Babulal Agrawal vs State Of Odisha And Others
2021 Latest Caselaw 6517 Ori

                         IN THE HIGH COURT OF ORISSA AT CUTTACK
                                   W.P.(C) No.17989 of 2021


                Babulal Agrawal                             ....              Petitioner
                                                  Mr. Anjan Kumar Biswal, Advocate
                                                -versus-
                State of Odisha and others                  ....      Opposite Parties
                                                              Smt. Suman Pattanayak
                                                     Additional Government Advocate
                                                  Mr. Samir Kumar Mishra, Advocate
                                                                     For the Caveator
                            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. In view of the judgment of this Court dated 20th January, 2021 passed in W.P.(C) No.6604 of 2020 (Nilamadhab Joshi v. State of Odisha, the present petition is dismissed.

3. 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 S.K.Jena/PA