Laxmi Sabar vs State Of Odisha And Others .... Opposite ...
2025 Latest Caselaw 8269 Ori

Orissa High Court

Laxmi Sabar vs State Of Odisha And Others .... Opposite ... on 15 September, 2025

Author: R. K. Pattanaik

Bench: R. K. Pattanaik

                                        IN THE HIGH COURT OF ORISSA AT CUTTACK
                                                       W.P.(C) No.20122 of 2025
                                   Laxmi Sabar                      ....                   Petitioner
                                                                           Mr. S. K. Dalai, Advocate
                                                                -Versus-
                                   State of Odisha and others ....                   Opposite Parties
                                                                              Mr. P.K. Sahoo, ASC
                                                                             Mr. B.P. Das, Advocate
                                             CORAM:
                                             MR. JUSTICE R. K. PATTANAIK
                                                              ORDER

15.09.2025 Order No.

06. 1. Heard Mr. Dalai, learned counsel for the petitioner, Mr. Das, learned counsel for opposite party No.5 and Mr. Sahoo, learned ASC for the State.

2. A copy of the counter affidavit filed by the State is produced in the Court and the same be kept in record.

3. Hearing is concluded. Order is reserved.

4. Mr. Dalai, learned counsel for the petitioner is allowed seven days' time for filing a written note of submission.

5. Interim order passed by this Court shall remain in force till the delivery of judgment.

Judge Designation: Junior Stenographer Reason: Authentication Location: OHC, CTC Rojina 11:19:12 Date: 16-Sep-2025