Madan Mohan Ratha vs State Of Odisha & ..... Opposite Parties
2024 Latest Caselaw 9929 Ori

Orissa High Court

Madan Mohan Ratha vs State Of Odisha & ..... Opposite Parties on 21 May, 2024

Author: Biraja Prasanna Satapathy

Bench: Biraja Prasanna Satapathy

                                    IN THE HIGH COURT OF ORISSA AT CUTTACK
                                             WP(C ) NO.12921 of 2024

                           Madan Mohan Ratha                     .....            Petitioner
                                                                            Mr. P.K. Pattanayak, Adv.

                                                         -versus-
                           State of Odisha &                    .....       Opposite Parties
                           Another
                                                                         Mr. S. Jena, AGA

                           THE HON'BLE MR. JUSTICE BIRAJA PRASANNA SATAPATHY

                                                         ORDER

21.05.2024 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 appearing for the parties that the issue involved in the present writ petition 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 Writ Petition is disposed of in the light of the Judgment 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: 23-May-2024 12:32:48