Orissa High Court
Pratap Chandra Dehury vs Union Of India & Others .... Opposite ... on 27 October, 2021
Bench: C.R. Dash, Biswanath Rath
IN THE HIGH COURT OF ORISSA AT CUTTACK
W.P.(C) No.30466 of 2021
Pratap Chandra Dehury .... Petitioner
M/s. Srinivas Mohanty,
Advocate for petitioner
-versus-
Union of India & Others .... Opposite Parties
CORAM:
JUSTICE C.R. DASH
JUSTICE BISWANATH RATH
ORDER
27.10.2021 Order No.
01. 1. Issue notice to the opposite parties.
2. Since Mr.P.K. Parhi, learned Assistant Solicitor General of India accepts notice on behalf of opposite party nos.1, 2 & 3, three extra copies of the writ petition along with its Annexures be served on him by 29.10.2021.
3. Notice be issued to opposite party no.4 by Registered Post with A.D., fixing a short returnable date. Requisites for which shall be filed by 29.10.2021.
4. No notice need be issued to opposite party no.5 for the time being.
2. List this matter after SR from opposite party no.4.
(C.R.Dash)
Judge
(Biswanath Rath)
U.K.Sahoo Judge
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