Orissa High Court
M/S. Saraswati Traders vs State Of Odisha And Ors. .... Opp. ... on 12 January, 2022
Bench: B.R. Sarangi, S.K. Panigrahi
IN THE HIGH COURT OF ORISSA AT CUTTACK
W.P.(C) No.37257 of 2021
M/s. Saraswati Traders .... Petitioner
Mr. Pratik Dash, Adv.
-versus-
State of Odisha and Ors. .... Opp. Parties
Mr. S.K. Mishra, Adv.
(for O.P.2)
CORAM:
DR. JUSTICE B.R. SARANGI
MR. JUSTICE S.K. PANIGRAHI
ORDER
Order No. 12.01.2022
02. 1. This matter is taken up through Video Conferencing mode.
2. Mr. S.K. Mishra, learned counsel for the opposite party no.2 seeks ten days time to file counter affidavit.
3. Call this matter after ten days.
4. Counter affidavit be filed, in the meantime, positively.
5. As the restrictions due to resurgence of Covid-19 are continuing, learned counsel for the parties may utilize a printout of the order available in the High Court's website, at Page 1 of 2 // 2 // par with certified copy, subject to attestation by the Advocate concerned with his/her seal, in the manner prescribed vide Court's Notice No.4587 dated 25th March, 2020 and Court's Office Order dated 7th January, 2022.
(Dr. B.R. Sarangi) Judge ( S.K. Panigrahi) Judge BJ Page 2 of 2