As per case facts, the counsel for the Petitioner informed the court that they had received no instruction from their client regarding the case. The question arose regarding the appropriate ...
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IN THE HIGH COURT OF ORISSA AT CUTTACK
W.P.(C) No.3609 of 2018
CNR No. ODHC010117792018
Sadan Bankia
….
Petitioner
Mr. A. Behera, Advocate
-versus-
Odisha State
Warehousing
Corporation, MD, BBSR &
Ors.
….
Opposite Parties
Mr. A. Tripathy, AGA
CORAM:
JUSTICE BIRAJA PRASANNA SATAPATHY
Order No.
ORDER
21.09.2026
07. 1. This matter is taken up through Hybrid
Arrangement (Virtual/Physical) Mode.
2. Learned counsel for the Petitioner submits that he
has received no instruction from his client.
3. Accordingly, the W.P.(C) is dismissed on the ground
of no instruction. However, liberty is given to the
Petitioner to revive the Writ Petition by filing appropriate
application within a period of four (4) weeks, if any, cause
of action still subsists.
(Biraja Prasanna Satapathy)
Subrat Judge
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