Abinash Prasad Pradhan vs State Of Odisha & Others
2023 Latest Caselaw 7910 Ori

                          IN THE HIGH COURT OF ORISSA AT CUTTACK
                                           W.P.(C) No.22568 of 2023

          Abinash Prasad Pradhan                       .....                             Petitioner
                                                                    Mr. P.K. Mahapatra, Advocate
                                                       Vs.
          State of Odisha & others                     .....                         Opposite Parties
                                                                           Mr. L. Samantaray, AGA
                             CORAM:
                                DR. JUSTICE B.R. SARANGI
                                MR. JUSTICE MURAHARI SRI RAMAN

                                                              ORDER

21.07.2023 Order No. This matter is taken up through hybrid mode.

01.

2. Second copy of the brief is filed in Court today.

3. Mr. P.K. Mahapatra, learned counsel appearing for the petitioner contended that the case of the Petitioner is covered by the judgment of this Court in Santosh Kumar Mandal & Others v. State of Odisha & Others (WPC(OAC) No.2645 of 2014 & batch, disposed of on 17.08.2022). Therefore, the writ petition may be disposed of in terms of the said judgment.

4. Let a copy of the said judgment be served to Mr. L. Samantaray, learned Additional Government Advocate by tomorrow (22.07.2023), to examine as to whether the case of the Petitioner is covered by the aforesaid judgment or not.

5. Put up this matter after two weeks.

(DR. B.R. SARANGI) JUDGE

(M.S. RAMAN) Signature Not Verified Digitally Signed JUDGE Laxmikant Signed by: LAXMIKANT MOHAPATRA Designation: Junior Stenographer Reason: Authentication Location: HIGH COURT OF ORISSA, CUTTACK Date: 21-Jul-2023 15:44:29