Orissa High Court
Naresh Kumar Agarwal vs State Of Odisha And Others .... Opposite ... on 3 May, 2021
Author: B.P. Routray
Bench: B.P. Routray
IN THE HIGH COURT OF ORISSA AT CUTTACK
W.P.(C) No.36935 of 2020
Naresh Kumar Agarwal .... Petitioner
Mr. Aditya Kumar Mohapatra, Advocate
-versus-
State of Odisha and Others .... Opposite Parties
Mr. Subir Palit, Additional Government Advocate
Mr. P.K. Parhi, Assistant Solicitor General
along with Mr. C.K. Pradhan, CGC
CORAM:
THE CHIEF JUSTICE
JUSTICE B.P. ROUTRAY
ORDER
Order No. 03.05.2021
05. 1. This matter is taken up by video conferencing mode.
2. Mr. P.K. Parhi, learned Assistant Solicitor General for the Opposite Party (Union of India) states that he has received a written instructions regarding the reply sent by the Ministry of Mines to the State Government on 28th March, 2021 quoting the amendment to the 2016 Rules.
3. Mr. Parhi seeks and is granted time till 5th July, 2021 to file an affidavit placing on record the above amendment. Response thereto, if any, be filed by the Petitioner by the next date.
Page 1 of 24. List on 19th July, 2021.
(Dr. S. Muralidhar) Chief Justice (B.P. Routray) Judge S.K. Jena/P.A. Page 2 of 2