Arati Mohapatra vs Union Of India & Others
2022 Latest Caselaw 7650 Ori

                        IN THE HIGH COURT OF ORISSA AT CUTTACK

                                       WP(C) No.18117 of 2018

         Arati Mohapatra                      .........                  Petitioner
                                                                Mr. B.M. Sarangi, Adv.


                                              -Versus-

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

23.12.2022

Order No.

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. Bhabani Shankar Rayaguru, 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