Makbul Ali Khan vs Union Of India & Ors
2026 Latest Caselaw 1624 Ori

Orissa High Court

Makbul Ali Khan vs Union Of India & Ors on 20 February, 2026

Author: Biraja Prasanna Satapathy

Bench: Biraja Prasanna Satapathy

                            IN THE HIGH COURT OF ORISSA AT CUTTACK
                                           W.P.(C) No.1440 of 2026
                        Makbul Ali Khan                                                Petitioner
                                                            ....
                                                                         Mr. S. Mohanty, Advocate

                                                         -versus-
                        Union of India & Ors.
                                                            ....                Opposite Parties
                                                                         Mr. S.N. Samantaray, CGC
                                                                          along with Mr. P.K. Parhi,
                                                                                               DSGI


                                                 CORAM:
                                 JUSTICE BIRAJA PRASANNA SATAPATHY
                                                           ORDER

20.02.2026 Order No.

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

2. Mr. S.N. Samantaray, learned CGC along with Mr. P.K. Parhi, learned DSGI contended that he has received the instruction and will file affidavit.

3. In view of the same, list this matter in the week commencing 9th March, 2026.

4. Office is directed to indicate the name of Mr. S.N. Samantaray, learned CGC in the cause list.

(Biraja Prasanna Satapathy) Judge

Location: HIGH COURT OF ORISSA, CUTTACK