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K. Ramana Murty vs The Deputy Registrar
2022 Latest Caselaw 1561 Ori

Citation : 2022 Latest Caselaw 1561 Ori
Judgement Date : 25 February, 2022

Orissa High Court
K. Ramana Murty vs The Deputy Registrar on 25 February, 2022
                       IN THE HIGH COURT OF ORISSA AT CUTTACK
                                  W.P.(C) No. 10850 of 2021



                 K. Ramana Murty                            ....             Petitioner
                                                           Mr. S.K. Behera, Advocate
                                           -versus-
                 The Deputy Registrar, OAT 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.

 
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