Chandramani Sahoo vs State Of Odisha And .... Opposite ...
2025 Latest Caselaw 4625 Ori

Citation : 2025 Latest Caselaw 4625 Ori
Judgement Date : 4 March, 2025

Orissa High Court

Chandramani Sahoo vs State Of Odisha And .... Opposite ... on 4 March, 2025

Author: Biraja Prasanna Satapathy

Bench: Biraja Prasanna Satapathy

                                     IN THE HIGH COURT OF ORISSA AT CUTTACK

                                                   W.P.(C) No.5497 of 2025

                                Chandramani Sahoo                   ....                    Petitioner
                                                                            Mr. S.K. Sahoo, Advocate
                                                                 -versus-
                                State of Odisha and                 ....             Opposite Parties
                                Others
                                                                                 Mr. P.K. Panda, ASC

                                                      CORAM:
                                          JUSTICE BIRAJA PRASANNA SATAPATHY
                                                                   ORDER

04.03.2025 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: 04-Mar-2025 17:20:57