Soumya Ranjan Sahoo vs State Of Odisha & Ors. ..... Opposite ...
2025 Latest Caselaw 5167 Ori

Orissa High Court

Soumya Ranjan Sahoo vs State Of Odisha & Ors. ..... Opposite ... on 20 March, 2025

Author: Biraja Prasanna Satapathy

Bench: Biraja Prasanna Satapathy

                             IN THE HIGH COURT OF ORISSA AT CUTTACK
                                          WP(C) No. 21231 of 2024
                         Soumya Ranjan Sahoo          .....       Petitioner
                                                                              Mr. S.K. Rath, Advocate
                                                             -versus-
                         State of Odisha & Ors.                 .....             Opposite Parties
                                                                                 Mr. C.K. Pradhan, AGA



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

20.03.2025

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 Petitioner that the issue involved in the present case is covered by the judgment passed in W.A. No. 3498 of 2024 decided on 25.02.2025.

4. In view of the submission made, the present writ petition stands disposed of in the light of the judgment passed in W.A. No. 3498 of 2024.

5. Accordingly, the writ petition stands disposed of.

(BIRAJA PRASANNA SATAPATHY)

Sneha

Location: High Court of Orissa, Cuttack Date: 24-Mar-2025 15:52:52