Ratnakar Pradhan vs State Of Odisha & Ors
2023 Latest Caselaw 9269 Ori

                              IN THE HIGH COURT OF ORISSA AT CUTTACK

                                            WP(C) NO.6675 OF 2023

                        Ratnakar Pradhan                         ....             Petitioner

                                                                 Mr.S.U.Samantaray, Adv.

                                                     -versus-

                        State of Odisha & ors.                   ....       Opposite Parties
                                                                          Mr.S.P.Panda, AGA
                                  CORAM:
                                  JUSTICE BISWANATH RATH

                                                   ORDER

         Order                                     14.8.2023
         No.
           02.           1.      Heard learned counsel for the Parties.

2. Considering the submission made, this matter stands

disposed of directing O.P.2 to dispose of OSS Case No.322 of 2019

if the same is still pending within a period of four months from the

date of communication of this order but however keeping in view

the settled position in W.P.(C) No.1608/2014. The Petitioner is

directed to serve a copy of this order along with certified copy of the

judgment passed in W.P.(C) No.1608/2014 on O.P.2.

(Biswanath Rath) Judge Signature NotM.K.Rout Verified Digitally Signed Signed by: MANOJ KUMAR ROUT Reason: Authentication Location: High Court of Orissa Date: 17-Aug-2023 11:42:07