Santilata Sahoo vs State Of Odisha And Ors
2022 Latest Caselaw 4259 Ori

              IN THE HIGH COURT OF ORISSA AT CUTTACK

                         WPC(OAC) No.4290 of 2015
            Santilata Sahoo                     ....          Petitioner
                                             Mr. Dayanidhi Lenka, Adv.
                                     -versus-
            State of Odisha and Ors.          ....    Opposite Parties

                                                Mr. Biplaba Mohanty, SC
                                                     (for S & ME Deptt.)

                     CORAM:
                     DR. JUSTICE S.K. PANIGRAHI

   Order                            ORDER
   No.                             26.08.2022

3. 1. This matter is taken up through hybrid arrangement.

2. Learned counsel for the Petitioner submits that in view

of the judgment dated 20.04.2022 passed by the Hon'ble

Supreme Court in Civil Appeal Nos.3036-3064 of 2021

(State of Odisha and Ors. -vrs.- Sulekh Chandra Pradhan

and Ors.), the Petitioner may be permitted to withdraw

this Writ Petition. A memo to that effect has been filed.

3. Accordingly, this Writ Petition is disposed of as

withdrawn.

(Dr. S.K. Panigrahi) Judge

B.Jhankar