Swaruparani Pattnaik vs State Of Odisha & Others
2023 Latest Caselaw 10542 Ori

                              IN THE HIGH COURT OF ORISSA AT CUTTACK
                                               W.P.(C) No.27764 of 2023

               Swaruparani Pattnaik                     .....                            Petitioner
                                                                    Mr.P.Ku. Mahapatra, Advocate
                                                        Vs.
               State of Odisha & Others                 .....                        Opposite Parties
                                                                                     State Counsel
                                 CORAM:
                                    DR. JUSTICE B.R. SARANGI
                                    MR. JUSTICE MURAHARI SRI RAMAN
                                                               ORDER

31.08.2023 Order No. This matter is taken up through hybrid mode.

2. Heard.

3. Learned counsel for the Petitioner states that the case of the Petitioner is covered by the judgment of this Court in the case of Santosh Kumar Mandal and others v. State of Odisha and others; (WPC (OAC) No.2645 of 2014 and batch, disposed of on 17.08.2022.

4. In view of the above submission, the writ petition stands disposed of in terms of the judgment of this Court in the case of Santosh Kumar Mandal and others v. State of Odisha and others; WPC (OAC) No.2645 of 2014 and batch, disposed of on 17.08.2022.

(DR. B.R. SARANGI) JUDGE

(M.S. RAMAN) Signature Not Verified JUDGE Digitally Signed Aswini Signed by: ASWINI KUMAR SETHY Designation: PA(SECRETARY-IN-CHARGE) Reason: Authentication Location: ORISSA HIGH COURT, CUTTACK Date: 01-Sep-2023 11:11:58