Orissa High Court
Kiit vs Odisha Information Commission on 27 August, 2021
Author: Biswanath Rath
Bench: Biswanath Rath
IN THE HIGH COURT OF ORISSA AT CUTTACK
W.P.(C) No.25922 of 2021
KIIT, BBSR .... Petitioner
Mr. A.K. Parija,
Sr. Advocate being
assisted by Mr. S.P. Sarangi, Advocate
-versus-
Odisha Information Commission, .... Opposite Parties
BBSR & Anr.
Mr. B.K. Dash,
Advocate
CORAM:
JUSTICE BISWANATH RATH
ORDER
27.08.2021 Order No.
01. 1. Issue notice on the question of admission.
2. Since Mr. B.K. Dash, learned counsel undertakes to appear on behalf of the Opposite Party No.1, let two extra copies of the brief be served on Mr. B.K. Dash, learned counsel within three working days hence.
3. Notice be issued to the Opposite Party No.2 by way of Speed Post with A.D. or Registrar Post with A.D. fixing a short returnable date. Requisites for issuance of notice shall also be filed within the time stipulated hereinabove.
4. Counter affidavit, if any, shall be filed with service of a copy thereof on the learned counsel for Petitioner, within a period of six Page 1 of 2 // 2 // weeks from the date of receipt of the brief. Rejoinder affidavit, if any, thereto shall be filed with service of a copy thereof on the learned counsel for the respective Opposite Parties within a period of two weeks thereafter.
5. List this matter after completion of pleadings.
(Biswanath Rath) Judge 02. I.A. No.12024 of 2021
1. Issue notice as above.
2. Accept one set of process fee.
3. As an interim measure, this Court directs, operation of the order dated 5.08.2021 passed by the Odisha Information Commission in Second Appeal No.228 of 2015 under Annexure-1, shall remain stayed until further orders.
(Biswanath Rath) Judge A.K. Jena Page 2 of 2