Raj Kishore Pradhan vs State Of Odisha & Ors
2023 Latest Caselaw 10941 Ori

                                              IN THE HIGH COURT OF ORISSA AT CUTTACK

                                                         W.P.C.(OAC) No. 2968 of 2010

                                          Raj Kishore Pradhan                ....                Petitioner
                                                                                        Mr. S. Mohanty, Advocate

                                                                            -versus-

                                          State of Odisha & Ors.             ....                Opposite Parties
                                                                                             Mr. B. Panigrahi, ASC
                                                                                          Mr. K.C. Dash, Advocate
                                                                                       (Opp. Party Nos. 9, 10, 16,17
                                                                                                 & 21)

                                                              CORAM:
                                                 JUSTICE BIRAJA PRASANNA SATAPATHY

                                                                       ORDER

05.09.2023 Order No

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

2. Heard Mr. S. Mohanty, learned counsel for the Petitioner, Mr. B. Panigrahi, learned Addl. Standing Counsel appearing for the State- Opp. Parties and Mr. K.C. Dash, learned counsel appearing for the Private Opp. Parties.

3. This writ petition is disposed of in the light of the Judgment passed by this Court in W.P.C.(OAC) No. 2335 of 2010 on 05.09.2023.

(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: 05-Sep-2023 19:29:10