Indian Kanoon - Search engine for Indian Law

Orissa High Court

Damodar Bhoi vs State Of Orissa ..... Opposite Parties on 18 November, 2021

Author: B.R. Sarangi

Bench: B.R. Sarangi

          IN THE HIGH COURT OF ORISSA AT CUTTACK
                      WPC (OAC) No. 3282 of 2001


Damodar Bhoi                      .....                             Petitioner
                                                  Mr. K. Mohanty, Advocate
                                  Vs.
State of Orissa                   .....                      Opposite Parties
                                                              State Counsel

              CORAM:
                  DR. JUSTICE B.R. SARANGI

                                         ORDER

18.11.2021 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. Accordingly, the writ petition stands disposed of granting liberty to the petitioner to approach the authority concerned if any cause of action still survives.

GDS                                            (DR. B.R. SARANGI)
                                                     JUDGE