Orissa High Court
Tarakanta Choudhury & Others vs State Of Odisha & Others .... Opp. ... on 15 September, 2021
Bench: S.K. Mishra, Savitri Ratho
IN THE HIGH COURT OF ORISSA AT CUTTACK
W.P.(C) No. 24237 of 2019
Tarakanta Choudhury & Others .... Petitioners
Mr. C. Nayak, Advocate
-versus-
State of Odisha & Others .... Opp. Parties
Mr. B.P. Tripathy, A.G.A.
CORAM:
JUSTICE S.K. MISHRA
JUSTICE SAVITRI RATHO
ORDER
15.09.2021 Order No.
04. I.A. No.4152 of 2020
1. This matter is taken up by hybrid mode.
2. This is an application for amendment of the writ petition.
3. Heard learned counsel for the petitioners.
4. Considering the submissions made, the grounds taken in the I.A. and the fact that the amendment is formal in nature, the prayer for amendment is allowed.
5. Learned counsel for the petitioners is directed to file the consolidated page of the writ petition within three working days.
6. The I.A. is disposed of.
(S.K. Mishra) Judge ( Savitri Ratho) Judge W.P.(C) No. 24237 of 2019
05. 1. Heard Mr. C. Nayak, learned counsel for the petitioners and Mr. B.P. Tripathy, learned Additional Government Advocate.
Page 1 of 22. Issue notice.
3. Since Mr. B.P. Tripathy, learned Additional Government Advocate accepts notice on behalf of Opposite Party Nos.1 and 2, two extra copies of the brief be served on him within three working days enabling him to obtain instruction in the matter.
4. Requisites for issuance of notice to Opposite Party No.3 by Registered/Speed Post with A.D. be filed within a week. Notice be made returnable within four weeks.
5. List this matter on 27.10.2021.
(S.K. Mishra) Judge ( Savitri Ratho) Judge Sukanta Page 2 of 2