Debendranath Das vs State Of Odisha And Others
2022 Latest Caselaw 1552 Ori

                       IN THE HIGH COURT OF ORISSA AT CUTTACK

                                      W.P.(C) No.35066 of 2020

               Debendranath Das                             ....         Petitioner
                                          Mr. Durgesh Narayan Rath, Advocate
                                           -versus-
               State of Odisha and others               .... Opposite Parties
                                         Mr. S.N. Das, Addl. Standing Counsel

                           CORAM:
                           THE CHIEF JUSTICE
                           JUSTICE A. K. MOHAPATRA


                                            ORDER

Order No. 25.02.2022

02. In view of the common judgment dated 7th June 2021, passed by this Court in W.P.(C) No.13789 of 2019 (O.A.T. Bar Association, Cuttack v. Union of India and others) and batch, the present writ petition does not survive. It is disposed of as such.

(Dr. S. Muralidhar) Chief Justice

(A. K. Mohapatra) Judge S. Behera