Santosh Kumar Pradhan vs State Of Odisha And Others
2021 Latest Caselaw 8821 Ori

                          IN THE HIGH COURT OF ORISSA AT CUTTACK
                                         W.P.(C) No.8217 of 2020

                       Santosh Kumar Pradhan                         ....         Petitioner
                                                               Mr. S.K. Samal, 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

03. 1. Heard Mr. S.K. Samal, 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