Mrs. Manjulata Jena vs State Of Odisha And Ors
2021 Latest Caselaw 8127 Ori

                 IN THE HIGH COURT OF ORISSA AT CUTTACK

                              W.P.(C) No.23781 of 2013

            Mrs. Manjulata Jena                      ....              Petitioner
                               Mr.Gautam Mukherji, Sr. Advocate and associates,
                                                                    Advocates

                                         -versus-
            State of Odisha and Ors.                          Opposite Parties
                                                     ....
                                       Mr. S.P.Panda, learned AGA for O.Ps.1 to 4

                     CORAM:
                     JUSTICE BISWANATH RATH
                                        ORDER

03.08.2021

I.A. No.7910 OF 2018 Order No.

10. 1. Heard Mr. Gautam Mukherji, learned Sr. Advocate for the

petitioner and Mr. S.P.Panda, learned AGA for the State-O.Ps.

2. This is an application for modification of final order dated

04.04.2018.

3. Advancing his submission, Mr. Gautam Mukherji, learned

Sr. Advocate for the petitoner submits that petitioner's further

moving pursuant to the direction in this writ petition issued in

W.P.(C) No.23781 of 2013 may stand as a block.

4. This Court observes, since liberty has been granted to the

petitoner for availing the alternative remedy, petitioner's further

// 2 //

moving in W.P.(C) No.23781 of 2013 may not stand as a block. This

Court also records in the event petitioner relies on the judgment

involving similar matter passed by this Court, the same may also be

taken into consideration.

4. With the above observation, the I.A. stands allowed.

5. Issue urgent certified copy on proper application.

(Biswanath Rath) Judge U.K.Sahoo, PA