Satyabadi Patel vs State Of Odisha And Others .... Opposite ...
2024 Latest Caselaw 1909 Ori

Orissa High Court

Satyabadi Patel vs State Of Odisha And Others .... Opposite ... on 31 January, 2024

Author: Biraja Prasanna Satapathy

Bench: Biraja Prasanna Satapathy

                                 IN THE HIGH COURT OF ORISSA AT CUTTACK

                                                 W.P.(C) No.1883 of 2024

                           Satyabadi Patel                      ....                    Petitioner
                                                                         Mr. D.N. Rath, Advocate

                                                     -versus-
                           State of Odisha and Others ....                      Opposite Parties
                                                                            Mr. S.K. Samal, AGA

                                                 CORAM:
                                      JUSTICE BIRAJA PRASANNA SATAPATHY
                                                              ORDER

31.01.2024 Order No.

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

2. Heard Mr. D.N. Rath, learned counsel for the Petitioner and Mr. S.K. Samal, learned Addl. Govt. Advocate for the State.

3. It is contended by the learned counsel appearing for the parties that the issue involved in the present case is covered by the judgment of this Court so passed on 12.01.2024 in W.P.(C) No.17067 of 2023 and batch.

4. In view of such submissions made by the learned counsel appearing for the parties, the present case is disposed of in the light of the order so passed in W.P.(C) No.17067 of 2023 and batch.

(Biraja Prasanna Satapathy) Judge

Reason: Authentication of order Location: High Court of Orissa, Cuttack Date: 01-Feb-2024 15:13:58