Orissa High Court
Gopal Chandra Ramanuj Das vs State Of Odisha And Others .... Opposite ... on 2 August, 2021
Bench: S.K.Mishra, Savitri Ratho
IN THE HIGH COURT OF ORISSA AT CUTTACK
W.P.(C) No.21182 of 2021
Gopal Chandra Ramanuj Das .... Petitioner
Mr. Manamaya Kumar Dash, Advocate
-versus-
State of Odisha and others .... Opposite Parties
Mr. B.P.Tripathy, Addl. Govt. Advocate
CORAM:
JUSTICE S.K.MISHRA
JUSTICE SAVITRI RATHO
ORDER
02.8.2021.
Order No.
02. 1. This matter is taken up by through Hybrid mode.
2. Heard Mr. Manamaya Kumar Dash, learned counsel for the Petitioner and Mr. B.P.Tripathy, learned Addl. Govt. Advocate for the State.
3. Learned counsel for the Petitioner is directed to file the legible typed copy of the Annexure-1 and certified copies of Annexures-4 and 6 within a period of seven days. Copy of the Page 1 of 2 // 2 // brief be served on Miss Pratiyusa Naidu or Mr. A.K.Nath, learned counsel appearing for the Commissioner of Endowments, within the same time.
4. List this matter on 16.8.2021 for fresh admission, if the defects are removed.
. (S.K.Mishra)
Judge
( Savitri Ratho )
Judge
AKB
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