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Dayan Khan & Others vs Shree Radhakanta Thakur
2024 Latest Caselaw 16836 Ori

Citation : 2024 Latest Caselaw 16836 Ori
Judgement Date : 19 November, 2024

Orissa High Court

Dayan Khan & Others vs Shree Radhakanta Thakur on 19 November, 2024

Author: R.K. Pattanaik

Bench: R.K. Pattanaik

                                      IN THE HIGH COURT OF ORISSA AT CUTTACK

                                                     W.P. (C) No.11848 of 2017


                              Dayan Khan & others                        ....               Petitioners
                                                                        Mr. B.Baug, Senior Advocate

                                                             -Versus-

                              Shree Radhakanta Thakur, Cuttack &          ....        Opposite Parties
                              others
                                                                                  Mr. B.Nayak, AGA


                                         CORAM:
                                         MR. JUSTICE R.K. PATTANAIK

                                                             ORDER

19.11.2024 Order No.

08. 1. Learned counsel for the petitioner is present.

2. Today, with a copy of the judgment dated 4th December, 2023 in RSA No. 328 of 2016 being produced in Court, learned counsel for opposite party No. 1 submits that there remains nothing to be adjudicated upon in the writ petition which is filed against the order in R.C. Case No. 142 of 2010 i.e. Annexure-5. No objection is received from learned counsel for the petitioners.

3. Considering the aforesaid development having been brought to the notice of the Court, the writ petition is disposed of.

4. Interim order dated 28th June, 2017 stands vacated as a result.

Signed by: KABITARANI MAJHI                                                      Judge




           kabita
 

 
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