Orissa High Court
Debhari Pradhan And Others vs State Of Odisha And Others .... Opposite ... on 28 September, 2022
Author: Biswanath Rath
Bench: Biswanath Rath
IN THE HIGH COURT OF ORISSA AT CUTTACK
W.P.(C) No.541 OF 2005
Debhari Pradhan and others .... Petitioner(s)
Mr.D.P.Dhal,Adv.
-versus-
State of Odisha and others .... Opposite Party(s)
Mr.S.Mishra, ASC
CORAM:
JUSTICE BISWANATH RATH
ORDER
Order No. 28.09.2022
01. 1. Learned counsel for the Petitioner submits that there is no
instruction from the Petitioner involving the Writ Petition.
2. Consequently, the Writ Petition stands dismissed for no instruction.
(Biswanath Rath) Judge Swarna Page 1 of 1