Orissa High Court
Saritarani Prusti And Another vs State Of Odisha And Others .... Opposite ... on 12 October, 2022
Author: Savitri Ratho
Bench: Savitri Ratho
IN THE HIGH COURT OF ORISSA AT CUTTACK
W.P. (C) No.386 of 2013
Saritarani Prusti and another .... Petitioners
Mr.S.S.Das, Senior Advocate
Versus
State of Odisha and others .... Opposite Parties
Mr. S.N.Mohapatra, SC,
School & Mass Education Department
CORAM:
JUSTICE SAVITRI RATHO
ORDER
Order No. 12.10.2022
08. (Through hybrid mode) W.P. (C) No.386 of 2013 & M.C. No.338 of 2013
1. Mr.S.N.Mohapatra, learned Standing Counsel for School and Mass Education Department prays for 10 days time to file reply to the rejoinder affidavit.
2. Since this is a case of the year, 2013, time is granted till 19.10.2022 to Mr.Mohapatra, learned Standing Counsel for School and Mass Education Department to file reply after serving a copy thereof on Mr.Das, learned Senior Counsel for the petitioners.
3. List this matter on 21.10.2022.
4. Interim order passed earlier shall continue till the next date.
............................ (Savitri Ratho) Judge Bichi Page 1 of 1