M/S Radheshyam Agrawal vs State Of Odisha And Others
2022 Latest Caselaw 5943 Ori

           IN THE HIGH COURT OF ORISSA AT CUTTACK
                          W.P (C) No. 12588 of 2022

M/s Radheshyam Agrawal,               .....                                Petitioner
Chhatisgarh
                                                      Mr. P.K. Mohanty, Sr. Adv.
                                      Vs.
State of Odisha and others            .....                          Opposite Parties
                                                            Mr. P.P. Mohanty, AGA
             CORAM:
                DR. JUSTICE B.R. SARANGI
                MR. JUSTICE S.K. MISHRA

                                           ORDER

27.10.2022 Order No. This matter is taken up through hybrid mode.

03. 2. Heard learned counsel for the parties.

3. It is agreed by learned Counsel for the parties that the issue involved in this Writ Petition is analogous to W.P.(C) No. 11159 of 2022, which has been dismissed today (27.10.2022).

4. Therefore, in view of the detailed reasons stated in the Judgment dated 27.10.2022 passed in W.P.(C) No. 11159 of 2022, this Writ Petition stands dismissed in terms of the said Judgment.

(DR. B.R. SARANGI) JUDGE

Ashok (S.K. MISHRA) JUDGE