Nirakar Samal vs State Of Odisha & Others
2023 Latest Caselaw 1476 Ori

                    IN THE HIGH COURT OF ORISSA AT CUTTACK
                                    W.P.(C). No.27494 of 2019

              Nirakar Samal                            ....           Petitioner
                                         Mr. Prabodha Chandra Nayak, Advocate

                                           -versus-
              State of Odisha & Others                 ....      Opposite Parties
                                                      Mr. Ishwar Mohanty, ASC

                        CORAM:
                        THE CHIEF JUSTICE
                        JUSTICE M. S. RAMAN

                                          ORDER

14.02.2023 Order No.

02. The writ petition is disposed of in terms of judgment of this Court in M/s. Harish Chandra Majhi v. State of Odisha & Others, 2021 SCC OnLine Ori 643.

(Dr. S. Muralidhar) Chief Justice

(M. S. Raman) Judge Laxmikant