Orissa High Court
Chandrama Pradhan vs Ombudsman (Mgnrega/Pmay- .... ... on 31 August, 2024
IN THE HIGH COURT OF ORISSA AT CUTTACK
W.P.(C) No.11976 of 2024
Chandrama Pradhan .... Petitioner
Ms. S. Sahoo,
Advocate
-versus-
Ombudsman (MGNREGA/PMAY- .... Opposite Parties
G) & another
Mr. P.K. Rout, AGA
CORAM: JUSTICE SANJAY KUMAR MISHRA
ORDER
31.08.2024 Order No.
05. This matter is taken up through hybrid mode.
2. Though there is a noting in the cause list that Counter not filed, Mr. Rout, learned AGA for the State- Opposite Party No.2 submits, Counter has been filed since 27.08.2024 though e-filing, which is not on record.
3. Learned Counsel for the State undertakes to serve copy of the Counter on the learned Counsel for the Petitioner within a week hence.
4. Ms. Sahoo, learned Counsel for the Petitioner prays for four weeks' time to file Rejoinder Affidavit in response to the Counter filed by the State, if so required.
5. Prayer for time is allowed.
6. The matter be listed in the week commencing from 7th October, 2024.
7. Latest tracking report with regard to service of notice on Opposite Party No.1 be kept on record before the next date of listing. In addition to the same, a report be called for from the concerned Post Office with regard to status of delivery of notice to the Opposite Party No.1.
8. Interim order passed earlier shall continue till the next date.
(S. K. Mishra)
Prasant Judge
Signature Not Verified
Digitally Signed
Signed by: PRASANT KUMAR PRADHAN Designation: Secretary Reason: Authentication Page 2 of 2 Location: High Court of Orissa, Cuttack. Date: 01-Sep-2024 12:26:36