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Orissa High Court

Manorama Patra vs State Of Odisha And Others .... Opposite ... on 5 November, 2021

Author: B.R. Sarangi

Bench: B.R. Sarangi

             IN THE HIGH COURT OF ORISSA AT CUTTACK

                           WPC (OA) No. 194 of 2000

            Manorama Patra                      ....                               Petitioner
                                                     M/s M. Pratap and associates, Adv.
                                                 -Versus -
            State of Odisha and others          ....                      Opposite Parties
                                                                          State Counsel


                    CORAM:
                     DR. JUSTICE B.R. SARANGI
                                         ORDER

05.11.2021 Order No. This matter is taken up through hybrid mode.

2. None appears for the petitioner at the time of call.

3. Since it is an year old case, this Court is not inclined to adjourn the matter. Therefore, this writ petition stands disposed of granting liberty to the petitioner to approach the appropriate forum in accordance with law, if any cause of action still survives.

4. With the aforesaid liberty, the writ petition stands disposed of.

     GDS                                                     (Dr. B.R. Sarangi)
                                                                  Judge




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