Orissa High Court
Satyabrata Pati vs State Of Orissa And Others .... Opposite ... on 17 February, 2023
Author: Sashikanta Mishra
Bench: Sashikanta Mishra
IN THE HIGH COURT OF ORISSA AT CUTTACK
W.P.(C) No.22385 of 2015
Satyabrata Pati .... Petitioner
Mr. M.K.Sahoo, Advocate
-versus-
State of Orissa and others .... Opposite Parties
Mr. B.P.Tripathy,
Addl. Government Advocate
CORAM:
JUSTICE SASHIKANTA MISHRA
ORDER
Order No. 17.2.2023.
I.A. No. of 2023 &W.P.(C)No.22385/2015
9. 1. This matter is taken up through hybrid mode.
2. An I.A. has been filed in Court. The same may be registered.
3. It is submitted that by efflux of time, the Petitioner has become overaged and has arrived at an understanding with the Governing Body of the College (Opposite Party No.3) for which he does not wish to proceed with the case any further and accordingly, he seeks permission for withdrawal of the Writ Petition. Permission is granted. The Writ Petition is disposed of as withdrawn. The I.A. is also disposed of.
(Sashikanta Mishra)
AKB Judge
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