Orissa Printers & Binders vs State Of Orissa And Anr
2022 Latest Caselaw 257 Ori

              IN THE HIGH COURT OF ORISSA AT CUTTACK

                             W.P.(C) No.33044 of 2011
            Orissa Printers & Binders                ....            Petitioner
            Mahasangha, Bhubaneswar
                                                   Mr. S. Mohanty, Adv..
                                        -versus-

            State of Orissa and Anr.                 ....         Opp. Parties

                                               Mr. A.K. Mishra, AGA


                   CORAM:
                    DR. JUSTICE B.R. SARANGI
                    MR. JUSTICE S.K. PANIGRAHI
                                 ORDER

Order No. 10.01.2022

04. 1. This matter is taken up through Video Conferencing mode.

2. Learned counsel for the petitioner states that this case is squarely covered by the judgment passed by the Full Bench of this Court in the case of M/s. Mohapatra Binders, Makarba Sahi, Cuttack and Ors. Vrs. State of Odisha and Anr. (W.P.(C) No.11817 of 2016 disposed of on 13.01.2017). Therefore, this writ petition may be disposed of in terms of the said judgment.

3. Accordingly, this writ petition stands disposed of in terms of the judgment dated 13.01.2017 passed in M/s. Mohapatra Binders, Makarba Sahi, Cuttack (supra).

4. Interim order passed earlier stands vacated.

5. As the restrictions due to resurgence of Covid-19 are continuing, learned counsel for the parties may utilize a

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printout of the order available in the High Court's website, at par with certified copy, subject to attestation by the Advocate concerned with his/her seal, in the manner prescribed vide Court's Notice No.4587 dated 25th March, 2020 and Court's Office Order dated 7th January, 2022.

(Dr. B.R. Sarangi) Judge

( S.K. Panigrahi) Judge BJ