Orissa High Court
Anil Kumar Bal vs State Of Odisha And Anr. .... Opp. ... on 7 September, 2021
Author: B.R. Sarangi
Bench: B.R. Sarangi
IN THE HIGH COURT OF ORISSA AT CUTTACK
WPC (OAC) No. 712 of 2014
Anil Kumar Bal .... Petitioner
Mr. Biplab Mohanty, Advocate
-Versus -
State of Odisha and Anr. .... Opp. Parties
.
State Counsel
CORAM:
DR. JUSTICE B.R. SARANGI
ORDER
07.09.2021 WPC (OAC) Nos. 712, 711, 713, 714, 715, 716, 718, 719, 720, 721, 722, 723, 724, 725 and 726 of 2014.
Order No. 03 These matters are taken up through hybrid mode.
2. Mr. A. Pattnaik, learned counsel for the petitioner states that he has received copy of the counter affidavit and wants some time to file rejoinder affidavit.
Call this matter after two weeks. In the meantime, rejoinder affidavit shall be obtained.
(Dr. B.R. Sarangi) Judge GDS Page 1 of 1