Orissa High Court
Dr. Uttamkumar Samanta vs Kiit University on 30 October, 2023
Bench: S.K. Sahoo, Chittaranjan Dash
IN THE HIGH COURT OF ORISSA AT CUTTACK
CMAPL No.87 of 2023
Dr. Uttamkumar Samanta .... Petitioner
Mr. Siba Narayan Biswal,
Advocate
-versus-
1. KIIT University,
Bhubaneswar
2. The Director, KIIT
University,
Bhubaneswar
3. The Registrar-cum-
Rector (IP), KIIT
University,
Bhubaneswar
4. The Senior
Information Officer,
KIIT University,
Bhubaneswar
5. University Grants
Commission, New
Delhi
6. State of Odisha
7. Union of India
8. Achyuta Samanta,
Secretary & founder
of KIIT University,
Bhubaneswar .... Opp. Parties
Mr. Arupananda Das,
Addl. Govt. Advocate
CORAM:
JUSTICE S.K. SAHOO
JUSTICE CHITTARANJAN DASH
ORDER
Order No. 30.10.2023
// 2 //
I.A. No.305 of 2023
02. This matter is taken up through Hybrid
arrangement (video conferencing/physical mode).
This is an application for condonation of delay. The Stamp Reporter has pointed out that there is a delay of eighty two days in filing the CMAPL.
Issue notice to the opposite parties on the question of limitation.
Requisites for issuance of notice to the opposite parties nos.1, 2, 3, 4, 5, 7 & 8 by speed post with proof of delivery shall be filed by day after tomorrow.
Mr. Arupananda Das, learned Addl. Govt. Advocate accepts notice on behalf of opposite party no.6.
Let a copy of CMAPL along with a copy of interim application be served on Mr. Das, learned Addl. Govt. Advocate by day after tomorrow.
List this matter immediately after service on notice on the opposite parties for consideration of the application for condonation of delay.
( S.K. Sahoo) Judge (Chittaranjan Dash) Judge sipun Signature Not Verified Digitally Signed Page 2 of 2 Signed by: SIPUN BEHERA Designation: Junior Stenographer Reason: Authentication Location: HIGH COURT OF ORISSA, CUTTACK Date: 31-Oct-2023 11:13:45