Hari Narayan Patra vs State Of Odisha & Others ..... Opposite ...
2024 Latest Caselaw 10450 Ori

Orissa High Court

Hari Narayan Patra 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.14735 of 2024

                           Hari Narayan Patra                    .....        Petitioner
                                                                         Mr. T.K. Nayak, 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) Judge

Reason: authentication of order Location: high court of orissa, cuttack Date: 24-Jun-2024 18:50:46