Manoj Kumar Rath & Another Vs State Of Odisha
.... the petitioner was represented through a different counsel on 28.09.2023. Learned counsel for the petitioners further also submits that the time petition was filed on 18.09.2023 by the earlier counsel, whereas on 28.09.2023 due to change of counsel, the said fact could not be brought to the ...
Orissa High Court
Amaresh Rout Vs State Of Odisha
.... n transferred to the file of learned JMFC, Banarpal. 3. Learned Additional Standing Counsel referring to the failure of the petitioner to respond to the warrant issued by the learned Court in seisin of the matter submits that the petition is liable to be rejected. 4. This C ...
Orissa High Court
Abhimanyu Sahu Vs State Of Odisha
.... r Section 420/409/471/468 of the IPC. 2. Learned counsel for the petitioner has moved the I.A. No.621 of 2024 praying for interim bail. The copy of the I.A. has been served on the learned Additional Standing Counsel who shall obtain instruction from the jail authorities as well as the Doct ...
Orissa High Court
Sakhi Dei Vs State Of Odisha & Ors
.... l v. State of Orissa, 2017 (I) ILR-CUT-546 and Akhaya Kumar Nayak v. State of Odisha and Ors . (W.P.(C) No. 5480 of 2021 disposed of on 04.08.2022). Therefore, this writ petition may be disposed of in the light of the aforesaid order. 5. Learned Standing Counsel for School and Mass Educa ...
Orissa High Court
Tilotama Mohanty Vs State Of Odisha & Others
.... ion of their lordships of Hon’ble Apex Court in the case of “State of Jharkhand & Others-Vs- Jitendera Ku. Srivastav & another reported in (2013) 12 SCC-210” within a time bound period for the interest of justice”. 4. However, taking into account the claim raised in the ...
Orissa High Court
Birendra Kumar @ Chandra Bhanjdeo Vs Dist Magistrate Cum Collector, Mayurbhanj And Others
.... ntioned the documents which he wishes to rely upon for the purpose of reference by the learned trial Court. 4.1. It is further submitted that the petition to call for the case record in T.S. No.103 of 1997 is only to protract the proceeding in the suit, particularly when the petitioner-plai ...
Orissa High Court
Ashamani Bhanja And Another Vs Sisir Kumar Bhanja And Other
.... 4, arrayed as plaintiff no.2, after the death of his mother-original plaintiff. The petitioner filed a petition under Section 151 of Code of Civil Procedure for rectifying the procedural irregularity. 3. It is submitted that if the plaintiff no.2, the petitioner is not given opportunity to ...
Orissa High Court
Basant Kumar Sahoo Vs Sri Amitabh Das, IIC, Bhadrak(R) And Another
.... l Government Advocate appearing on behalf of the IIC, Bhadrak(R) Police Station furnished the written instructions to the Court as communicated to him. The said IIC has stated in clear terms that steps have already been taken by him to comply with the order/direction of the trial Court and he ha ...
Orissa High Court
Kishore Chandra Behera Vs State Of Odisha
.... commission of offences under Sections 20(b)(ii)B of N.D.P.S. Act. 2. Learned counsel for the petitioner submits that the petitioner is entitled to be granted bail as he is in jail custody since 23.05.2024. 3. Learned Additional Standing Counsel for the State submits that he shall obtai ...
Orissa High Court
Sk. Tairuddin Vs State Of Odisha
.... ommission of offences under Sections 21(C)/29 of N.D.P.S. Act. 2. Learned counsel for the petitioner submits that the petitioner is entitled to be granted bail as he is in jail custody since 03.05.2024. 3. Learned Additional Standing Counsel for the State submits that he shall obtain ...
Orissa High Court
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