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Dr. Manoranjan Samal & Anr vs State Of Odisha & Ors. ..... Opposite ...
2024 Latest Caselaw 10344 Ori

Citation : 2024 Latest Caselaw 10344 Ori
Judgement Date : 21 June, 2024

Orissa High Court

Dr. Manoranjan Samal & Anr vs State Of Odisha & Ors. ..... Opposite ... on 21 June, 2024

Bench: B.R. Sarangi, Savitri Ratho

                                                                   1



                                     IN THE HIGH COURT OF ORISSA AT CUTTACK
                                                       W.P.(C) No.17264 of 2017

                   Dr. Manoranjan Samal & Anr.                   .....                                     Petitioners
                                                                                                              None
                                                                 Vs.
                   State of Odisha & Ors.                        .....                              Opposite Parties
                                                                                             Mr. B. Mohanty, AGA

                                      CORAM:
                                           DR. JUSTICE B.R. SARANGI
                                          JUSTICE SAVITRI RATHO

                                                                      ORDER

21.06.2024

Order No. This matter is taken up through hybrid mode. 9 2. This application has been filed by the petitioners to recall/modify the order dated 17.05.2022 passed by this Court in W.P.(C) No.17264 of 2017.

3. None appears for the petitioners at the time of call.

4. Mr. B. Mohanty, learned Additional Government Advocate stated that the judgment and order dated 30.06.2022 passed by this Court in W.P.(C) No.25365 of 2019, which is analogous to this case, was challenged by similarly situated petitioner before the apex Court vide SLP (C) Diary No.22455 of 2023, which has been dismissed vide order dated 18.08.2023. Therefore, there is no need of modification/clarification of the order dated 17.05.2022 passed by this Court in W.P.(C) No.17264 of 2017.

5. In view of the above, I.A. stands dismissed.

Digitally Signed                                                                JUDGE
                   Alok SETHY
Signed by: ALOK RANJAN

Designation: A.R-cum-Sr. Secretary Reason: Authentication Location: ORISSA HIGH COURT Date: 24-Jun-2024 18:42:36 (SAVITRI RATHO) JUDGE

 
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