Citation : 2023 Latest Caselaw 12373 Ori
Judgement Date : 10 October, 2023
IN THE HIGH COURT OF ORISSA AT CUTTACK
W.P.(C)(OAC) No.3645 of 2012
Jayakrushna Parida .... Petitioner
Mr. S. Patra, Advocate
-versus-
State of Odisha & Ors. .... Opposite Parties
Mr. M.K. Balabantaray, AGA
CORAM:
JUSTICE BIRAJA PRASANNA SATAPATHY
ORDER
10.10.2023 Order No
04. 1. This matter is taken up through Hybrid Arrangement (Virtual/Physical) Mode.
2. Heard learned counsel appearing for the Parties.
3. It is submitted by the learned counsel for the Parties that the issue involved in this writ petition has already been decided by this Court in W.P.C.(OAC) No. 3655 of 2013 dated 26.09.2022.
4. In view of that, this writ petition is disposed of in the light of the Judgment passed by this Court in W.P.C.(OAC) No. 3655 of 2013 dated 26.09.2022.
(Biraja Prasanna Satapathy) Judge Signature Not Verified Sneha Digitally Signed Signed by: SNEHANJALI PARIDA Designation: Jr. Stenographer Reason: Authentication Location: High Court of Orissa, Cuttack Date: 11-Oct-2023 17:07:38
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