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Judgment
Learned counsel appearing for the Petitioners states that the present writ petition being similar to W.P.(C) No.23810 of 2015, the same may be disposed of in terms of the order dated 25th March, 2019 passed therein.
By way of this writ petition, the Petitioners have prayed for issuance of a direction to Opposite Party No.1-Deputy Inspector General of Police, Crime Branch, Economic Offence Wings and Task Force, Bhubaneswar, Odisha to enquire into the matter of cheating of more than Rs.230 crores made by the Managing Director of OSCAR, a Public Limited Company.
Learned counsel for the Petitioners, however, states that the Petitioners may be given a liberty to file appropriate application ventilating their grievance before the competent authority/Court/Commission under the provisions of the Odisha Protection of Interests of Depositors (In Financial Establishments) Act, 2011 and a direction may be issued to the concerned authority/Court/Commission to consider and dispose of such application in accordance with law.
Considering the submissions made, without expressing any opinion on the merits of the case, it is directed that if such an application is made by the Petitioners ventilating their grievance before the competent authority / Court / Commission, the same shall be considered and disposed of in accordance with law.
The writ petition stands disposed of accordingly.
In view of the disposal of the writ petition, the Misc. Cases/I.As connected to this writ petition, if any, are also disposed of. Urgent certified copy of this order be granted as per Rules..
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