Orissa High Court
Suresh Manawala @ M.Suresh vs Union Of India & Ors. .... Opposite ... on 20 May, 2022
Author: Biswanath Rath
Bench: Biswanath Rath
IN THE HIGH COURT OF ORISSA AT CUTTACK
W.P.(C) NO.11266 OF 2022
Suresh Manawala @ M.suresh .... Petitioner
Mr.R.C.Behera, Adv.
-versus-
Union of India & ors. .... Opposite Party(s)
Mr.P.K.Parhi, ASGI
CORAM:
JUSTICE BISWANATH RATH
[
ORDER
20.5.2022 Order I.A.NO. OF 2022 No.
5. 1. Heard learned counsel for the Parties.
2. Learned counsel for the Petitioner files this Application for amendment of the Writ Petition. Registry is directed to register the same.
3. Considering the submission made, prayer for amendment stands allowed. The consolidated Writ Petition so filed in Court be kept on Record. Mr.Parhi, learned ASGI submitted to have accepted the copy of the consolidated writ petition.
4. I.A. stands disposed of.
5. Keeping in view the urgency involved herein, this matter may be placed before the Vacation Bench on 24.5.2022.
(Biswanath Rath) Judge M.K.Rout Page 1 of 1