LAWS(ORI)-2024-5-63

DILLIP KUMAR PRADHAN Vs. STATE OF ODISHA

Decided On May 07, 2024
Dillip Kumar Pradhan Appellant
V/S
STATE OF ODISHA Respondents

JUDGEMENT

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

(2.) Heard learned counsel appearing for the Parties.

(3.) Petitioner has filed the present Writ Petition inter alia with the following prayer:-