Pabitra Mohan Nayak vs State Of Odisha And Others
2021 Latest Caselaw 6502 Ori

                  IN THE HIGH COURT OF ORISSA AT CUTTACK

                                 W.P.(C) No.10357 of 2021

               Pabitra Mohan Nayak                  ....           Petitioner
                                          Ms. K.B. Roy Choudhury, Advocate

                                         -versus-
               State of Odisha and others            ....         Opp. Parties
                                                       Mr.P.K. Muduli, AGA
                                          Mr. Sunil Mishra, ASC (CT & GST)

                        CORAM:
                        THE CHIEF JUSTICE
                        JUSTICE S.K. PANIGRAHI
                                       ORDER

Order No. 23.06.2021

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

2. The central prayer in the present petition as set out in clauses

(i) to (iii) already stands decided against the Petitioner by the judgment dated 7th June, 2021 of this Court in W.P. (C) No. 14924 of 2020 and batch (Harish Chandra Majhi v. State of Odisha).

3. As regards the grievance against the notice dated 23rd November, 2020 (Annexure-2), Ms. Roy Choudhury seeks leave to withdraw the writ petition with liberty to first reply to the said notice and if aggrieved by the consequent order to seek appropriate remedies as may be available to the Petitioner in accordance with law.

4. The writ petition is accordingly disposed of

// 2 //

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

KC Bisoi