Ashirbad Automobile vs State Of Odisha And Others
2022 Latest Caselaw 7229 Ori

                    IN THE HIGH COURT OF ORISSA AT CUTTACK

                                  W.A. No. 197 of 2017

             Ashirbad Automobile, Bhubaneswar       ....          Appellants
             and another
                                  M/s. A. N. Das and associates, Advocates
                                       -versus-

             State of Odisha and others              ....       Respondents
                                                      Mr. Pravakar Behera,
                                 Standing Counsel for Transport Department

                         CORAM:
                         THE CHIEF JUSTICE
                         JUSTICE M.S. RAMAN

                                           ORDER

08.12.2022 Order No.

02. The issue involved in this writ appeal being similar to W.A. No.163 of 2017 and batch of writ appeals, which were reserved on 5th December, 2022 for judgment, the present writ appeal is also reserved for judgment.

(Dr. S. Muralidhar) Chief Justice

(M.S. Raman) Judge M. Panda