Bernika Chhatia vs State Of Odisha And Another
2021 Latest Caselaw 8807 Ori

                           IN THE HIGH COURT OF ORISSA AT CUTTACK
                                          W.P.(C) No.38687 of 2020

                        Bernika Chhatia                               ....         Petitioner
                                                   Mr. Rabindra Nath Prusty, Advocate
                                                     -versus-
                        State of Odisha and another                   ....       Opp. Parties
                                                                      Mr. S.N. Das, ASC
                               CORAM:
                               THE CHIEF JUSTICE
                               JUSTICE B. P. ROUTRAY
                                                ORDER

Order No. 24.08.2021

02. 1. Heard Mr. R.N. Prusty, 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 7 th 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