Dhaneswar Das & Ors vs State Of Odisha & Ors .... Opposite ...
2025 Latest Caselaw 10189 Ori

Orissa High Court

Dhaneswar Das & Ors vs State Of Odisha & Ors .... Opposite ... on 19 November, 2025

Author: Sashikanta Mishra

Bench: Sashikanta Mishra

                   IN THE HIGH COURT OF ORISSA AT CUTTACK
                             W.P.(C). No. 32208 of 2023


            Dhaneswar Das & Ors                   ....                   Petitioners
                                                                Represented by
                                                                 Mr. J.K.Rath,
                                                      Senior Advocate with Mr.
                                                         B.Satapathy, Advocate


                                             -Versus -
            State of Odisha & Ors                  ....            Opposite Parties
                                                                  Represented by
                                                                 Mr. S.N.Pattnaik,
                                                           Additional Government
                                                                         Advocate
                        CORAM:
                          JUSTICE SASHIKANTA MISHRA
                                         ORDER_
                                         19.11.2025
                     W.P.(C). Nos. 32208, 27325, 30969,30974,30977,31468,
Order No.            31471,31476,32199,32201,32205, 33078 of 2023 and
   22.               25894 of 2024
              1.

These matters are taken up through hybrid mode.

2. These matters were finally heard and reserved for judgment. On being mentioned by learned counsel for the petitioners yesterday, the matters are taken up today.

3. It is submitted that this Court had directed the petitioners to file a comprehensive written note but because of illness of the learned Senior counsel engaged by the counsel for petitioners, the written note has not been prepared. As such, one week further time is necessary.

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4. List these matters again under the heading to be mentioned on 26.11.2025.

5. Written note be filed on that date.

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

(Sashikanta Mishra) Judge

Deepak

Date: 19-Nov-2025 18:08:17 2|Page