Subash Chandra Biswal & vs State Of Odisha & Others
2023 Latest Caselaw 9834 Ori

            IN THE HIGH COURT OF ORISSA AT CUTTACK
                           W.P.(C) No.16799 of 2015

Subash Chandra Biswal &               .....                            Petitioners
Others
                                                    Mr. Aswini Patnaik, Advocate
                                      Vs.
State of Odisha & Others              .....                       Opposite Parties
                                                                  State Counsel

             CORAM:
                DR. JUSTICE B.R. SARANGI
                MR. JUSTICE MURAHARI SRI RAMAN

                                             ORDER

22.08.2023 Order No. Misc. Case No.18058 of 2016

10. This matter is taken up through hybrid mode.

2. This application has been filed by the intervenors for modification of the order dated 25.10.2016.

3. Since none is there to pursue this application, the Misc. Case stands dismissed.

(DR. B.R. SARANGI) JUDGE

(M.S. RAMAN) JUDGE

W.P.(C) No.16799 of 2015 Order No.

11.

1. Learned counsel for the Petitioners states that in view of the

detailed judgment passed by this Court on 25.10.2016, this writ petition stands disposed of.

(DR. B.R. SARANGI) JUDGE

(M.S. RAMAN) JUDGE

Laxmikant

Signature Not Verified Digitally Signed Signed by: LAXMIKANT MOHAPATRA Designation: Junior Stenographer Reason: Authentication Location: HIGH COURT OF ORISSA, CUTTACK Date: 22-Aug-2023 17:20:27