Orissa High Court
Harsh Kumar Primus Lakra vs State Of Odisha And Others .... Opposite ... on 13 March, 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
13.03.2024 Order No.
05. 1. Heard learned counsel for the petitioner.
2. The counter is filed by the State today in Court which is accepted and taken on record.
3. A copy of the counter affidavit is already served on the other side.
4. Mr. Mishra, learned counsel for the petitioner requests for an adjournment to go through the counter affidavit and reply back, if necessary, by way of a rejoinder affidavit.
5. On such request, list the matter on 12th April, 2024 for final hearing and orders and in the meantime, rejoinder affidavit,if any,shall be filed by the petitioner positively.
(R.K. Pattanaik) Judge Rojina Signature Not Verified Digitally Signed Signed by: ROJINA SAHOO Designation: Junior Stenographer Reason: Authentication Location: OHC, CTC Date: 15-Mar-2024 11:58:05