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Dinabandhu Behera vs State Of Odisha And Others
2023 Latest Caselaw 5604 Ori

Citation : 2023 Latest Caselaw 5604 Ori
Judgement Date : 10 May, 2023

Orissa High Court
Dinabandhu Behera vs State Of Odisha And Others on 10 May, 2023
               IN THE HIGH COURT OF ORISSA AT CUTTACK
                        WPC (OA) No.1989 of 2014

        Dinabandhu Behera                   ...                 Petitioner
                                            Mr. A.K. Das, Advocate
                                 -versus-
        State of Odisha and Others          ...     Opposite Parties
                                            Mr. S.S. Pradhan, AGA

                                  CORAM:
                           JUSTICE G. SATAPATHY

                                   ORDER

10.05.2023 Order No.

08. 1. This matter is taken up through Hybrid Arrangement (Virtual/Physical Mode).

2. Mr. A.K. Das, learned counsel for the petitioner seeks leave of the Court to withdraw the present OA with liberty to petitioner to approach O.P.No.1 by way of fresh representation along with relevant judgments and on such event, O.P.No.1 may kindly be instructed to consider the representation of the petitioner in accordance with law.

3. Mr. S.S. Pradhan, learned AGA, however, does not raise any objection.

4. In view of the aforesaid limited submissions for the petitioner, the present WPC(OA) stands disposed of as withdrawn with liberty to the petitioner to approach O.P.No.1 by way of a fresh

representation along with relevant judgments, if any, and in such event, the representation of the petitioner would be examined by O.P.No.1 and after giving him notice and affording an opportunity of hearing, a reasoned order shall be passed in accordance with law within six weeks of receipt of the representation by addressing the contention of the petitioner and to communicate such order to the petitioner within two weeks thereafter. It is clarified that this Court has not expressed any opinion on merits of the case.

5. The WPC(OA) is disposed of accordingly. A copy of this order be communicated to O.P. No.1 forthwith.

(G. Satapathy) Judge

Subhasmita

Digitally signed by SUBHASMITA SUBHASMITA DAS DAS Date: 2023.05.11 14:55:04 +05'30'

 
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