Thakurdas Hansdah vs State Of Odisha
2021 Latest Caselaw 11145 Ori

                IN THE HIGH COURT OF ORISSA AT CUTTACK

                                W.P.(C) No.28513 of 2021

              Thakurdas Hansdah                        ....           Petitioner
                                                       Mr. K.S. Das, Advocate
                                          -versus-
              State of Odisha                          ....         Opposite Party
                                                            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