Pantala Jagannath Rao @ P vs State Of Odisha And Others
2021 Latest Caselaw 8809 Ori

                          IN THE HIGH COURT OF ORISSA AT CUTTACK
                                         W.P.(C) No.25211 of 2021

                       Pantala Jagannath          Rao      @     P.
                       Jagannath Rao                                  ....
                                                                         Petitioner
                                               Mr. Prasanna Kumar Mishra, Advocate
                                                    -versus-
                       State of Odisha and others                     ....      Opp. Parties
                                                                      Mr. S.N. Das, ASC
                              CORAM:
                              THE CHIEF JUSTICE
                              JUSTICE B. P. ROUTRAY
                                               ORDER

Order No. 24.08.2021

01. 1. Heard Mr. Mishra, 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