Orissa High Court
Niladri Bihari Mohanty And Another vs State Of Odisha And Others .... Opposite ... on 8 June, 2021
Author: K. R. Mohapatra
Bench: K. R. Mohapatra
IN THE HIGH COURT OF ORISSA AT CUTTACK
W.P.(C) PIL No.38793 of 2020
Niladri Bihari Mohanty and another .... Petitioners
Mr. S. K. Mishra, Advocate
-versus-
State of Odisha and others .... Opposite Parties
Additional Government Advocate for State
CORAM:
THE CHIEF JUSTICE
JUSTICE K. R. MOHAPATRA
ORDER
08.06.2021 Order No.
02. 1. This matter is taken up by video conferencing mode.
2. Learned counsel for the Petitioners seeks leave to withdraw the writ petition with liberty to file a fresh petition giving proper and full facts.
3. Accordingly, the writ petition is dismissed as withdrawn with the liberty prayed for.
4. As the restrictions due to resurgence of COVID-19 situation are continuing, learned counsel for the parties may utilize a printout of the order available in the High Court's website, at par with certified copy, subject to attestation by the concerned advocate, in the manner prescribed vide Court's Notice No.4587, dated 25th March, 2020 as modified by Court's Notice No.4798, dated 15th April, 2021.
(Dr. S. Muralidhar) Chief Justice ( K. R. Mohapatra ) Judge M. Panda