K. Ravi Prasad vs Sasmita Behera .... Opposite Party
2025 Latest Caselaw 1794 Ori

Orissa High Court

K. Ravi Prasad vs Sasmita Behera .... Opposite Party on 28 July, 2025

                    IN THE HIGH COURT OF ORISSA AT CUTTACK

                                         WP(C) No.18773 of 2015

                 K. Ravi Prasad                                        ....             Petitioner

                                                                                           None


                                                          -versus-
                 Sasmita Behera                                        ....       Opposite Party

                                                                                  Proxy Counsel

                        CORAM: JUSTICE SANJAY KUMAR MISHRA

                                                          ORDER

28.07.2025 Order No.

05. This matter is taken up through hybrid mode.

2. Though this matter has been listed under the heading "For Referral to the Special Mediation Drive-Mediation 'For the Nation', learned Counsel for the Petitioner is absent on call.

3. However, Mr. S.K. Barik, learned Proxy Counsel, on behalf of Mr. R.K. Satpathy, learned Counsel for the Opposite Party is present and files a photocopy of the certified copy of the judgment dated 24.12.2022 passed in C.P. No.291 of 2012 along with a memo bearing signature of Mr. Satpathy and submits, since the order impugned in the present writ petition is arising out of C.P. No.291 of 2012, which has already been disposed of since 24.12.2022, the writ petition has become infructuous. The memo filed in Court be kept on record.

4. Accordingly, the writ petition stands disposed of as infructuous.

(S. K. MISHRA) JUDGE Prassant

Signed by: PRASANT KUMAR PRADHAN

Location: High Court of Orissa, Cuttack. Date: 29-Jul-2025 19:21:07