NIRMALA SAHOO Vs. CHIEF EXECUTIVE OFFICER, CESU

JUDGEMENT

(1.) Mr. Barik, learned advocate appears on behalf of petitioner. Earlier on having moved the petition he had submitted, his client is daughter of the deceased, who went out in the paddy field and died by electric shock. On query from Court he submitted, post-mortem was conducted and the report is annexure-3.

(2.) Mr. Das, learned advocate appears on behalf of opposite party no.2 and had submitted, according to enquiry conducted by his client, the spot, where the body was found, was around 40 feet away from the electric pole.

(3.) From order dtd. 14/7/2022, the following is reproduced below.