WP(C)/30450/2020
2021 Latest Caselaw 520 Ori

                                 W.P.(C) No. 30450 of 2020




02.   13.01.2021           The     matter   is   taken   up   through    video
                   conferencing.
                           Heard Mr. J. Pattnaik, learned counsel for the
                   petitioner.
                           Since the petitioner claims relief against the
                   private financier, namely, opposite parties no.3 and 4, this
                   Court is not inclined to entertain this application as the
                   writ petition is not maintainable in view of the judgments
                   of the apex Court. However, in course of hearing, learned
                   counsel for the petitioner states that the petitioner may be
                   permitted to withdraw the writ petition with liberty to
                   pursue his remedy before the appropriate forum in
                   accordance with law.
                           In view of such position, this writ petition stands
                   disposed of as withdrawn with liberty aforesaid.


                                                    ...............................

Ashok (DR. B.R. SARANGI) JUDGE