Orissa High Court
Dharmapada Ghadai vs Union Of India & Others .... Opposite ... on 15 July, 2021
Author: B.R. Sarangi
Bench: B.R. Sarangi
IN THE HIGH COURT OF ORISSA AT CUTTACK
W.P.(C) No. 18538 of 2021
Dharmapada Ghadai ..... Petitioner
Mr. S.B. Mohanty, Advocate
- Versus -
Union of India & Others .... Opposite Parties
Mr. P.K. Parhi, ASGI
CORAM:
DR. JUSTICE B.R. SARANGI
ORDER
15.07.2021 Order No. This matter is taken up through video conferencing.
02. Heard learned counsel for the parties. The petitioner has filed this writ petition challenging the order dated 09.04.2021, under Annexure-9.
Issue notice.
One extra copy of the writ petition be served on Mr. P.K. Parhi, learned Asst. Solicitor General for Union of India, within three days enabling him to obtain instructions or file counter affidavit.
Steps to serve notice on opposite parties no.2 and 5 by registered post with A.D. be taken within three days. Office shall send notice fixing a short returnable date.
As the restrictions due to resurgence of COVID-19 situation are continuing, learned counsel for the parties may utilize a printout of the order available in the High Court's website, at par with certified copy, subject to attestation by the concerned advocate, in the manner prescribed vide Court's Notice No.4587, dated 25th March, 2020 as modified by Court's Notice No. 4798 dated 15th April, 2021.
A.K. Rana (DR. B.R. SARANGI) JUDGE