Orissa High Court
Satyapriya Samal vs State Of Odisha .... Opp. Party on 9 January, 2023
Author: Chittaranjan Dash
Bench: Chittaranjan Dash
IN THE HIGH COURT OF ORISSA AT CUTTACK
ABLAPL No. 81 of 2023
Satyapriya Samal .... Petitioner
Mr. Sanket Kanungo, Advocate
-versus-
State of Odisha .... Opp. Party
Mr. M. K. Mohanty, ASC
CORAM:
JUSTICE CHITTARANJAN DASH
ORDER
Order No. 09.01.2023
01. 1. Learned Counsel for the State is directed to obtain instructions as to whether FIR has yet been registered or not.
2. Having regard to the fact that the Petitioner is an Engineer working with M/s. Persistent System Limited and the dispute relates to the transaction in the stock investment, as an interim, it is directed that no coercive steps be taken against the Petitioner till the next date.
3. List this matter on 3rd February, 2023.
(Chittaranjan Dash) Judge B.K Sahoo