Orissa High Court
Lutheran Mahila Samity vs State Of Odisha & Others .... Opposite ... on 16 February, 2024
Author: R.K. Pattanaik
Bench: R.K. Pattanaik
IN THE HIGH COURT OF ORISSA AT CUTTACK
W.P.(C) No.37883 of 2023
Lutheran Mahila Samity, Kendrapara .... Petitioner
Mr. Deepali Mahapatra, Advocate
-Versus-
State of Odisha & Others .... Opposite Parties
Mr. D.K. Behera, ASC
CORAM:
MR. JUSTICE R.K. PATTANAIK
ORDER
16.02.2024 Order No.
05. 1. Considered the submissions of Ms. Mohapatra, learned counsel for the petitioner and State.
2. Learned counsel for the intervener in I.A. No.471 of 2024 submits that opposite party No.3 has no jurisdiction which is however in contrast to the stand taken by the State in the counter affidavit and on such ground prays for an adjournment to go through the said response and reply back on the next date, which is hereby allowed.
3. List on 28th February, 2024 for hearing and orders.
(R.K. Pattanaik) Judge Rojina Signature Not Verified Digitally Signed Signed by: ROJINA SAHOO Designation: Junior Stenographer Reason: Authentication Location: OHC, CTC Date: 19-Feb-2024 13:04:51