State Of Odisha & Others vs Ghanashyam Samad
2023 Latest Caselaw 13083 Ori

                              IN THE HIGH COURT OF ORISSA AT CUTTACK
                                                W.A. No.1827 of 2023

          State of Odisha & Others                      .....                                 Appellants
                                                                           Mr.Rabi Narayan Mishra, AGA

                                                        Vs.
          Ghanashyam Samad                              .....                                Respondent

                                                                       Mr. Manas Pati, Advocate

                             CORAM:
                                 ACTING CHIEF JUSTICE DR. B.R. SARANGI
                                 MR. JUSTICE MURAHARI SRI RAMAN

                                                               ORDER

18.10.2023 Order No. This matter is taken up through hybrid mode.

2. It is contended by learned counsel for the parties that the case of the Appellants is covered by the judgment of this Court in the case of State of Odisha & Others v. Bindusagar Samantaray; (W.A. No.810 of 2021) and batch, disposed of on 25.09.2023.

3. In view of the above submission, the writ appeal stands disposed of in terms of the judgment of this Court in the case of State of Odisha & Others v. Bindusagar Samantaray; (W.A. No.810 of 2021) and batch, disposed of on 25.09.2023.

(DR. B.R. SARANGI) ACTING CHIEF JUSTICE

Aswini (M.S. RAMAN) JUDGE Signature Not Verified Digitally Signed Signed by: ASWINI KUMAR SETHY Designation: PA(SECRETARY-IN-CHARGE) Reason: Authentication Location: ORISSA HIGH COURT, CUTTACK Date: 18-Oct-2023 16:30:31