Orissa High Court
Asit Kumar Kar vs State Of Odisha & Others .... Opposite ... on 16 December, 2022
Author: M.S. Raman
Bench: M.S. Raman
IN THE HIGH COURT OF ORISSA AT CUTTACK
WPC(OAC) No.2127 of 2017
Asit Kumar Kar .... Petitioner
Mr. A.K. Parida, Proxy Counsel on
behalf of Mr. Gopal Sinha, Advocate
-versus-
State of Odisha & Others .... Opposite Parties
Mr. G.R. Mahapatra, ASC
Mr. Sudhir Kumar Patra, Advocate for O.P. No.5
CORAM:
JUSTICE M.S. RAMAN
ORDER
16.12.2022 Order No.
02. 1. Excess drawal or over-drawal of amount already disbursed to the Petitioner on account of wrong perception of RACP Scheme, led to issue of notice for recovery in view of the objection raised by the Accountant General of Odisha, vide Letter No.SS-III/104/014- 13/CDMO, Koraput/151(4)/2015-16/195.
2. At the time of hearing, Mr. A.K. Parida, proxy counsel appearing on behalf of Mr. Gopal Sinha, learned counsel for the Petitioner seeks permission to withdraw this petition as he has no instructions.
3. Accordingly, the writ petition is disposed of as withdrawn.
(M.S. Raman) Judge Laxmikant