Orissa High Court

Prashenjit Sahoo vs State Of Odisha & on 7 May, 2024

Author: Biraja Prasanna Satapathy

Bench: Biraja Prasanna Satapathy

                                IN THE HIGH COURT OF ORISSA AT CUTTACK
                                                  W.P.(C) No.11388 of 2024
                             Prashenjit Sahoo
                                                                   ....                     Petitioner
                                                                                Mr. S. Swain, Advocate
                                                                -versus-
                             State of Odisha &
                             Another                               ....             Opposite Parties
                                                                                      Mr. S. Jena, AGA
                                                     CORAM:
                                      JUSTICE BIRAJA PRASANNA SATAPATHY
                                                                  ORDER

               Order No.                                        07.05.2024
                     01. 1.                This   matter   is    taken     up   through   Hybrid

Arrangement (Virtual/Physical) Mode.

2. Heard Mr. S. Swain, learned counsel for the Petitioner and Mr. S. Jena, learned Addl. Govt. Advocate 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 12.03.2024 in W.P.(C) No.978 of 2024 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.978 of 2024 and batch.

Judge

Location: HIGH COURT OF ORISSA, SubratCUTTACK Date: 07-May-2024 17:21:32