Orissa High Court
Gatikrishna Bhoi vs Sub-Collector on 1 November, 2022
Author: V. Narasingh
Bench: V. Narasingh
IN THE HIGH COURT OF ORISSA AT CUTTACK
W.P.(C) No. 22818 of 2013
Gatikrishna Bhoi .... Petitioner
Mr. S.S. Kanungo, Advocate
-versus-
Sub-Collector, Bargarh & .... Opposite Parties
Others
Mr. S. Mishra, Advocate
(for O.P. No.2)
CORAM: JUSTICE V. NARASINGH
ORDER
01.11.2022 Order No.
09. 1. This matter is taken up through hybrid mode.
2. Heard Mr. S.S. Kanungo, learned counsel for the petitioner and Mr. S. Mishra, learned counsel for the Opposite Party No.2- Secretary, Regulated Marketing Committee, Attabira.
3. Learned counsel for the petitioner wants to withdraw the Writ Petition.
4. Accordingly, the W.P.(C) stands disposed of as withdrawn.
(V. NARASINGH) Judge Ayesha Page 1 of 1