Orissa High Court
Harsh Kumar Primus Lakra vs State Of Odisha And Others .... Opposite ... on 29 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
29.01.2024 Order No.
03. 1. Heard learned counsel for the petitioner.Since instructions are awaited, Mr. Patra, learned ASC for the State requests for one more adjournment.
2. Learned counsel for the petitioner also requests for an early hearing and disposal of the matter since the limited relief for compensation is involved.
3. In view of the above request from the State, further time is allowed as a last chance.
4. List on 19th February, 2024 for peremptory hearing and orders. It is made clear that no further adjournment shall be allowed on the date fixed.
(R.K. Pattanaik) Judge Rojina Signature Not Verified Digitally Signed Signed by: ROJINA SAHOO Designation: Junior Stenographer Reason: Authentication Location: OHC, CTC Date: 31-Jan-2024 11:28:25