Tuesday, 12, May, 2026
 
 
 
Expand O P Jindal Global University
 
  
  
 
 
 

Biswamitra Dhal vs State Of Odisha & Ors. ..... Opposite ...
2025 Latest Caselaw 8320 Ori

Citation : 2025 Latest Caselaw 8320 Ori
Judgement Date : 16 September, 2025

Orissa High Court

Biswamitra Dhal vs State Of Odisha & Ors. ..... Opposite ... on 16 September, 2025

Author: Aditya Kumar Mohapatra
Bench: Aditya Kumar Mohapatra
                    IN THE HIGH COURT OF ORISSA AT CUTTACK

                                    WP(C) No.33864 of 2021

            Biswamitra Dhal                            .....                   Petitioner
                                                                   Represented By Adv. -
                                                                   Mr. Prafulla Kumar
                                                                   Rath, Sr. Adv.

                                            -versus-

            State Of Odisha & Ors.                  .....               Opposite Parties
                                                                  Represented By Adv. -
                                                                  Ms. B.K. Sahu, A.G.A.

                                                                  Mr. Sudhir Ku. Patra,
                                                                  Standing Counsel for the
                                                                  A.G. (A&E), Odisha

                                   CORAM:
                     THE HON'BLE MR. JUSTICE ADITYA KUMAR
                                 MOHAPATRA

                   Along with Along with WP(C) No.20019 of 2021, WP(C)
                        No.36379 of 2022 & WP(C) No.36411 of 2022

                                            ORDER

16.09.2025 Order No.

09. 1. This matter is taken up through Hybrid Arrangement (Virtual /Physical Mode).

2. These matters were listed under the heading of "To Be Mentioned" for clarification with regard to the latest memorandum of the Finance Department, Govt. of Odisha, Office Memorandum dated 29.05.2025 with regard to dependency.

3. Heard learned counsels for the parties further.

4. Hearing concluded and the Judgment is reserved.

5. Additional note of argument, if any, be filed by both sides by Friday (19.09.2025).

( A.K. Mohapatra) Judge Anil

Designation: Junior Stenographer

Location: High Court of Orissa Date: 17-Sep-2025 14:21:32

 
Download the LatestLaws.com Mobile App
 
 
Latestlaws Newsletter
 

Publish Your Article

 

Campus Ambassador

 

Media Partner

 

Campus Buzz

 

LatestLaws Guest Court Correspondent

LatestLaws Guest Court Correspondent Apply Now!
 

LatestLaws.com presents: Lexidem Offline Internship Program, 2026

 

LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!

 
 

LatestLaws Partner Event : IJJ

 

LatestLaws Partner Event : Smt. Nirmala Devi Bam Memorial International Moot Court Competition

 
 
Latestlaws Newsletter