Citation : 2024 Latest Caselaw 10321 Ori
Judgement Date : 21 June, 2024
IN THE HIGH COURT OF ORISSA AT CUTTACK
W.P.(C) No.14618 of 2024
Gopinath Parida .... Petitioner
Mr. K.K. Swain, Advocate
-versus-
State of Odisha and
Others .... Opposite Parties
Mr. S. Rath, ASC
CORAM:
JUSTICE BIRAJA PRASANNA SATAPATHY
ORDER
21.06.2024 Order No.
01. 1. This matter is taken up through Hybrid Arrangement (Virtual/Physical) Mode.
2. Heard Mr. K.K. Swain, learned counsel for the Petitioner and Mr. S. Rath, learned Addl. Standing Counsel 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
Digitally Signed Basudev
Location: High Court of Orissa, Cuttack Date: 21-Jun-2024 17:28:43
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