Bhabani Sankar Sethi vs State Of Odisha & Others
2023 Latest Caselaw 11236 Ori

                          IN THE HIGH COURT OF ORISSA AT CUTTACK
                                           W.P.(C) No.29671 of 2023

          Bhabani Sankar Sethi                        .....                             Petitioner
                                                                   Mr. P.K. Mahapatra, Advocate
                                                      Vs.
          State of Odisha & Others                    .....                        Opposite Parties
                                                                                   State Counsel

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

                                                             ORDER

13.09.2023 Order No. This matter is taken up through hybrid mode.

01.

2. Heard learned counsel for the parties.

3. It is stated that the case of the Petitioner is covered by the judgment of this Court in the case of Santosh Kumar Mandal & Others v. State of Odisha & Others (WPC (OAC) No.2645 of 2014 and batch, disposed of on 17.08.2022).

4. In view of the above, the writ petition stands disposed of in terms of the judgment of this Court in the case of Santosh Kumar Mandal & Others v. State of Odisha & Others (WPC (OAC) No.2645 of 2014 and batch, disposed of on 17.08.2022).

(DR. B.R. SARANGI) JUDGE

Signature Not Verified Digitally Signed (M.S. RAMAN) Signed by: LAXMIKANT MOHAPATRA Designation: Junior Stenographer JUDGE Laxmikant Reason: Authentication Location: HIGH COURT OF ORISSA, CUTTACK Date: 14-Sep-2023 10:22:50