2 11.01.2021 The Matter Is Taken Up ... vs Unknown
2021 Latest Caselaw 381 Ori

                                  W.P.(C) No. 9139 of 2020




02   11.01.2021            The matter is taken up through video conferencing
                  mode.
                           Heard Miss P.S. Mohanty, learned counsel for the
                  petitioner and Mr. S.N. Das, learned Additional Standing
                  Counsel.
                           The petitioner has filed this writ petition to quash
                  the order dated 17.02.2020 passed by the learned Civil
                  Judge (Junior Division), Anandapur and further seeks
                  direction to allow the petition filed by the petitioner to
                  recall    the    earlier   orders   and     exempt   her      from
                  examination.
                           Miss   P.S.   Mohanty,     learned   counsel   for    the
                  petitioner contended that during pendency of the writ
                  petition, Election Misc. Case No.8 of 2017 pending before
                  the learned Civil Judge(Junior Division, Anandapur has
                  already     been    disposed   of      vide   judgment     dated
                  21.10.2020.
                           Mr. S.N. Das, learned Additional Standing Counsel
                  also endorses the said view.
                           In that view of the matter, the writ petition has
                  become infructuous by efflux of time. Accordingly, the
                  writ petition is disposed of as infructuous.




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Alok (DR. B.R. SARANGI) JUDGE