Sabita Pattanaik vs State Of Odisha And Others
2023 Latest Caselaw 689 Ori

                 IN THE HIGH COURT OF ORISSA AT CUTTACK

                               W.P.(C) No. 2918 of 2018
                               (Through hybrid mode)


            Sabita Pattanaik                        ....         Petitioner
                                               Mr. G.M. Rath, Advocate
                                               Mr. S.S. Padhy, Advocate
                                                Mr. D. Varadwaj, Advocate
                                               Mr. A.P. Rath, Advocate
                                         -versus-
            State of Odisha and others              ....   Opposite Parties

                                                    Mr. A.K. Sharma, AGA



                       CORAM:
                                JUSTICE ARINDAM SINHA
                                JUSTICE SANJAY KUMAR MISHRA

                                       ORDER

19.01.2023 Order No.

15. 1. Mr. Padhy led by Mr. Rath, learned advocates appear on behalf

of petitioner. Mr. Padhy submits, the writ petition stands covered by

judgment dated 13th January, 2023 made by this Bench in W.P.(C)

no.2916 of 2018 (Rupalaxmi Sethi v. The State of Odisha and

others).

// 2 //

2. Mr. Sharma, learned advocate, Additional Government

Advocate appears on behalf of State and submits, the writ petition is

so covered.

3. The writ petition is covered by judgment dated 13th January,

2023 (supra). Direction made in paragraph-7 therein is deemed to have

made herein.

4. The writ petition is disposed of.

(Arindam Sinha) Judge

(S.K. Mishra) Judge Sks