Rohit Anand Das And Another vs State Of Odisha And Others .... Opp. ...
2025 Latest Caselaw 10408 Ori

Orissa High Court

Rohit Anand Das And Another vs State Of Odisha And Others .... Opp. ... on 25 November, 2025

Author: Sashikanta Mishra

Bench: Sashikanta Mishra

                                 IN THE HIGH COURT OF ORISSA AT CUTTACK
                                           W.P.(C) No. 8285 of 2025
                        Rohit Anand Das and another             ....                    Petitioners
                                                                              Represented by
                                                                      Mr. A. Jebraj, Advocate
                                                                      Ms. R. Shruti, Advocate
                                                                       Ms. A. Kar, Advocate
                                                          -Versus -

                        State of Odisha and Others               ....              Opp. Parties
                                                                               Represented by
                                                                         Mr. S. Behera, AGA
                                                                   Mr. P.K. Parhi, DSGI with
                                                                  Mr. D. Gochhayat, CGC for
                                                                            the Union of India
                                                               Mr. S.K. Sarangi, Sr. Advocate
                                                                 with Mr. S. Sarangi Advocate
                                                               for O.P.No.5- Sai International
                                                                                       School

                                       CORAM:
                                         JUSTICE SASHIKANTA MISHRA

ORDER_ 25.11.2025 Order No. 1. This matter is taken up through hybrid mode.

11.

2. Hearing is concluded. Judgment reserved.

3. Learned counsel for the petitioners files a note and a Model Consent form, which be kept on record.

(Sashikanta Mishra) Judge

Signed by: BHIGAL CHANDRA TUDU

Location: Orissa High Court, Cuttack Date:B.C. Tudu 25-Nov-2025 18:35:14