Simanchal Acharya vs State Of Odisha And Another
2021 Latest Caselaw 8910 Ori

                          IN THE HIGH COURT OF ORISSA AT CUTTACK
                                          W.P.(C) No.8118 of 2015

                       Simanchal Acharya                             ....       Petitioner
                                                  Mr. Sukanta Kumar Dalai, Advocate
                                                    -versus-
                       State of Odisha and another                   ....    Opp. Parties
                                  Mr. D.K. Mohanty, AGA for State - Opposite Party
                                                 Mr. Sandip Kumar Jena, Advocate
                              CORAM:
                              THE CHIEF JUSTICE
                              JUSTICE B. P. ROUTRAY
                                               ORDER

Order No. 25.08.2021

05. 1. The present writ petition is disposed of in terms of judgment dated 24th August, 2018 passed in W.P.(C) No.5679 of 2015.

2. An urgent certified copy of this order be issued as per rules.

(Dr. S. Muralidhar) Chief Justice

( B.P. Routray) Judge M.K. Panda