Orissa High Court
Jogendra Kumar Mohanty vs State Of Orissa And Others ..... ... on 3 January, 2023
Author: Arindam Sinha
Bench: Arindam Sinha
IN THE HIGH COURT OF ORISSA AT CUTTACK
WP(C) No.7314 of 2014
(Through hybrid mode)
Jogendra Kumar Mohanty ..... Petitioner
Mr. K.K. Jena, Adv.
Vs.
State of Orissa and others ..... Opposite Parties
CORAM:
JUSTICE ARINDAM SINHA
JUSTICE SANJAY KUMAR MISHRA
ORDER
03.01.2023 Order No. 1. Mr. Jena, learned advocate appears on behalf of petitioner.
4.
2. We find the writ petition is of year 2014. It is of no matter that it relates to our assignment since, entry no.7 in assignment list of the 1st Division Bench is in respect of Division Bench matters upto 2015, except criminal and tender matters. The writ petition does not fall within the exceptions and therefore, covered by said entry no.7.
3. The writ petition is released from the list to be placed before the 1st Division Bench.
4. Since our order is not one of adjudication, it will not affect subsistence of the interim order.
(Arindam Sinha)
Judge
PCD (S.K. Mishra)
Judge
Page 1 of 1