Hemanta Kumar Patra vs State Of Odisha And Others
2022 Latest Caselaw 1556 Ori

                       IN THE HIGH COURT OF ORISSA AT CUTTACK
                                  W.P.(C) No. 13529 of 2021



                 Hemanta Kumar Patra                     ....            Petitioner
                                             Ms. Bidyut Lata Mohanty, 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.K. Jena/P.A.