Pradipta Kumar Rout vs State Of Odisha And Others
2021 Latest Caselaw 8091 Ori

                               IN THE HIGH COURT OF ORISSA AT CUTTACK


                                             W.P.(C) No.5231 of 2020


                      Pradipta Kumar Rout                        ....       Petitioner
                                                               Mr.P.C.Nayak, Advocate

                                                   -versus-

                      State of Odisha and others                .... Opposite Parties
                                                             Mr.P.K.Muduli, Advocate
                                                      Mr.Sunil Mishra,ASC, CT & GST


                                  CORAM:
                                  THE CHIEF JUSTICE
                                  JUSTICE B. P. ROUTRAY


                                                 ORDER

02.08.2021

Order No.

3. 1. Since the issues here are connected and common to W.P.(C) No.14924 of 2020, the writ petition is disposed of in terms of the judgment dated 7th June, 2021 rendered in W.P.(C) No.14924 of 2020.

2. An urgent certified copy of this order be issued as per Rules.

(Dr. S. Muralidhar) Chief Justice

( B.P. Routray) Judge C.R. Biswal