Orissa High Court
Chandradhoja Sahoo vs State Of Orissa And Others .... Opposite ... on 23 February, 2022
Author: R. K. Pattanaik
Bench: R. K. Pattanaik
IN THE HIGH COURT OF ORISSA AT CUTTACK
W.P.(C) No.11689 of 2007
Chandradhoja Sahoo .... Petitioner
None
-versus-
State of Orissa and others .... Opposite Parties
Mr. S.N. Das, Addl. Standing Counsel
CORAM:
THE CHIEF JUSTICE
JUSTICE R. K. PATTANAIK Order No. ORDER 23.02.2022
05. 1. Mr. P.K. Rath, learned counsel states that the papers have been taken away by the Petitioner from them. Accordingly, the names of Mr. P.K. Rath, learned counsel and associates be deleted.
2. None appears for the Petitioner.
3. The writ petition is accordingly dismissed for non-prosecution. The interim order dated 4th October 2007 passed in the present petition stands vacated.
(Dr. S. Muralidhar) Chief Justice (R. K. Pattanaik) Judge S. Behera