Pratap Kishore Mohanty vs State Of Odisha & Ors. ..... Opposite ...
2025 Latest Caselaw 6735 Ori

Orissa High Court

Pratap Kishore Mohanty vs State Of Odisha & Ors. ..... Opposite ... on 5 April, 2025

Author: Biraja Prasanna Satapathy

Bench: Biraja Prasanna Satapathy

                                      IN THE HIGH COURT OF ORISSA AT CUTTACK
                                                    WP(C) No. 9392 of 2025
                                 Pratap Kishore Mohanty        .....       Petitioner
                                                                                        Mr. M. Nayak, Advocate
                                                                       -versus-
                                 State of Odisha & Ors.                   .....            Opposite Parties
                                                                                           Mr. C.K. Pradhan, AGA


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

05.04.2025

1. This matter is taken up through hybrid 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 the order so passed in W.P.(C) No. 17067 of 2023 and batch.

(BIRAJA PRASANNA SATAPATHY) Judge Sneha

eMudhra.App.Views.PartialControls.SigningModeTab.Signi

Location: High Court of Orissa, Cuttack Date: 07-Apr-2025 18:32:50