Puspanjali Tripathy vs Odisha Administrative Tribunal
2021 Latest Caselaw 6508 Ori

                  IN THE HIGH COURT OF ORISSA AT CUTTACK

                                 W.P.(C) No.5858 of 2021

               Puspanjali Tripathy                ....           Petitioner
                                              Mr.S.K. Mohanty, Advocate
                                        -versus-
               Odisha Administrative Tribunal
               and others                         ....        Opp. Parties
                                                   Mrs. S. Patnaik, AGA

                        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. By way of this writ petition, the Petitioner seeks leave to withdraw the Original Application No.3104 (C) of 2013 pending before the Odisha Administrative Tribunal, Cuttack Bench, Cuttack.

3. Accordingly, the aforementioned O.A. No.3104(C) of 2013, which stands transferred to this Court by virtue of the judgment dated 7th June, 2021, passed by this Court in W.P.(C) No.13789 of 2019, is dismissed as withdrawn with liberty to the Petitioner to file a fresh writ petition in this Court. The present writ petition is accordingly 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

// 2 //

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