Mrutyunjaya Panda Vs R.T.O., Cuttack And Another
.... ties and acceptance of the arrear MV tax in question. 4. Mr. Behera, learned Standing Counsel for the Transport Department submits that similar writ petitions have been disposed of granting liberty to the Petitioner to pay the arrear MV tax and file an appeal before the appellate authority ...
Orissa High Court
Ainti Bewa And Another Vs Union Of India & Others
.... to provide succor to the family, but no instruction is received yet. However, this Court on 06.05.2024 has passed the following order:- “On the prayer of the learned DSG along with Mr.D.Gochhayat, learned CGC, list this matter on 26.06.2024, since learned DSG submits that he has received i ...
Orissa High Court
Manorama Rana Vs Satyabrata Rana And Another
.... eady filed her evidence in affidavit. But, learned trial Court is not taking diligent step to proceed with the trial of the suit. She, therefore, finding no other alternative has filed this CMP. 3. Order sheet of the suit has not been filed along with this CMP. Thus, this Court is not in a ...
Orissa High Court
Scandi Trading Ltd Vs Mv Zhe Hai 505
.... the documents annexed thereto a prima facie case is made out for arrest of Defendant – Vessel (IMO No.9567477). 7. This Court is persuaded to hold that unless such order of arrest of Defendant - Vessel is passed, case of the Plaintiff will be frustrated and the suit will be rendered infru ...
Orissa High Court
Rohan Khan @ Abdul Nadeem @ Sk Nadeem Vs State Of Odisha
.... aining Codeine Phosphate is 2.160 kgs. 6. It is the further submission of learned counsel that the implication of the Petitioner is on account of co-accused statement and because of his criminal antecedent. Hence taking into account the substantial progress in investigation and the release ...
Orissa High Court
Dourath Bagh @ Doulata Bag Vs State Of Odisha
.... 9. Per contra, learned counsel for the State submits that there is no inordinate delay so as to warrant exercise of the jurisdiction and in view of the bar contained in Section 37(1)(b)(ii) of the N.D.P.S Act, the Petitioner ought not to be released on bail. 10. It is the further sub ...
Orissa High Court
Jhasketan Bhoi Vs State Of Odisha
.... d counsel for the Petitioner further submits that by orders dated 15.05.2023 and 12. 04.2024 the co-accused persons (Benudhar Bhoi and Gananath Padhan @ Gana Padhan) have been released by this Court in BLAPL No.3608 of 2023 and 1078 of 2024 respectively. It is stated by the learned counsel that t ...
Orissa High Court
Gagan Pujari Vs State Of Odisha
.... sidering the submissions made by the learned counsel for the respective parties, the averments taken in the interim application and the medical documents annexed thereto and written instruction obtained by the learned counsel for the State, I am inclined to release the petitioner on bail for a p ...
Orissa High Court
Deepak Kumar Behera Vs State Of Odisha
.... ed. 5. It is submitted by the learned counsel that the Petitioner is in custody since 3.5.2022 and on the ground of procrastination of trial, the Petitioner seeks release. 6. Learned counsel for the State opposes the prayer. 7. This Court perused the deposition of the witnesses i ...
Orissa High Court
Haribandhu Harijan @ Suri @ Suri Harijan Vs State Of Odisha
.... is not there in the F.I.R. and the allegation against the petitioners are omnibus in nature so far as assault on the deceased Gupta Pujari is concerned. Learned counsel further submitted that one of the co-accused Ganapati Gouda has been directed to be released on bail by this Court in BLAPL No. ...
Orissa High Court
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