Orissa High Court
Lutheran Mahila Samity vs State Of Odisha And Others .... Opposite ... on 11 January, 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
Ms. Deepali Mahapatra, Advocate
-Versus-
State of Odisha and Others .... Opposite Parties
Mr. D.K. Behera, ASC
CORAM:
MR. JUSTICE R.K. PATTANAIK
ORDER
11.01.2024 Order No. I.A. No.471 of 2024
03. 1. Ms. Mahapatra, learned counsel for the petitioner submits that a copy of the IA is served on her today in Court and hence, prays for an adjournment to go through it and reply back.
2. Learned counsel for the intervener is present.
3. Considering the above request, two weeks time is allowed for a response from the side of the petitioner.
4. List on 2nd February, 2024 for orders.
(R.K. Pattanaik) Judge W.P.(C) No.37883 of 2023
1. State is required to file the counter affidavit.
2. The Court's order dated 12th December, 2023 is still to be complied with.
Page 1 of 23. Mr. Behera, learned ASC for the State prays for more time to file the counter affidavit.
4. List on the date fixed for final hearing and orders and in the meantime, the counter affidavit by the State shall be filed with a copy served on Ms. Mahapatra, learned counsel for the petitioner well in advance.
(R.K. Pattanaik) Judge Tudu Signature Not Verified Digitally Signed Signed by: THAKURDAS TUDU Page 2 of 2 Designation: Sr. Stenographer Reason: Authentication Location: OHC,CTC Date: 16-Jan-2024 17:39:56