Suresh Chandra Prusty vs State Of Odisha And Another
2022 Latest Caselaw 1503 Ori

                       IN THE HIGH COURT OF ORISSA AT CUTTACK
                               W.P.(C) No. 13648 of 2009


                 Suresh Chandra Prusty                      ....            Petitioner
                                                          Mr. T.K. Mishra, Advocate
                                               -versus-
                 State of Odisha and Another                ....     Opposite Parties
                                            Mr. A.P. Das, Addl. Standing Counsel

                 CORAM:
                 THE CHIEF JUSTICE
                 JUSTICE R.K. PATTANAIK
                                           ORDER

Order No. 22.02.2022

19. In view of the judgment of the Supreme Court of India dated 27th July,2017 in Civil Appeal Nos.9895-9896 of 2017 (The State of Odisha v. Malati Biswal and Others), the present petition is dismissed.

(Dr. S. Muralidhar) Chief Justice

(R.K. Pattanaik) Judge S.K. Jena/P.A.