Orissa High Court
Shri Kamal Jeet Singh Ahluwalia vs State Government Of Odisha And .... ... on 11 December, 2021
Author: R.K. Pattanaik
Bench: R.K. Pattanaik
IN THE HIGH COURT OF ORISSA AT CUTTACK
W.P.(C) No.15857 of 2013
Shri Kamal Jeet Singh Ahluwalia .... Petitioner
Mr. L. Mohapatra, Advocate
-versus-
State Government of Odisha and .... Opposite Parties
another
Mr. A.P. Das, A.S.C.
CORAM:
THE CHIEF JUSTICE
JUSTICE R.K. PATTANAIK
ORDER
11.12.2021 Order No.
02. 1. Learned counsel appearing for the Petitioner informs the Court that the Petitioner has expired in October, 2021. In any event, the Court finds that the present petition has been pending for eight years.
2. Therefore, learned counsel appearing for the Petitioner seeks leave to withdraw the present petition with liberty to file a fresh petition to account for the developments during pendency of the present writ petition.
3. The writ petition is accordingly dismissed as withdrawn with liberty as prayed for.
4. An urgent certified copy of this order be issued as per rules.
(Dr. S. Muralidhar) Chief Justice ( R.K. Pattanaik ) Judge S.K. Guin