Sanjay Kumar Dehury vs State Of Odisha And Others
2021 Latest Caselaw 8819 Ori

                            IN THE HIGH COURT OF ORISSA AT CUTTACK
                                           W.P.(C) No.22573 of 2021

                         Sanjay Kumar Dehury                           ....         Petitioner
                                                    Mr. Laxmikanta Mohanty, 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. L. Mohanty, 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