Orissa High Court

Prasanta Kumar Das vs State Of Odisha And on 12 May, 2025

Author: Biraja Prasanna Satapathy

Bench: Biraja Prasanna Satapathy

                            IN THE HIGH COURT OF ORISSA AT CUTTACK

                                           W.P.(C) No.12653 of 2025

                         Prasanta Kumar Das                 ....                    Petitioner
                                                             Mr. D.K. Mohapatra, Advocate
                                                         -versus-

                         State of Odisha and
                         Others                             ....             Opposite Parties
                                                                      Mr. C.K. Pradhan, AGA

                                              CORAM:
                                  JUSTICE BIRAJA PRASANNA SATAPATHY
                                                           ORDER

12.05.2025 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

SisirSETHI