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                  NON-REPORTABLE IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION

CIVIL APPEAL NO.5547 OF 2017 [@ SPECIAL LEAVE PETITION (C) NO. 13236 OF 2017]

[@ SPECIAL LEAVE PETITION (C).....CC. NO.5701/2017]

STATE OF ORISSA AND ANR                    APPELLANT(S)                                 VERSUS

CHITTRANJAN MOHAPATRA AND ANR RESPONDENT(S)

J U D G M E N T KURIAN, J.

Delay condoned. 2. Issue notice to respondent No.1. 3. Mr. Radha Shyam Jena, learned counsel, appears and accepts notice for respondent No.1. 4. Leave granted. 5. It is not in dispute that the issue raised in this appeal is covered by the order dated 06.02.2017 passed in C.A. No.2403 of 2017 and other connected matters  which  has  been  clarified  subsequently  on 21.03.2017  in  I.A.  No.2/2017  in  C.A.  No.2431/2017 etc.   Therefore, this appeal is disposed of in terms of the above-mentioned orders, which shall hold good for  this  appeal  as  well.   The  judgment  and  order referred to above shall form part of this judgment. 6. Pending  applications,  if  any,  shall  stand

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disposed of. 7. There shall be no orders as to costs.

.......................J.               [KURIAN JOSEPH]  

.......................J.               [R. BANUMATHI]  

NEW DELHI; APRIL 24, 2017.