Suchitra Dash vs State Of Odisha & Others .... Opposite ...
2024 Latest Caselaw 10045 Ori

Orissa High Court

Suchitra Dash vs State Of Odisha & Others .... Opposite ... on 4 June, 2024

Author: Biraja Prasanna Satapathy

Bench: Biraja Prasanna Satapathy

                                 IN THE HIGH COURT OF ORISSA AT CUTTACK
                                             WP(C ) No.14001 of 2024

                          Suchitra Dash                     ....                Petitioner
                                                                      Mr. S. Samal, Adv.

                                                      -versus-

                          State of Odisha & Others          ....         Opposite Parties
                                                                         State Counsel

                                                CORAM:
                                  JUSTICE BIRAJA PRASANNA SATAPATHY


                                                       ORDER

04.06.2024 Order No

1. 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 the Judgment so passed in W.P.(C ) No.17067 of 2023 and batch.

Digitally Signed (Biraja Prasanna Satapathy)

Reason: AUTHENTICAITON OF ORDER ( Vacation Judge) Location: HIGH COURT OF ORISSA, CUTTACK Date: 04-Jun-2024 13:53:31 Sangita