Orissa High Court
Jagadish Chandra Pattnaik vs State Of Orissa & Ors. .... Opposite ... on 28 June, 2022
Author: Biswanath Rath
Bench: Biswanath Rath
IN THE HIGH COURT OF ORISSA AT CUTTACK
W.P.(C) NO.14210 OF 2009
Jagadish Chandra Pattnaik .... Petitioner
Mr.P.K.Routray, Adv.
-versus-
State of Orissa & ors. .... Opposite Party(s)
Mr.B.Bhuyan, Adv.
CORAM:
JUSTICE BISWANATH RATH
ORDER
Order 28.6.2022 No. I.A.NO.8627 OF 2019 9. 1. There is substantial representation, as there is already
appearance of O.Ps.2 to 7 & 9. There is no requirement of substitution even, as O.P.8 can very well be represented by all these Parties, who are all fighting together in the lower court proceeding.
2. Considering the request for one adjournment for change of Counsel of the Petitioner, this Court directs for listing of the matter on 5.7.2022. It is made clear that there shall be no further adjournment.
(Biswanath Rath) Judge M.K.Rout Page 1 of 1