Suraj Kumar Pradhan vs State Of Odisha And Others
2023 Latest Caselaw 7663 Ori

              IN THE HIGH COURT OF ORISSA AT CUTTACK
                               W.P.(C) No.18103 of 2018
                                (Through Hybrid mode)


            Suraj Kumar Pradhan                      ....                Petitioner
                                                           Mr. T. Barik, Advocate

                                          -versus-


            State of Odisha and others               ....          Opposite Parties

                                                          Ms. S. Pattanayak, AGA


                     CORAM: JUSTICE ARINDAM SINHA
                                      ORDER

14.07.2023

Order No.

12. 1. Mr. Barik, learned advocate appears on behalf of petitioner

and submits, impugned is final order dated 27th March, 2018 made

by the State Level Scrutiny Committee. His client's challenge is

covered by judgment dated 18th November, 2022, made by this

Bench in WP(C) no.11807 of 2012 (Asit Kumar Nayak vs. State

of Odisha and others).

2. Ms. Pattanayak, learned advocate, Additional Government

Advocate appears on behalf of State and prays for adjournment to

obtain instructions.

// 2 //

3. The writ petition has been pending since year, 2018.

Adjournment granted is peremptory.

4. By consent, list on 10th August, 2023.

(Arindam Sinha) Judge Prasant

Signature Not Verified Digitally Signed Signed by: PRASANT KUMAR SAHOO Reason: Authentication Location: OHC Date: 14-Jul-2023 17:27:02