Orissa High Court
Ram Chandra Hansdah vs State Of Orissa And Others .... Opposite ... on 26 November, 2021
Author: Arindam Sinha
Bench: Arindam Sinha
IN THE HIGH COURT OF ORISSA AT CUTTACK
W.P.(C) No.36725 of 2021
(Through hybrid mode)
Ram Chandra Hansdah .... Petitioner
Mr.K.R.Mohanty, Advocate
-versus-
State of Orissa and others .... Opposite Parties
Mr.A.K.Sharma, Addl. Govt. Advocate
Mr.J.Mohanty, Advocate (for O.P.no.4)
CORAM: JUSTICE ARINDAM SINHA
ORDER
26.11.2021 Order No.
01. 1. Mr.Mohanty, learned advocate appears on behalf of petitioner and submits, his client wants to receive from opposite party (donor), organ for transplantation. To that effect, both of them want to make joint application in prescribed form but, opposite party no.3 has not provided the form. Hence, the application could not be made. Mr. Sharma, learned advocate appears on behalf of State and submits, he does not have instruction.
2. In event petitioner and opposite party no.4 approach concerned opposite party for issuance of prescribed form, the same must be forthwith made available to them.
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3. The writ petition is disposed of.
(Arindam Sinha) Judge RKS Page 2 of 2