Odisha Automobiles Dealers vs State Of Orissa And Another
2023 Latest Caselaw 4161 Ori

                        IN THE HIGH COURT OF ORISSA AT CUTTACK
                                            I.A. No.1760 of 2023
                                                     In
                                             WA No.180 of 2017

                 Odisha       Automobiles    Dealers ....            Petitioner
                 Association (OADA), Bhubaneswar
                                                    Mr. S. Mohanty, Advocate

                                                -versus-
                 State of Orissa and Another                 ....      Opposite Parties
                                                     Mr. P. Behera, Standing Counsel

                            CORAM:
                            THE CHIEF JUSTICE
                            JUSTICE M. S. RAMAN

                                              ORDER

21.04.2023 Order No.

04. 1. Learned counsel for the Transport authority says that copies of the judgment have been circulated to all the Regional Transport Authorities although counsel for the Petitioner contests this.

2. If despite the above, there is any non-implementation of the directions contained in the judgment, it will be open to the applicants to seek other appropriate remedies available to them in accordance with law.

3. The I.A. is, accordingly, disposed of.

(Dr. S. Muralidhar) Chief Justice

(M. S. Raman) Judge

MRS/Laxmikant