WP(C)/3016/2002
2021 Latest Caselaw 905 Ori

                                 W.P.(C) No. 3016 of 2002




03.   27.01.2021         This matter is taken up through video conferencing.
                         Heard Mr. B.K. Nayak, learned counsel for the
                   petitioner.
                         The petitioner has filed this writ petition seeking to
                   quash the judgment/order passed by the Co-operative
                   Tribunal, Bhubaneswar in Case No. OCA-305/88.
                         Mr. B.K. Nayak, learned counsel for the petitioner
                   contended that it is a matter of the year 2002 and he has no
                   instruction in the matter, therefore, the petitioner may be
                   permitted to withdraw this writ petition with liberty to
                   approach the appropriate forum, if any cause of action still
                   survives.
                         With the liberty aforesaid, the writ petition stands
                   disposed of.



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Ajaya (Dr. B.R. Sarangi, J)