Orissa High Court
Debendra Kumar Parida vs Union Of India And Others .... Opp. ... on 25 January, 2022
Author: A.K. Mohapatra
Bench: A.K. Mohapatra
IN THE HIGH COURT OF ORISSA AT CUTTACK
W.P.(C) No.1216 of 2022
Debendra Kumar Parida .... Petitioner
Mr. P.K. Bhuyan, Advocate
-versus-
Union of India and others .... Opp. Parties
Mr. P.K. Parhi, A.S.G.I.
CORAM:
THE CHIEF JUSTICE
JUSTICE A.K. MOHAPATRA
ORDER
Order No. 25.01.2022
01. 1. The matter is taken up through Video Conferencing Mode.
2. Learned counsel for the Petitioner seeks leave to withdraw the writ petition with liberty to file a representation in the proper language highlighting factual and legal issues involved and after following up on the representation to seek appropriate remedies in accordance with law.
3. The writ petition is dismissed as withdrawn with liberty as prayed for.
4. As the restrictions due to resurgence of COVID -19 situation are continuing, learned counsel for the parties may utilize a print out 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 Page 1 of 2 modified by Court's Notice No.4798, dated 15th April, 2021 and Office Order dated 7th January, 2022.
(Dr. S. Muralidhar) Chief Justice ( A.K. Mohapatra ) Judge R.K. Singh/U. Sahoo Page 2 of 2