Rajendra Kumar Routray And Others vs State Of Odisha And Others .... Opposite ...
2026 Latest Caselaw 917 Ori

Orissa High Court

Rajendra Kumar Routray And Others vs State Of Odisha And Others .... Opposite ... on 3 February, 2026

Author: Murahari Sri Raman

Bench: Murahari Sri Raman

                                          IN THE HIGH COURT OF ORISSA AT CUTTACK
                                                        W.P.(C) No.32739 of 2025

                                  Rajendra Kumar Routray and others            ....             Petitioners
                                                                                 Represented by Adv.-
                                                                         Mr. S.R. Mohapatra, Advocate
                                                                  -Versus-

                                  State of Odisha and others                   ....     Opposite Parties
                                                                                  Represented by Adv.-
                                                              Mr. Debasish Tripathy, A.G.A for the State


                                                           CORAM:
                                                HON' BLE THE CHIEF JUSTICE
                                                            AND
                                          HON'BLE MR. JUSTICE MURAHARI SRI RAMAN

                                                                   ORDER

              Order No.                                           03.02.2026
                   03.           1.       Learned counsel for the petitioners seeks permission to

withdraw the instant writ petition. A memo filed to that effect is

taken on record.

2. The writ petition is, accordingly, dismissed as withdrawn.

(Harish Tandon) Chief Justice

(M.S. Raman) Judge S.K. Guin/PA

Location: High Court of Orissa, Cuttack