Angadhar Mehar vs Binodini Chhataria And Others
2021 Latest Caselaw 12258 Ori

                       IN THE HIGH COURT OF ORISSA AT CUTTACK
                                     W.A. No.573 of 2011


                 Angadhar Mehar                       ....           Appellant
                                                 Mr. Soumya Mishra, Advocate
                                           -versus-
                 Binodini Chhataria and Others        ....        Respondents
                                                                       None

                 CORAM:
                 THE CHIEF JUSTICE
                 JUSTICE B.P. ROUTRAY


                                            ORDER

Order No. 29.11.2021

02. 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.