Premraj Besan vs State Of Odisha
2021 Latest Caselaw 10533 Ori

                          IN THE HIGH COURT OF ORISSA AT CUTTACK
                                       W.P.(C) No.30143 of 2021

                       Premraj Besan                                 ....       Petitioner
                                                      Mr. Kunja Sundar Das, Advocate
                                                    -versus-
                       State of Odisha                               ....       Opp. Party
                                                                     Mr. S.N. Das, ASC
                              CORAM:
                              THE CHIEF JUSTICE
                              JUSTICE B. P. ROUTRAY
                                                 ORDER

Order No. 30.09.2021

01. 1. Heard Mr. Kunja Sundar Das, learned counsel for the Petitioner and Mr. S.N. Das, learned Additional Standing Counsel for the State - Opposite Parties.

2. 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 batch, no further order is required to be passed in the present petition.

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 M.K. Panda