Kailash Chandra Behera vs State Of Odisha And Others
2021 Latest Caselaw 11139 Ori

                IN THE HIGH COURT OF ORISSA AT CUTTACK

                              W.P.(C) No.37509 of 2020

              Kailash Chandra Behera                    ....             Petitioner
                                                       Mr. S. Pattnaik, Advocate
                                           -versus-
              State of Odisha and others                ....       Opposite Parties
                                                             Mr. S.N. Das, A.S.C.

                          CORAM:
                          THE CHIEF JUSTICE
                          JUSTICE B.P. ROUTRAY

                                        ORDER

30.10.2021 Order No.

02. 1. In view of the common judgment dated 7th June 2021, passed by this Court in W.P.(C) No.13789 of 2019 (O.A.T. Bar Association, Cuttack v. Union of India and others) and batch, no further order is required to be passed in the present petition.

2. Accordingly, the writ petition is disposed of.

3. An urgent certified copy of this order be issued as per rules.

(Dr. S. Muralidhar) Chief Justice

( B.P. Routray ) Judge S.K. Guin