Orissa High Court
Prakash Ch. Pradhan vs Omdc Ltd. And Others ..... Opposite ... on 16 July, 2021
Author: B.R. Sarangi
Bench: B.R. Sarangi
IN THE HIGH COURT OF ORISSA AT CUTTACK
W.P.(C) No. 16034 of 2013
Prakash Ch. Pradhan ..... Petitioners
Mr. P.K. Rath, Advocate
-Versus-
OMDC Ltd. and others ..... Opposite Parties
CORAM:
DR. JUSTICE B.R. SARANGI
ORDER
16.07.2021 Order No. This matter is taken up through video conferencing.
03. Learned counsel for the petitioner contended that in view of the counter affidavit filed by opposite parties, no cause of action survives for the petitioner.
In that view of the matter, the writ petition stands disposed of.
As the restrictions due to resurgence of COVID-19 situation are continuing, learned counsel for the parties may utilize a printout of the order available in the High Court's website, at par with certified copy, subject to attestation by the concerned advocate, in the manner prescribed vide Court's Notice No.4587, dated 25th March, 2020 as modified by Court's Notice No. 4798 dated 15th April, 2021.
A.K. Rana (DR. B.R. SARANGI) JUDGE