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Orissa High Court

Jatin Prasad Das vs State Of Odisha & Ors. ..... Opp. Parties on 2 September, 2021

Author: B.R. Sarangi

Bench: B.R. Sarangi

                       IN THE HIGH COURT OF ORISSA AT CUTTACK

                                     WPC (OA) No. 826 of 2002

            Jatin Prasad Das                      .....                     Petitioner
                                                                Mr. R. Sahoo, Advocate
                                             - Versus-
            State of Odisha & Ors.                 .....                    Opp. Parties
                                                                         State Counsel


                           CORAM:
                               DR. JUSTICE B.R. SARANGI

                                             ORDER

02.09.2021 Order No. This matter is taken up through hybrid mode.

2. Learned counsel for the petitioner states that since it is an old case of the year 2002, by efflux of time the writ petition has become infructuous.

In view of such submission, the writ petition stands disposed of as infructuous.

                                                      (DR. B.R. SARANGI)
GDS                                                         JUDGE