Anusaya Mehar vs Binodini Chhataria
2021 Latest Caselaw 12255 Ori

                       IN THE HIGH COURT OF ORISSA AT CUTTACK
                                     W.A. No.469 of 2011


                 Anusaya Mehar                           ....           Appellant
                                                    Mr. Soumya Mishra, Advocate
                                              -versus-
                 Binodini Chhataria                      ....         Respondent
                                                       Mr. A.K. Nanda, Advocate

                 CORAM:
                 THE CHIEF JUSTICE
                 JUSTICE B.P. ROUTRAY


                                            ORDER

Order No. 29.11.2021

07. In view of the judgment in Jogendrasinhgji Vikaysinhji v. State of Gujarat (2015) 9 SCC 1, the present writ appeal is not maintainable and is dismissed as such.

(Dr. S. Muralidhar) Chief Justice

(B.P. Routray) Judge S.K. Jena/P.A.