Orissa High Court
Suresh Manawala @ M.Suresh vs Union Of India & Ors. .... Opposite ... on 5 May, 2022
Author: Biswanath Rath
Bench: Biswanath Rath
IN THE HIGH COURT OF ORISSA AT CUTTACK
WPC NO.11266 OF 2022
Suresh Manawala @ M.Suresh .... Petitioner
Mr.R.C.Behera, Advocate
-versus-
Union of India & ors. .... Opposite Parties
Mr.P.K.Parhi, ASGI
Mr.D.Gochhayat, CGC
CORAM:
JUSTICE BISWANATH RATH
ORDER
05.05.2022 Order No.
01. 1. Heard learned counsel for the Petitioner.
2. Issue notice on the question of admission. Three extra copies of the Brief be served on Mr.D.Gochhayat, learned CGC appearing for O.Ps.1 to 3 and one copy of the learned State Counsel appearing for O.P.4.
3. Considering the limited request involved herein, Mr.P.K.Parhi, learned ASGI is directed to obtain instruction in the matter of scope of return of the Passport to the Petitioner by the next date. Place this matter on 10.5.2022.
(Biswanath Rath) Judge M.K.Rout Page 1 of 1