Debidutta Mohanty vs State Of Odisha And Others .... Opp. ...
2025 Latest Caselaw 3930 Ori

Orissa High Court

Debidutta Mohanty vs State Of Odisha And Others .... Opp. ... on 12 February, 2025

Author: K.R. Mohapatra

Bench: K.R. Mohapatra

Signature Not Verified
Digitally Signed
Signed by: ROJALIN NAYAK
Designation: JUNIOR STENOGRAPHER
Reason: Authentication
Location: HIGH COURT OF ORISSA, CUTTACK
Date: 12-Feb-2025 18:40:54

                                IN THE HIGH COURT OF ORISSA AT CUTTACK
                                               W.P.(C). NO.18244 OF 2024
                                     Debidutta Mohanty                   ....                Petitioner
                                                                     Mr. S. Mohapatra, Advocate
                                                               -versus-
                                     State of Odisha and others              ....    Opp. Parties


                                                CORAM:
                                                JUSTICE K.R. MOHAPATRA
                                                JUSTICE SANJAY KUMAR MISHRA
                                                         ORDER

             Order No.                                 12.02.2025

               01.              IA NO.2307 OF 2025

1. This matter is taken up through hybrid mode.

2. It is submitted by Mr. Mohapatra, learned counsel for the Petitioner that the IA has been filed for withdrawal of the writ petition seeking liberty to file a fresh one with better particulars, because CONMT.PET (C) No.21 of 2025 filed before Hon'ble Supreme Court for violation of judgment dated 3rd March, 2023 passed by Hon'ble Supreme Court in Civil Appeal No.4939 of 2022 has been disposed of as withdrawn vide order dated 20th January, 2025 with a liberty to the Petitioner to approach the High Court to seek appropriate remedy in accordance with law.

3. However, learned counsel for the Petitioner appearing before Hon'ble Supreme Court had no information that the present writ petition was then pending before this Court, which could not be brought to the notice of Hon'ble Apex Court at the time of disposal of the contempt application. Hence, a prayer is made for withdrawal of the writ petition to file fresh one stating the developments more fully stated in the IA.

Designation: JUNIOR STENOGRAPHER

Location: HIGH COURT OF ORISSA, CUTTACK Date: 12-Feb-2025 18:40:54

4. In course of hearing, Mr. Mohapatra, learned counsel for the Petitioner submits that since the fact sought to be incorporated in the fresh writ petition has already been brought to the notice of this Court in the present IA, he does not want to press the IA and pursue the writ petition on merit.

5. In view of such submission, the IA is disposed of as not pressed.

1. Mr. Mohapatra, learned counsel for the Petitioner prays for an adjournment to get prepared to argue the matter.

2. Put up this matter on 19th February, 2025 under the heading "Fresh Admission".

                                                                     (K.R. Mohapatra)
                                                                           Judge


                                                                       (S.K.Mishra)
              Rojalin                                                    Judge