Bhima Sen Pradhan vs State Of Odisha And Others
2021 Latest Caselaw 8095 Ori

                            IN THE HIGH COURT OF ORISSA AT CUTTACK

                                           W.P. (C) No.24438 of 2020


                    Bhima Sen Pradhan                           ....           Petitioner
                                       M/s. R. Mohapatra and associates, Advocates
                                               -versus-
                    State of Odisha and others               .... Opposite Parties
                                                   Mr. P. K. Muduli, AGA for State

                                CORAM:
                                THE CHIEF JUSTICE
                                JUSTICE B. P. ROUTRAY


                                                  ORDER

02.08.2021 Order No.

02. 1. In view of the common judgment dated 7th June 2021, passed by this Court in W.P.(C) No.13789 of 2019 (O.A.T. Bar Association, Cuttack v. Union of India and others) and batch, no further order is required to be passed in the present petition.

2. Accordingly, the writ petition is disposed of.

3. An urgent certified copy of this order be issued as per rules.

(Dr. S. Muralidhar) Chief Justice

(B.P. Routray) Judge M. Panda