Orissa High Court
Harsh Kumar Primus Lakra vs State Of Odisha And Others .... Opposite ... on 2 January, 2024
Author: R.K. Pattanaik
Bench: R.K. Pattanaik
IN THE HIGH COURT OF ORISSA AT CUTTACK
W.P. (C) No.38961 of 2023
Harsh Kumar Primus Lakra .... Petitioner
Mr.B.K. Mishra, Advocate
-Versus-
State of Odisha and others .... Opposite Parties
Mr. J.P. Patra, ASC
CORAM:
MR. JUSTICE R.K. PATTANAIK
ORDER
02.01.2024 Order No.
02. 1. On behalf of Mr. Mishra, learned counsel for the petitioner, an adjournment is prayed for on the ground that he is out of station.
2. In view of the above request and also awaiting response/instruction of the State which is not yet received as according to Mr. Patra, learned ASC, hearing of the matter stands adjourned.
3. List on 29th January, 2024 for final hearing and orders.
(R.K. Pattanaik) Judge Rojina Signature Not Verified Digitally Signed Signed by: ROJINA SAHOO Designation: Junior Stenographer Reason: Authentication Location: OHC, CTC Date: 03-Jan-2024 18:09:44