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Orissa High Court

Dhruba Charan Sahu vs State Of Orissa & Others ..... Opposite ... on 16 February, 2022

Bench: B.R. Sarangi, V. Narasingh

                                    1




        IN THE HIGH COURT OF ORISSA AT CUTTACK
                      W.P.(C) No. 13343 of 2016

 Dhruba Charan Sahu                     .....                     Petitioner

                                               Mr. A.K. Biswal, Advocate
                              Vs.
 State of Orissa & Others               .....               Opposite parties

                                                            State Counsel


             CORAM:
                DR. JUSTICE B.R. SARANGI
                MR. JUSTICE V. NARASINGH
                                         ORDER

16.02.2022 Order No. This matter is taken up through hybrid mode.

2. Heard Mr. A.K. Biswal, learned counsel for the petitioner.

3. Since the tender is of the year 2015-16 and in the meantime five years have passed, this Court is not inclined to entertain this writ petition. However, liberty is granted to the petitioner to pursue his remedy before the appropriate forum.

4. With the above observation, the writ petition stands disposed of.

Alok ........................... (DR. B.R. SARANGI) JUDGE ..................................... (V. NARASINGH) JUDGE 2