Bailadi Choudhury vs State Of Odisha & Others ..... Opposite ...
2024 Latest Caselaw 10447 Ori

Orissa High Court

Bailadi Choudhury vs State Of Odisha & Others ..... Opposite ... on 24 June, 2024

Author: Biraja Prasanna Satapathy

Bench: Biraja Prasanna Satapathy

                                    IN THE HIGH COURT OF ORISSA AT CUTTACK

                                                    W.P (C ) No.14741 of 2024

                           Bailadi Choudhury                          .....         Petitioner
                                                                               Ms. P.P. Rao, Adv.
                                                  -versus-
                           State of Odisha & Others      .....                 Opposite Parties
                                                                               Mr. S. Rath, ASC

                           THE HON'BLE MR. JUSTICE BIRAJA PRASANNA SATAPATHY

                                                              ORDER

24.06.2024 Order No.1

1. This matter is taken up through hybrid mode.

2. Heard learned counsel for the Parties.

3. It is contended by the learned counsel 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)

Signed by: SANGITA PATRA sangita Reason: authentication of order Location: high court of orissa, cuttack Date: 24-Jun-2024 18:50:47