Orissa High Court
Amit Kumar Mishra & Others vs State Of Odisha .... Opposite Party on 13 August, 2021
Author: D.Dash
Bench: D.Dash
IN THE HIGH COURT OF ORISSA AT CUTTACK
ABLAPL No.10760 of 2019
Amit Kumar Mishra & Others .... Petitioners
Mr. B.R. Tripathy, Advocate
-versus-
State of Odisha .... Opposite Party
Mr. Karunakar Nayak, ASC
CORAM:
MR. JUSTICE D.DASH
ORDER
13.08.2021 Order No.
04. 1. This matter is taken up through hybrid arrangement (virtual/physical mode).
2. In view of the submission of the learned counsel for the State that as yet, no case has been registered at Bissam Cuttack Police Station on the report of Smt. Manisha Mishra, who happens to be the wife of the Petitioner no.1; learned counsel for the Petitioners prays for withdrawal of this application with liberty to renew the said prayer in the event cause of action so arises in future.
3. Granting the liberty as aforesaid, the ABLAPL stands disposed of.
Interim order dated 08.08.2019 does no more survive. Issue urgent certified copy as per rules.
(D. Dash) Judge Aks Page 1 of 1