DURYODHAN DAS Vs. STATE OF ODISHA

JUDGEMENT

(1.) This application has been filed by the petitioner with a prayer to recall/modify the order dated 19.07.2019 passed by this Court in W.P.(C) No. 12068 of 2019.

(2.) Heard the petitioner in person.

(3.) Considering the averments made in this application, the prayer made is allowed. Order dated 19.07.2019 passed by this Court in W.P.(C) No. 12068 of 2019 stands recalled. W.P.(C) No. 12068 of 2019 is restored to its original position.