Orissa High Court
Pramod Nayak vs State Of Odisha & Others ..... Opposite ... on 28 March, 2023
IN THE HIGH COURT OF ORISSA AT CUTTACK
W.P.(C) No.7774 of 2016
Pramod Nayak ..... Petitioner
Mr. J.K. Rath, Senior Advocate with
Mr. Dillip Ray, Advocate
Vs.
State of Odisha & Others ..... Opposite Parties
Mr. S.K. Pattnaik, AGA
CORAM: JUSTICE SANJAY KUMAR MISHRA
ORDER
28.03.2023 Order No. This matter is taken up through hybrid mode.
14.
2. Mr. J.K. Rath, learned Senior Counsel being assisted by Mr. Dillip Ray, learned Counsel for the Petitioner so also Mr. S.K. Pattnaik, learned Additional Government Advocate for the State- Opposite Parties are present.
3. Mr Rath, learned Senior Counsel submits that the case of the petitioner is squarely covered by the judgment dated 10.11.2022 passed by this Court in W.P.(C) No.4916 of 2019 (Narayan Swain V. State of Orissa and Others). He undertakes to serve a copy of the said judgment on Mr. S.K. Pattnaik, learned Additional Government Advocate in course of the day.
4. Mr. Pattnaik prays for some time to examine the said judgment to have his further say in the said regard.
5. Matter be listed on 10.04.2023.
(S.K. MISHRA) Kar JUDGE Page 1 of 1