Radha Madhab Ghosal vs State Of Odisha And
2025 Latest Caselaw 5832 Ori

Orissa High Court

Radha Madhab Ghosal vs State Of Odisha And on 27 May, 2025

Author: Biraja Prasanna Satapathy

Bench: Biraja Prasanna Satapathy

                              IN THE HIGH COURT OF ORISSA AT CUTTACK

                                                 W.P.(C) No.15072 of 2025

                           Radha Madhab Ghosal                    ....                   Petitioner
                                                                           Mr. N. Nayak, Advocate

                                                               -versus-
                           State of Odisha and
                           Others                                 ....             Opposite Parties
                                                                            Mr. S.B. Mohanty, AGA

                                                CORAM:
                                    JUSTICE BIRAJA PRASANNA SATAPATHY
                                                                 ORDER

27.05.2025 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.

Digitally Signed Vacation Judge

Location: High Court ofBasudev Orissa, Cuttack Date: 27-May-2025 15:56:39