Orissa High Court
Krushna Chandra Mohapatra vs Aska Co-Operative Sugar .... Opposite ... on 21 October, 2024
IN THE HIGH COURT OF ORISSA AT CUTTACK
W.P.(C). No.20092 of 2017
Krushna Chandra Mohapatra .... Petitioner
None
-versus-
Aska Co-operative Sugar .... Opposite Parties
Industries, Ltd., & another
Mr. N. K. Praharaj, AGA
Mr. Sunshine Anand Swain, Adv.
(For Opposite Party No.1)
CORAM: JUSTICE SANJAY KUMAR MISHRA
ORDER
21.10.2024 Order No.
09. This matter is taken up through hybrid mode.
2. Learned Counsel for the Petitioner is absent on call.
3. Mr. S. A. Swain, learned Counsel for Opposite Party No.1 prays for deleting the name of previous Counsel from the cause list so also from the brief on the ground that the brief has been transferred to him with the consent of the previous Counsel.
4. Office is directed to delete the name of the previous Counsel from the cause list so also from the brief.
5. Mr. Swain prays for two weeks' time to file the Counter Affidavit. The same is allowed.
6. The matter be listed in the week commencing from 11th November, 2024.
7. Counter be filed in the meantime after serving copy of the same on the learned Counsel for the Petitioner.
(S. K. MISHRA) JUDGE Mona Signature Not Verified Digitally Signed Signed by: MONALISA SWAIN Reason: Authentication Location: High Court of Orissa Date: 22-Oct-2024 16:28:39 Page 2 of 2