LAWS(ORI)-2022-10-35

PRAJNYA PARAMITA SETHI Vs. STATE OF ODISHA

Decided On October 21, 2022
Prajnya Paramita Sethi Appellant
V/S
STATE OF ODISHA Respondents

JUDGEMENT

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

(2.) Heard Mr. Banshidhar Satapathy, learned counsel for the Petitioners and Mr. A.P. Das, learned ASC appearing for the Opp. Parties.

(3.) The present writ Petition has been filed with the following prayer:-