Arjuna Mohapatra vs D.G. & I.G. Of Fire Services ..... ... on 2 July, 2021

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Orissa High Court

Arjuna Mohapatra vs D.G. & I.G. Of Fire Services ..... ... on 2 July, 2021

Bench: B.R. Sarangi

                       IN THE HIGH COURT OF ORISSA AT CUTTACK

                                WPC (OAC) No. 4600 of 2015

             Arjuna Mohapatra                      .....                   Petitioner
                                                           Mr. M.K. Khuntia, Advocate
                                              -Versus-

             D.G. & I.G. of Fire Services          .....               Opposite Party
                                                                 Mr. M. Balabantray,
                                                           Standing Counsel for State
                         CORAM:
                             DR. JUSTICE B.R. SARANGI

                                              ORDER

02.07.2021 Order No. This matter is taken up through video conferencing.

Heard learned counsel for the petitioner. Let a copy of the counter affidavit filed by opposite parties be served on learned counsel for the petitioner within a week.

Rejoinder, if any, shall be filed three weeks thereafter. 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.

(DR. B.R. SARANGI) A.K. Rana JUDGE

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Orissa High Court