Subrat Kumar Rout vs Union Of India & Others
2022 Latest Caselaw 7649 Ori

                        IN THE HIGH COURT OF ORISSA AT CUTTACK

                                       WP(C) No.18135 of 2018

         Subrat Kumar Rout                        .........                Petitioner
                                                                Mr. B.M. Sarangi, Adv.


                                               -Versus-

         Union of India & Others                ........               Opp. Parties
                                                   Mr. Jateswar Nayak (CGC) (O.P. No.1)
                                              CORAM:
                                              JUSTICE S. TALAPATRA
                                              JUSTICE SAVITRI RATHO
                                                   ORDER

23.12.2022

Order No.

01. 01. 1. These matters are taken up through Hybrid Arrangement (Virtual/Physical Mode).

2. Mr. B.M. Sarangi, learned counsel for the petitioner has submitted that in view of the Judgment in Dinabandhu Sahoo vs. Union of India and others, this writ petition has become infructuous.

3. Mr. Jateswar Nayak, learned Central Government Counsel appears for the Opposite Party No.1.

4. The writ petition stands dismissed as infructuous, in view of the statement made by Mr. Sarangi, learned counsel for the petitioner.

(S. Talapatra) Judge

(Savitri Ratho) Judge Rati Ranjan