Subash Kumar Mohanty vs State Of Orissa And
2023 Latest Caselaw 2461 Ori

             IN THE HIGH COURT OF ORISSA AT CUTTACK

                          WPC(OAC)No.4137 of 2015

                 Subash Kumar Mohanty               ....      Petitioner
                                                Mr. S.N.Rath, Advocate

                                    -versus-
                 State of Orissa and         ....    Opp. Parties
                 another
                                             Mr. P.C.Das, A.S.C.
                                     CORAM:

                                 JUSTICE G. SATAPATHY

                                        ORDER

Order No.                             27.03.2023

   04.      1.     This    matter     is   taken    up   through    Hybrid

Arrangement (Virtual /Physical Mode).

2. None appears for the petitioner at the time of call, so also no one had appeared for the petitioner on last two dates. On the other hand, Mr.P.C.Das, learned ASC submits that this case is squarely covered by the judgment of this Court in the case of Mrutunjaya Behera Vrs. State of Odisha and others in WPC(OA) No. 1499 of 2019.

3. In view of the aforesaid fact and taking into consideration the submissions advanced on behalf of O.P-State, the WPC(OAC) stands dismissed for non- prosecution. However, petitioner is granted liberty to revive the same, if cause of action still survives for him.

Kishore (G. Satapathy) Judge // 2 //