State Of Odisha And Others vs Ashok Kumar Sahoo And Others
2022 Latest Caselaw 5766 Ori

                 IN THE HIGH COURT OF ORISSA AT CUTTACK

                                 W.A. No.734 of 2015

            State of Odisha and others                ....             Appellants
                Mr. Manoj Kumar Khuntia, Additional Government Advocate
                                    -versus-
            Ashok Kumar Sahoo and others                  ....       Respondents
                                                                         None


             CORAM:
             THE CHIEF JUSTICE
             JUSTICE CHITTARANJAN DASH
                                       ORDER

Order No. 19.10.2022

03. 1. Although steps for limitation have not been taken, learned Additional Government Advocate for the State-Appellants informs the Court that the impugned judgment of the learned Single Judge has already been implemented.

2. Accordingly, the appeal is disposed of.

(Dr. S. Muralidhar) Chief Justice

(Chittaranjan Dash) Judge M. Panda