Sushre Mohapatra vs State Of Odisha And Others
2021 Latest Caselaw 11814 Ori

       IN THE HIGH COURT OF ORISSA AT CUTTACK
                      W.P.(C) No. 3556 of 2020

Sushre Mohapatra                    .....                        Petitioner
                                              Ms. S. Mohapatra, Advocate
                                    Vs.
State of Odisha and others          .....                       Opposite Party
                                                               State Counsel

            CORAM:
               DR. JUSTICE B.R. SARANGI

                                         ORDER

16.11.2021 Order No. I.A. No. 16549 of 2021 05 This matter is taken up through hybrid mode.

2. This application has been filed for disposal of the writ petition in terms of the judgment passed by this Court in W.P.(C) No.19951 of 2020.

3. Heard learned counsel for the parties

4. It is contended by learned counsel for the petitioner that the issue involved in this case is analogous to one involved in W.P.(C) No. 19951 of 2020, which has been allowed on 09.09.2021 by this Court.

5. Therefore, in view of the reasons stated in the detailed judgment dated 09.09.2021 passed in W.P.(C) No. 19951 of 2020, this writ petition stands disposed of.

6. The I.A. stands disposed of accordingly.

Arun                                           (DR. B.R. SARANGI)
                                                    JUDGE