Orissa High Court
Shaswata Pratika Pradhan vs State Of Odisha And Others .... Opposite ... on 11 August, 2021
Bench: S.K. Mishra, Savitri Ratho
IN THE HIGH COURT OF ORISSA AT CUTTACK
W.P.(C) No.20995 of 2021
Shaswata Pratika Pradhan .... Petitioner
Mr. M.K. Mohanty, Advocate
-versus-
State of Odisha and others .... Opposite Parties
Mr. T. Patnaik, ASC
CORAM:
JUSTICE S.K. MISHRA
JUSTICE SAVITRI RATHO
ORDER
11.08.2021 Order No. I.A. No.9666 of 2021
3. 1. This matter is taken up through hybrid mode.
2. This is an application for dispensing with the filing of certified copy of the Annexure-8 on the ground that the same has been filed in W.P.(C) No.10449/2021. The application for dispensing with the filing of certified copy of Annexure-8 is allowed.
3. The I.A. is disposed of.
(S.K. Mishra ) Judge (Savitri Ratho ) Judge Page 1 of 2 // 2 // W.P.(C) No.20995 of 2021
1. This matter is taken up through video conferencing mode.
2. It is stated that the defect has already been removed. Hence, the defect no.11 is ignored.
3. Issue notice on admission.
4. Two extra copies of the brief be served on learned Addl. Standing Counsel within four days, who shall take instructions in the matter & file counter affidavit, if any,within three weeks.
4. List this matter on 08.09.2021.
(S.K. Mishra ) Judge (Savitri Ratho ) Judge I.A. No.9665 of 2021
1. In the interim, the opposite parties are directed not to create any 3rd party interest with respect to Baliatota Sand Bed Quarry till the next date.
2. Urgent certified copy of this order be granted as per rules.
(S.K. Mishra ) Judge (Savitri Ratho ) Judge Page 2 of 2