PITAMBAR JENA Vs. STATE OF ODISHA

JUDGEMENT

(1.) This matter is taken up through Hybrid Arrangement (Virtual/Physical Mode).

(2.) Though this matter was not listed today in the Board, on being mentioned urgently by Mr. Satyanarayan Mishra, learned counsel for the petitioner, the matter is taken up on Board through Special Notice.

(3.) Opposite Party No. 4 - Smt. Urmila Mahunta (the donor) files an affidavit in Court today through Advocate Mr. Prasanna Nanda, expressing her willingness to donate kidney to the petitioner. The Vakalatnama and Affidavit filed by Opp. Party No. 4 in Court today be kept on record.