Sri Biranchi Narayan Barik vs State Of Odisha And Others
2021 Latest Caselaw 6218 Ori

              IN THE HIGH COURT OF ORISSA AT CUTTACK

                            W.P.(C) No.16214 of 2021


            Sri Biranchi Narayan Barik                ....             Petitioner
                                                    Mr. T. Panigrahi, Advocate

                                         -versus-
            State of Odisha and others             ....     Opposite Parties
                                               Ms. Saswata Patnaik, A.G.A.

                      CORAM:
                      THE CHIEF JUSTICE
                      JUSTICE K.R. MOHAPATRA
                                       ORDER

08.06.2021 Order No.

02. 1. This matter is taken up by video conferencing mode.

2. In view of the common judgment dated 7th 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 others) and batch, no further order is required to be passed in the present petition.

3. Accordingly, the writ petition is disposed of.

4. As the restrictions due to resurgence of COVID-19 situation are continuing, learned counsel for the parties may utilize a printout of the order available in the High Court's website, at par with certified copy, subject to attestation by the concerned advocate, in the manner prescribed vide Court's Notice

// 2 //

No.4587, dated 25th March, 2020 as modified by Court's Notice No.4798, dated 15th April, 2021.

(Dr. S. Muralidhar) Chief Justice

( K.R. Mohapatra ) Judge S.K. Guin