Prasanna Kumar vs State Of Odisha & Others Opposite ...
2024 Latest Caselaw 16223 Ori

Orissa High Court

Prasanna Kumar vs State Of Odisha & Others Opposite ... on 4 November, 2024

Author: Biraja Prasanna Satapathy

Bench: Biraja Prasanna Satapathy

                          IN THE HIGH COURT OF ORISSA AT CUTTACK
                                          WP(C) No.23105 of 2020

                Prasanna Kumar                                          Petitioner
                Pradhan                             ....                 Mr. A. Sahoo, Adv.



                                                     -versus-
                State of Odisha & Others                                  Opposite Parties
                                                    ....             Mr. S.P. Das, ASC



                                        CORAM:
                           JUSTICE BIRAJA PRASANNA SATAPATHY

                                                   ORDER

04.11.2024 Order No.

3. 1. This matter is taken up through Hybrid Arrangement (Virtual/Physical) Mode.

2. Heard learned counsel appearing 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 Judgment so passed in W.P.(C) No. 17067 of

2023 and batch.

Reason: AUTHENTICATION OF ORDER Location: HIGH COURT OF ORISSA, CUTTACK Date: 14-Nov-2024 13:15:41 (Biraja Prasanna Satapathy) Judge sangita