Orissa High Court
Shriya Chhanchan vs State Of Odisha And Others .... Opposite ... on 24 February, 2022
Author: Arindam Sinha
Bench: Arindam Sinha
IN THE HIGH COURT OF ORISSA AT CUTTACK
WP(C) No.9594 of 2017
(Through hybrid mode)
Shriya Chhanchan .... Petitioner
Mr. A.C.Behera, Advocate
-versus-
State of Odisha and others .... Opposite Parties
Mr. P.C.Panda, Addl. Govt. Advocate
CORAM: JUSTICE ARINDAM SINHA
ORDER
Order No. 24.02.2022 04. 1. Mr. Behera, learned advocate appears on behalf of
petitioner and submits, his client seeks compensation on failed sterilization procedure undertaken by her on 2nd January, 2014. He submits, pursuant to the procedure a child was conceived by his client and delivered. Hence, prayer for compensation.
2. Mr. Panda, learned advocate, Additional Government Advocate, appears on behalf of State and submits, his client's contention is, the conception happened prior to petitioner undertaking the procedure on 2nd January, 2014. A full term child was delivered weighing 2.8 Kg.. The date of delivery is 248 days from date of procedure.
3. Petitioner will be heard on whether she had pre-matured delivery. If so, she must disclose documents to that effect by way Page 1 of 1 // 2 // of additional affidavit, upon advance copy served. The affidavit will be accepted on adjourned date.
4. List on 10th March, 2022.
(Arindam Sinha) Judge RKS Page 2 of 2