Citation : 2023 Latest Caselaw 8866 Ori
Judgement Date : 8 August, 2023
IN THE HIGH COURT OF ORISSA AT CUTTACK
W.P (C) No. 5811 of 2018
Baikunthanath Rout ..... Petitioner
Mr. U.C. Mohanty, Advocate
Vs.
State of Odisha & Ors. ..... Opposite Parties
Mr. G.N. Rout, ASC
Ms. I. Tripathy, Advocate
(for Opposite Party Nos. 2 & 3
CORAM: JUSTICE SANJAY KUMAR MISHRA
ORDER
08.08.2023 Order No. The matter is taken up through hybrid mode.
14.
2. Mr. Mohanty, learned Counsel for the Petitioner, so also Mr. Rout, learned ASC for the State-Opposite Party No.1 are present. Ms. Tripathy, learned Counsel on behalf of Mr. B.K. Sharma, learned Counsel for Opposite Party Nos. 2 and 3 appears through virtual mode and prays for a short adjournment.
3. Learned Counsel for the Petitioner submits, the case of the Petitioner is covered by the judgment of this Court passed on 19.04.2023 in W.P.(C) No.24439 of 2011 and batch (Ramesh Chandra Guin vs. State of Orissa and others), so also judgment of the Apex Court dated 13.08.2019 passed in M.A. No.2367 of 2018 in Civil Appeal No.17922 of 2017 (Institution of Mechanical Engineers (India) through its Chairman vs. State of Punjab and others), which have already been filed along with a Memo on 12.07.2023, after serving copy of the same on the
learned Counsel for the Opposite Party Nos. 2 and 3. The same is on record.
4. Matter be listed on 14.08.2023 under the same heading.
(S.K. MISHRA)
Padma JUDGE
Signature Not Verified
Digitally Signed
Signed by: PADMA CHARAN DASH
Designation: Secretary In-Charge Reason: Authentication Location: ORISSA HIGH COURT, CUTTACK Date: 10-Aug-2023 12:03:45
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