Ramesh Chandra Behera vs State Of Odisha And Another
2021 Latest Caselaw 8820 Ori

                          IN THE HIGH COURT OF ORISSA AT CUTTACK
                                          W.P.(C) No.8938 of 2021

                       Ramesh Chandra Behera                         ....         Petitioner
                                                           Mr. Damodar Pati, 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. Damodar Pati, 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