Citation : 2023 Latest Caselaw 8369 Ori
Judgement Date : 1 August, 2023
IN THE HIGH COURT OF ORISSA AT CUTTACK
W.P.(C) No.27459 of 2013
Manorama Pati .... Petitioner
Mr. Shakti Sekhar, Advocate on behalf of
Mr. S.K. Samal, Advocate
-versus-
State of Odisha & Others .... Opp. Parties
Mr. Bibhu Prasad Tripathy, AGA
(for O.P.1)
Mr. Soumya Sarathi Das, Advocate on behalf of
Mr. Kabir Ku. Jena, Advocate
(for O.Ps.2 & 3)
CORAM:
JUSTICE M.S. SAHOO
ORDER
01.08.2023 Order No. Hybrid Mode
05. 1. Learned counsel for the petitioner submits that the issued involved in the present writ petition is no more res integra as the matter has been adjudicated earlier in W.P.(C) No.3463 of 2009 & OJC No.13005 of 1999 and the order dated 27.01.2006 in OJC No.13005 of 1999 has been affirmed by the Hon'ble Supreme Court as the SLP has been dismissed.
Copy of the judgments of this Court and the order passed by the Hon'ble Supreme Court furnished by the learned counsel for the petitioner is kept on record.
Copy of the decisions rendered by this Court and the order passed by the Hon'ble Supreme Court is served on the learned Additional Government Advocate
// 2 //
appearing for opposite party no.1 and learned counsel for opposite party nos.2 & 3.
2. Learned counsel for the opposite party nos.2 & 3 seeks further accommodation to obtain instruction and file response on behalf of opposite party nos.2 & 3.
3. As prayed for, list on 13.09.2023.
(M.S. Sahoo)
jyostna Judge
Signature Not Verified
Digitally Signed
Signed by: JYOSTNARANI MAJHEE Designation: Personal Assitant Reason: Authentication Location: OHC Date: 03-Aug-2023 12:28:14
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