Saroj Kumar Tripathy vs State Of Odisha & Ors
2024 Latest Caselaw 17011 Ori

Orissa High Court

Saroj Kumar Tripathy vs State Of Odisha & Ors on 22 November, 2024

Author: Biraja Prasanna Satapathy

Bench: Biraja Prasanna Satapathy

                                     IN THE HIGH COURT OF ORISSA AT CUTTACK
                                                    FAO No.79 of 2010
                               Saroj Kumar Tripathy             .....  Appellant
                                                                                       Ms. P.P. Rao, Advocate
                                                                    -versus-
                               State of Odisha & Ors.                  .....              Respondents
                                                                                        Mr. P.K. Panda, ASC

                                                     CORAM:
                               THE HON'BLE MR. JUSTICE BIRAJA PRASANNA SATAPATHY
                                                    ORDER

22.11.2024

1. This matter is taken up through hybrid mode.

2. Heard learned counsel appearing for the Parties.

3. Since it is contended in the Bar that against the impugned order, writ appeal lies, learned counsel for the Appellant prays for withdrawal of the appeal with liberty to file appropriate application.

4. With the aforesaid liberty, the appeal stands disposed of.

Certified copy of the impugned Judgment be returned back by taking photo copy of the same.

(BIRAJA PRASANNA SATAPATHY) Judge Sneha

Location: High Court of Orissa, Cuttack