Premanand Khamari vs State Of Odisha & Others
2022 Latest Caselaw 4992 Ori

                    IN THE HIGH COURT OF ORISSA AT CUTTACK

                                 W.P.(C) No.24528 of 2022

                 Premanand Khamari                        ....            Petitioners

                                                     Mr. P.K.Mohapatra
                                                     Advocate

                                              -versus-
                  State of Odisha & others                ....      Opposite Parties

                                                     Mr. B. P. Tripathy
                                                     Addl. Govt. Advocate
                              CORAM:

                                      JUSTICE SASHIKANTA MISHRA
                                             ORDER

Order No. 21.9.2022.

W.P.(C) No.24528/2022 & I.A.No.12980 of 2022

1. 1. This matter is taken up through hybrid mode.

2. Mr. B.P.Tripathy, learned A.G.A. submitted that the issue involved in the present Writ Petition has already been settled by a judgment passed recently by a division bench of this Court. He seeks some time to produce the copy of the said order.

3. List this matter on 28th September, 2022. In the mean time, the Petitioner shall not be relieved from the post, if not already relieved.

                                                           (Sashikanta Mishra)
            AKB                                                   Judge



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