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Orissa High Court

Dr. Uttamkumar vs Kiit University on 1 August, 2024

Bench: S.K. Sahoo, Chittaranjan Dash

  IN THE HIGH COURT OF ORISSA AT CUTTACK
              CMAPL No.87 of 2023

Dr. Uttamkumar            .....      Petitioner
Samanta
                                   Mr. S.N. Biswal,
                                   Advocate
                        -versus-
1. KIIT University,
Bhubaneswar

2. The Director, KIIT
School             of
Biotechnolgoy, 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.  The    State   of
Odisha

7. The Union of India

8. Achyuta Samanta,
Secretary & founder

                                                  Page 1 of 3
             of KIIT University,
            Bhubaneswar                   .....   Opp. Parties
                                                  Ms. S. Gumansingh
                                                  Advocate for opp. party
                                                  nos.1, 3 and 8

                                                  Mr. Rajesh Tripathy,
                                                  Addl. Standing Counsel
                                                  for (opp. party no.6)

                                     CORAM:
                  THE HON'BLE MR. JUSTICE S.K. SAHOO
            THE HON'BLE MR. JUSTICE CHITTARANJAN DASH

                                     ORDER

01.08.2024 Order No. I.A. No.305 of 2023

03. This matter is taken up through Hybrid arrangement (video conferencing/physical mode).

This is an application under section 5 of the Limitation Act for condonation of delay.

The Stamp Reporter has pointed out that there is a delay of eighty two days in filing this CMAPL.

Learned counsel for the opp. parties nos.1, 3 & 8 submitted that she does not want to file any objection to the I.A. Considering the submissions made by the learned counsel for the respective parties and after going through the averments taken in the interim application, we are inclined to condone the delay in filing this CMAPL.

Accordingly, delay is condoned.

I.A. is accordingly disposed of.

( S.K. Sahoo) Judge (Chittaranjan Dash) Judge CMAPL No.87 of 2023

04. This is an application for restoration of W.A.No.66 of 2017, which was dismissed for non-prosecution on 17.10.2022.

After hearing learned counsel for the petitioner, the learned counsel for the State so also learned counsel for opp. parties nos.1,3, & 8 and taking into account the averments taken in the CMAPL, the W.A. No.66 of 2017 is restored to file.

Accordingly, the CMAPL is disposed of. The W.A. No.66 of 2017 be listed before the assigned Bench with the approval of the Hon'ble Chief Justice.

( S.K. Sahoo) Judge (Chittaranjan Dash) Judge sipun Signature Not Verified Digitally Signed Signed by: SIPUN BEHERA Designation: Senior Stenographer Reason: Authentication Location: HIGH COURT OF ORISSA, CUTTACK Page 3 of 3 Date: 02-Aug-2024 18:11:07