Union Of India And Others vs Shri Kishore Chandra Mohanty .... Opp. ... on 7 September, 2021

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Orissa High Court

Union Of India And Others vs Shri Kishore Chandra Mohanty .... Opp. ... on 7 September, 2021

Bench: B.P. Routray

                  IN THE HIGH COURT OF ORISSA AT CUTTACK
                                    W.P.(C) No.19937 of 2018
               Union of India and others        ....            Petitioners
                                           Mr. Bimbisar Dash, Advocate
                                          Mr. Anmol Bhaskar, Advocate
                                      -versus-
               Shri Kishore Chandra Mohanty     ....          Opp. Parties
               and another
                                               Mr. S.K. Ojha, Advocate

                        CORAM:
                        THE CHIEF JUSTICE
                        JUSTICE B.P. ROUTRAY
                                       ORDER

Order No. 07.09.2021 I.A. No.5539 of 2021

06. 1. This writ petition is taken up for hearing today. This application has been rendered infructuous.

2. The I.A. is dismissed as infructuous. I.A. No.5542 of 2021

3. Issue notice. Mr. Ojha accepts notice on behalf of the Opposite Parties.

4. Considering the submissions made, this Court directs that further proceeding in M.A. No.260/337/2018 pending before the Central Administrative Tribunal, Cuttack Bench, Cuttack shall remain stayed until further orders.

5. The I.A. is accordingly disposed of.

I.A. No.7891 of 2021

6. This is an application for correction of typographical error in the order dated 27th February, 2020.

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7. Considering the submissions made, the application is allowed. The typographical error in the order dated 27th February, 2020 is corrected as prayed for.

8. The I.A. is accordingly disposed of.

I.A. No.11972 of 2021

9. In view of the order passed today, no further orders are called for in the present application.

10. The I.A. is disposed of.

I.A. No.11971 of 2021

11. This is an application for extension of interim order dated 14th August, 2019.

12. There is no such order dated 14th August, 2019 in the present petition. The I.A. is disposed of.

W.P.(C) No.19937 of 2018

13. At the request of learned counsel for the Opposite Parties, list along with W.P.(C) No.2159 of 2011, W.P.(C) No.224 of 2003, W.P.(C) No.22165 of 2017 and RVWPET Nos.221 and 339 of 2019 after twelve weeks.

(Dr. S. Muralidhar) Chief Justice (B.P. Routray) Judge KC Bisoi Page 2 of 2

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