Orissa High Court
Indrapati Behera vs S.P. Kandhamal & Anr. ..... Opp. Parties on 26 July, 2021
Author: B.R. Sarangi
Bench: B.R. Sarangi
IN THE HIGH COURT OF ORISSA AT CUTTACK
WPC (OAC) No. 1276 of 2015
Indrapati Behera ..... Petitioner
Mr. M.K. Khuntia, Advocate
- Versus-
S.P. Kandhamal & Anr. ..... Opp. Parties
Mr. M. Balabantaray,
Standing Counsel
CORAM:
DR. JUSTICE B.R. SARANGI
ORDER
26.07.2021 Order No. This matter is taken up through video conferencing mode.
02Learned counsel for the petitioner states that he has filed rejoinder affidavit today, which may be taken on record, and he may be permitted to file written note of submission with citation.
The rejoinder affidavit filed by the petitioner be placed on record and he may be permitted to file written note of submission with citations within two weeks, so that the matter can be disposed of at the stage of admission.
(DR. B.R. SARANGI) GDS JUDGE 2 3