, CUTTACK Date: 02-May-2025 18:00:48