Orissa High Court
Chittaranjan Mishra vs State Of Odisha And Others. .... ... on 8 September, 2021
Bench: S.K. Mishra, Savitri Ratho
IN THE HIGH COURT OF ORISSA AT CUTTACK
W.P.(C) No.25018 of 2021
Chittaranjan Mishra .... Petitioner
M/s. Jashobanta Dash & B.P. Panda, Advocate
-versus-
State of Odisha and Others. .... Opposite Parties
Mr. P.P. Mohanty, AGA
CORAM:
JUSTICE S.K. MISHRA
JUSTICE SAVITRI RATHO
ORDER
08.09.2021 Order No.
01. 1. This matter is taken up through Hybrid mode.
2. Defect is ignored.
3. Heard.
4. Issue notice.
5. Learned counsel for the Petitioner is directed to serve five extra copies of the brief on the learned Additional Government Advocate, who accepts notice on behalf of the Opposite Parties, within seven working days, who shall take instructions in the matter.
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6. List this matter on 28.10.2021.
(S.K. Mishra) Judge (Savitri Ratho) Judge I.A. No.11536 of 2021
1. Heard.
2. In the interim, it is directed that any payment or deduction adjust made pursuant to Annexure-6, shall be subject to result of the writ petition.
3. The I.A. is disposed of.
4. Urgent certified copy of this order be granted as per rules.
(S.K. Mishra) Judge (Savitri Ratho) Judge T.TUDU Page 2 of 2 // 3 // Page 3 of 2