Orissa High Court
Bharat Bhusan Parida vs Union Of India And Others .... Opp. ... on 8 May, 2023
Author: K.R. Mohapatra
Bench: K.R. Mohapatra
IN THE HIGH COURT OF ORISSA AT CUTTACK
W.P.(C) NO. 1014 of 2023
Bharat Bhusan Parida .... Petitioner
Mr. Shivsankar Mohanty, Advocate
-versus-
Union of India and others .... Opp. Parties
Ms. Jyotsnamayee Sahoo, CGC
CORAM:
JUSTICE K.R. MOHAPATRA
ORDER
Order No. 08.05.2023
4. 1. This matter is taken up through hybrid mode.
2. Hard copy of the affidavit dated 7th May, 2023 filed on behalf of Opposite Parties in Court today is taken on record. Copy of the same is served on learned counsel for the Petitioner.
3. Petitioner in this writ petition prays to set aside the order dated 4th January, 2023 (Annexure-4) passed by Deputy Inspector General of Police (DIGP)-cum Estate Officer, Group Centre, CRPF, Bhubaneswar-Opposite Party No.3, whereby he has been directed to vacate Qrs. No.44 Type-II, Group Centre, CRPF, Bhubaneswar.
4. Mr. Mohanty, learned counsel for the Petitioner prays for withdrawal of the writ petition.
5. In view of such submission, the writ petition is disposed SASANKA Digitally signed by of as withdrawn.
SASANKA SEKHAR
SEKHAR SATAPATHY
6. Interim order dated 13th January, 2023 passed in IA Date: 2023.05.08 SATAPATHY 19:44:08 +05'30' No.508 of 2023 stands vacated.
s.s.satapathy Issue urgent certified copy of the order on proper application.
(K.R. Mohapatra) Judge Page 1 of 1