Bibhu Prasad Mohanty vs Government Of Odisha And Others
2021 Latest Caselaw 8411 Ori

                      IN THE HIGH COURT OF ORISSA AT CUTTACK
                                    W.P.(C) No.8638 of 2020

                    Bibhu Prasad Mohanty                         ....         Petitioner
                                              Mr. Krishna Chandra Rath, Advocate
                                                -versus-
                    Government of Odisha and others              ....       Opp. Parties
                                                                 Mr. S.N. Das, ASC
                          CORAM:
                          THE CHIEF JUSTICE
                          JUSTICE B. P. ROUTRAY
                                           ORDER

Order No. 10.08.2021

02. 1. Heard K.C. Rath, learned counsel for the Petitioner and Mr. S.N.Das, learned Additional Standing Counsel for the State - Opposite Parties.

2. 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 batch, no further order is required to be passed in the present petition.

3. Accordingly, the writ petition is disposed of.

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

(Dr. S. Muralidhar) Chief Justice

( B.P. Routray) Judge M.K. Panda