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Orissa High Court

Bani Bhusan Dash vs State Of Odisha & Others on 12 April, 2023

Author: G. Satapathy

Bench: G. Satapathy

                   IN THE HIGH COURT OF ORISSA AT CUTTACK

                                       W.A. No.1801 of 2022

            Bani Bhusan Dash                          ....          Appellant
                                                         Mr.R.Roy, Advocate
                                         -versus-

            State of Odisha & others                  ....     Respondents
                                          Mr.Prasanna Kumar Mohanty, ASC


                      CORAM:
                      THE CHIEF JUSTICE
                      JUSTICE G. SATAPATHY

                                          ORDER

12.04.2023 Order No.

01. 1. Learned counsel for the Appellant seeks to place reliance on the decisions in B.S.Bajwa v. State of Punjab (1998) 2 SCC 523 and Director of Elementary Education, Odisha v. Pramod Kumar Sahoo (2019) 10 SCC 674 and urges that the concession recorded by the learned Single Judge as having been made by counsel for the Appellant while passing the judgment dated 28th October, 2021 was an erroneous concession in law and was not binding on the Appellant.

2. Notice. Mr. Prasanna Kumar Mohanty, learned Additional Standing Counsel accepts notice on behalf of Respondent Nos. 1 to 3. Let required number of copies of the writ appeal be served on him within three working days.

3. List on 21st August, 2023.

(Dr. S. Muralidhar) Chief Justice (G. Satapathy) Judge Kishore Page 2 of 2