Orissa High Court
Board Of Secondary Education vs State Of Odisha & Others on 5 October, 2023
Bench: B.R. Sarangi, Murahari Sri Raman
IN THE HIGH COURT OF ORISSA AT CUTTACK
W.A. No.1413 of 2022
Board of Secondary Education, ..... Appellant
Orissa
Mr. S.S. Rao, Sr. Advocate
Vs.
State of Odisha & others ..... Respondents
State Counsel
Mr. N.K. Mishra, Sr. Advocate (for R-3)
CORAM:
ACTING CHIEF JUSTICE DR. B.R. SARANGI
MR. JUSTICE MURAHARI SRI RAMAN
ORDER
05.10.2023 Order No. I.A. No.2284 of 2023 04. This matter is taken up through hybrid mode.
2. This I.A. has been filed by the appellant for condonation of delay in filing the writ appeal.
3. Considering the grounds taken in this Interlocutory Application and on agreement of the learned senior counsel appearing for Respondent no.3, the delay of seven days in filing the writ appeal is condoned.
4. Interlocutory Application is, accordingly, disposed of.
5. List the writ appeal after one week.
(DR. B.R. SARANGI) ACTING CHIEF JUSTICE (M.S. RAMAN) Signature MRS Not Verified JUDGE Digitally Signed Signed by: MANORANJAN SAMAL Designation: PERSONAL ASSISTANT Reason: Authentication Location: Orissa High Court, Cuttack Date: 06-Oct-2023 14:06:39