Mamata Sarangi vs State Of Odisha & Ors. ..... Opposite ...
2024 Latest Caselaw 10042 Ori

Orissa High Court

Mamata Sarangi vs State Of Odisha & Ors. ..... Opposite ... on 4 June, 2024

Author: Biraja Prasanna Satapathy

Bench: Biraja Prasanna Satapathy

                             IN THE HIGH COURT OF ORISSA AT CUTTACK
                                        WP(C) No.13995 of 2024
                         Mamata Sarangi               .....    Petitioner
                                                                              Mr. S. Samal, Advocate


                                                          -versus-
                         State of Odisha & Ors.                  .....           Opposite Parties
                                                                               Mr. S.N. Nayak, ASC


                                              CORAM:
                          THE HON'BLE MR. JUSTICE BIRAJA PRASANNA SATAPATHY

                                                         ORDER

04.06.2024

1. This matter is taken up through hybrid mode.

2. Heard learned counsel appearing for the Parties.

3. It is contended by the learned counsel appearing for the Parties that the issue involved in the present writ petition 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 writ petition is disposed of in the light of Judgment so passed in W.P.(C) No. 17067 of 2023 and batch.

(BIRAJA PRASANNA SATAPATHY)

Digitally Signed Sneha

Location: High Court of Orissa, Cuttack Date: 04-Jun-2024 14:26:40