State Of Odisha And Others vs Amit Sahoo
2023 Latest Caselaw 13401 Ori

                         IN THE HIGH COURT OF ORISSA AT CUTTACK
                                                       W.A. No.921 of 2021

               State of Odisha and others                     ....                  Appellants
                                                                      Mr. R. N. Mishra, AGA
                                                          -versus-
               Amit Sahoo                                      ....              Opposite Party
                                                                  Mr. S. B. Mohanty, Advocate

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

30.10.2023 Order No.

03. 1. 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 Bindusagar Samantaray (supra).

4. The interim order passed earlier stands vacated.

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

(M. S. RAMAN) JUDGE M. Panda

Signature Not Verified Digitally Signed Signed by: MRUTYUNJAYA PANDA Designation: Secretary Reason: Authentication Location: High Court of Orissa, Cuttack Date: 31-Oct-2023 13:42:05