Mukunda Chandra vs State Of Odisha And Ors. .... Opposite ...
2025 Latest Caselaw 1043 Ori

Orissa High Court

Mukunda Chandra vs State Of Odisha And Ors. .... Opposite ... on 8 July, 2025

Author: Biraja Prasanna Satapathy

Bench: Biraja Prasanna Satapathy

                                 IN THE HIGH COURT OF ORISSA AT CUTTACK

                                                 W.P.(C) No.18218 of 2025
                            Mukunda Chandra                      ....                    Petitioner
                            Mahanta
                                                                         Mr. A. Mallik, Advocate
                                                              -versus-

                            State of Odisha and Ors.             ....             Opposite Parties

                                                                         Mr. M.R. Mohanty, AGA

                                                  CORAM:
                                      JUSTICE BIRAJA PRASANNA SATAPATHY
                                                              ORDER

           Order No.                                        08.07.2025
              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) Judge

Sangita

Reason: authentication of order Location: high court of orissa, cuttack Date: 10-Jul-2025 13:32:01