Kailash Chandra Mahapatra vs State Of Odisha And Others
2021 Latest Caselaw 8631 Ori

                       IN THE HIGH COURT OF ORISSA AT CUTTACK
                                 W.P.(C) No. 5419 of 2021


                 Kailash Chandra Mahapatra                   ....             Petitioner
                                             Mr. Rabi Narayan Behera, Advocate
                                            -versus-
                 State of Odisha and Others             ....     Opposite Parties
                                                              Mr. D.K. Mohanty
                                                Additional Government Advocate

                            CORAM:
                            THE CHIEF JUSTICE
                            JUSTICE B.P. ROUTRAY
                                              ORDER

Order No. 17.08.2021

02. 1. Though the matter was not listed today, on being mentioned by learned counsel for the Petitioner, it is taken up by a separate notice.

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 S.K. Jena/P.A.