Tarini Charana Pradhan vs State Of Odisha And
2025 Latest Caselaw 2050 Ori

Orissa High Court

Tarini Charana Pradhan vs State Of Odisha And on 2 January, 2025

Author: Biraja Prasanna Satapathy

Bench: Biraja Prasanna Satapathy

                                     IN THE HIGH COURT OF ORISSA AT CUTTACK

                                                   W.P.(C) No.24630 of 2024


                                Tarini Charana Pradhan              ....                  Petitioner
                                                                         Mr. S.C.D. Dash, Advocate

                                                                 -versus-
                                State of Odisha and
                                Others                              ....              Opposite Parties
                                                                                 Mr. A. Tripathy, AGA

                                                      CORAM:
                                          JUSTICE BIRAJA PRASANNA SATAPATHY
                                                                ORDER

02.01.2025 Order No.

01. 1. This matter is taken up through Hybrid Arrangement (Virtual/Physical) Mode.

2. Heard learned counsel for the parties.

3. It is contended by the learned counsel appearing for the parties that the issue involved in the present case 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 case is disposed of in the light of the order so passed in W.P.(C) No.17067 of 2023 and batch.

(Biraja Prasanna Satapathy)

Reason: Authentication Basudev Location: High Court of Orissa, Cuttack Date: 03-Jan-2025 10:45:06