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Pruthwiraj Sahu And Others vs State Of Odisha And Another
2021 Latest Caselaw 11143 Ori

Citation : 2021 Latest Caselaw 11143 Ori
Judgement Date : 30 October, 2021

Orissa High Court
Pruthwiraj Sahu And Others vs State Of Odisha And Another on 30 October, 2021
                IN THE HIGH COURT OF ORISSA AT CUTTACK

                                W.P.(C) No.33021 of 2020

              Pruthwiraj Sahu and others          ....            Petitioners
                                               Mr. G.P. Pattnaik, Advocate
                                        -versus-
              State of Odisha and another         ....      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. Learned counsel appearing for the Petitioners does not want to press O.A. No.534 of 2018 of the Odisha Administrative Tribunal, Principal Bench, Bhubaneswar.

2. Accordingly, the aforementioned O.A. which stands transferred to this Court by virtue of the 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, is dismissed as not pressed.

3. Accordingly, the writ petition is disposed of.

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

(Dr. S. Muralidhar) Chief Justice

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

 
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