Orissa High Court

Sanjukta Putel vs State Of Odisha And on 7 July, 2025

Author: Biraja Prasanna Satapathy

Bench: Biraja Prasanna Satapathy

                              IN THE HIGH COURT OF ORISSA AT CUTTACK

                                             W.P.(C) No.16644 of 2025

                         Sanjukta Putel                       ....                   Petitioner
                                                                      Mr. B. Behera, Advocate

                                                           -versus-
                         State of Odisha and
                         Others                               ....            Opposite Parties
                                                                       Mr. M.R. Mohanty, AGA

                                               CORAM:
                                   JUSTICE BIRAJA PRASANNA SATAPATHY
                                                             ORDER

07.07.2025 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) Judge

Basudev

Location: High Court of Orissa, Cuttack