Santilata Nath vs State Of Odisha & Ors.. ..... Opposite ...
2025 Latest Caselaw 2318 Ori

Orissa High Court

Santilata Nath vs State Of Odisha & Ors.. ..... Opposite ... on 10 January, 2025

Author: Biraja Prasanna Satapathy

Bench: Biraja Prasanna Satapathy

                                     IN THE HIGH COURT OF ORISSA AT CUTTACK
                                                WP(C) No. 342 of 2025
                               Santilata Nath              .....       Petitioner
                                                                                    Dr. P. Chuli, Advocate
                                                                 -versus-
                               State of Odisha & Ors..              .....              Opposite Parties
                                                                                       Mr. P.K. Panda, ASC


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

10.01.2025

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 with quashing of order dtd.15.02.2024 under Annexure-4 in the light of the order so passed in W.P.(C) No. 17067 of 2023 and batch.

(BIRAJA PRASANNA SATAPATHY)

Signed by: SNEHANJALI PARIDA Sneha

Location: High Court of Orissa, Cuttack Date: 10-Jan-2025 11:13:58