Pravakar Dey & Others vs Union Of India And Another
2022 Latest Caselaw 3239 Ori

                 IN THE HIGH COURT OF ORISSA AT CUTTACK

                                ARBA No.14 of 2014
                               (Through hybrid mode)

            Pravakar Dey & others                    ....           Appellants

                                                     Mr. A.P. Bose, Advocate

                                         -versus-

            Union of India and another               ....         Respondents
                                         Mr. S.S. Kashyap, Advocate (CGC)


                        CORAM: JUSTICE ARINDAM SINHA
                                         ORDER

12.07.2022 Order No.

4. 1. Mr. Bose, learned advocate appears on behalf of

appellants and submits, his client's contention and the appeal is

covered by order dated 11th March, 2022 made by this Bench in

ARBA no.2 of 2019 (Gadadhar Pal v. Union of India and

others).

2. Mr. Kashyap, learned advocate, Central Government

Counsel appears on behalf of respondents and submits, the

appeal stands so covered.

3. Impugned judgment dated 11th November, 2013 is set

aside in appeal as covered by order dated 11th March, 2022

(supra). Same directions are made in this appeal as in said

order.

// 2 //

4. The appeal is allowed and disposed of.

(Arindam Sinha) Judge

Sks