Orissa High Court
Lutheran Mahila Samity vs State Of Odisha & Others .... Opposite ... on 28 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. P.K. Rout, AGA
CORAM:
MR. JUSTICE R.K. PATTANAIK
ORDER
28.02.2024 Order No.
06. 1. Reply affidavit is filed by the intervenor in I.A No.471 of 2024 to the counter of opposite party No.3 which is accepted and taken on record.
2. Heard learned counsel for the intervenor.
3. A copy of the reply affidavit is already served on State as well as learned counsel for the petitioner as informed to the Court.
4. Considering the request on behalf of Ms. Mohapatra, learned counsel for the petitioner, hearing of the matter stands adjourned.
5. List on 27th March, 2024. A copy of the writ petition is requested to be served on learned counsel for the intervenor by tomorrow.
(R.K. Pattanaik) Judge Signature Not Verified Rojina Digitally Signed Signed by: ROJINA SAHOO Designation: Junior Stenographer Reason: Authentication Location: OHC, CTC Date: 01-Mar-2024 19:43:26