Rama Chandra vs State Of Odisha And .... Opposite ...
2025 Latest Caselaw 3904 Ori

Orissa High Court

Rama Chandra vs State Of Odisha And .... Opposite ... on 12 February, 2025

Author: V. Narasingh

Bench: V. Narasingh

                                   IN THE HIGH COURT OF ORISSA AT CUTTACK
                                           W.P.(C) No. 24164 of 2020

                               Rama Chandra                ....           Petitioner
                               Moharana
                                                           Mr. S.K. Dalai, Advocate

                                                     -versus-

                               State of Odisha and         ....     Opposite Parties
                                others
                                                                  Mr. S.P. Das, ASC

                                           CORAM: JUSTICE V. NARASINGH

                                                    ORDER

12.02.2025 Order No.

05. 1. Learned counsel for the Petitioner submits that inadvertently, the withdrawal memo has been filed. Hence, the same is ignored.

2. Learned counsel for the Petitioner submits that the lis is covered by the judgment of the Co-ordinate Bench dated 26.04.2024 in W.P.(C) No.29084 of 2019 (Narayan Jena vs. State of Odisha and others).

3. Copy of this order is served on the learned counsel for the State in Court, who seeks a short adjournment to obtain instruction.

4. List this matter on 03.03.2025.

5. Copy of this order be made over to the learned counsel for the State, as prayed for.

Designation: Senior Stenographer Reason: Authentication (V. Narasingh) Location: High Court of Orissa Date: 14-Feb-2025 11:40:48 Judge Santoshi