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S. Narayan Reddy vs Union Of India
2025 Latest Caselaw 7865 Ori

Citation : 2025 Latest Caselaw 7865 Ori
Judgement Date : 3 September, 2025

Orissa High Court

S. Narayan Reddy vs Union Of India on 3 September, 2025

Author: Sanjeeb K. Panigrahi
Bench: Sanjeeb K. Panigrahi
                                                   IN THE HIGH COURT OF ORISSA AT CUTTACK

                                                                FAO No.62 of 2020

                                             S. Narayan Reddy                ....              Appellant(s)
                                                                                Mr. Debaraj Mohanty, Adv.
                                                                       -versus-
                                             Union of India                  ....           Respondent (s)
                                                                               Smt. Sulochana Patra, CGC

                                                      CORAM:
                                                      HON'BLE DR. JUSTICE SANJEEB K. PANIGRAHI

                                                                       ORDER
                                     Order                            03.09.2025
                                     No.

15. 1. This matter is taken up through hybrid arrangement.

2. Heard learned counsel for the Parties.

3. Hearing is concluded. Judgment/ order is reserved.

4. Interim order, if any, passed earlier shall continue till

pronouncement of the judgment/ order.

(Dr. Sanjeeb K. Panigrahi) Judge Ayaskanta

Designation: Personal Assistant

Location: High Court of Orissa Date: 04-Sep-2025 17:34:58

 
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