Manas Kumar Sahu vs State Of Odisha And Others
2021 Latest Caselaw 6421 Ori

                     IN THE HIGH COURT OF ORISSA AT CUTTACK


                                    W.P.(C) No.16884 of 2021


             Manas Kumar Sahu                              ....          Petitioner
                                                      Mr. A. K. Biswal, Advocate
                                           -versus-
             State of Odisha and others                 .... Opposite Parties
                                          Smt. S. Pattnaik, AGA for State and
                       Mr. S. K. Mishra, Advocate for Opp. Party Nos.2 and 4


                         CORAM:
                         THE CHIEF JUSTICE
                         JUSTICE S. K. PANIGRAHI


                                          ORDER

21.06.2021 Order No.

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

2. Heard learned counsel for the Parties.

3. The issues raised in the present petition stand covered by the judgment dated 20th January 2021, passed by this Court in Writ Petition (Civil) No.6604 of 2020 and Writ Petition (Civil) No.12854 of 2020 (Nilamadhab Joshi v. State of Odisha and others).

4. The writ petition is accordingly dismissed.

5. 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 No.4587, dated 25th March, 2020 as

modified by Court's Notice No.4798, dated 15th April, 2021.

(Dr. S. Muralidhar) Chief Justice

( S. K. Panigrahi ) Judge M. Panda