Orissa High Court
Koraput School Of Nursing vs State Of Odisha And Others ..... ... on 23 August, 2023
Bench: B.R. Sarangi, Murahari Sri Raman
IN THE HIGH COURT OF ORISSA AT CUTTACK
W.P.(C) No. 25602 of 2023
Koraput School of Nursing, ..... Petitioner
Koraput
Mr. P.K. Mohanty, Adv.
-Versus-
State of Odisha and others ..... Opposite Parties
State Counsel
Mr. R.C. Mohanty, Adv.[O.P.No.2]
CORAM:
DR. JUSTICE B.R. SARANGI
MR. JUSTICE MURAHARI SRI RAMAN
ORDER
23.08.2023 I.A. No. 13026 of 2023 Order No. This matter is taken up by video conferencing mode.
02.
2. This interlocutory application has been filed by the petitioner for modification of the order dated 14.08.2023.
3. Heard learned counsel for the parties.
4. Considering the averments made in the application and after hearing learned counsel for the parties, the order dated 14.08.2023 passed in W.P.(C) No. 25602 of 2023 is recalled and fresh order is passed in W.P.(C) No. 25602 of 2023 in separate order sheet.
5. Accordingly, the I.A. stands disposed of.
(DR. B.R. SARANGI) JUDGE (M.S. RAMAN) JUDGE P.T.O. 2 W.P.(C) No. 25602 of 2023 Order No. This matter is taken up through hybrid mode.
03.2. Heard.
3. The present writ petition has been filed with the following prayer:-
"It is, therefore prayed that this Hon'ble Court may be pleased to admit this writ petition and issue notice to the Opposite parties and after hearing allow the writ petition by directing the opposite party No.2 to complete the inspection within a stipulated period for issuance of NOC for the Academic Session 2023-24 by considering previous application as well as deposit made by the Petitioner under Annexure-2 Series and Annexure-4.
And may pass any other order/orders, direction/directions as this Hon'ble Court deem fit and proper."
4. In course of hearing, learned counsel for the petitioner states that highlighting its grievance, the petitioner has made representation/letter to Opposite Party No.2 vide Annexure-2 series and Annexure-4 and the same may be directed to be considered within a stipulated time, to which learned counsel for Opposite party No.2 has no objection.
5. As agreed by learned counsel for the parties and after going through the records, this Court, without expressing any opinion on the merits of the case, disposes of the writ petition directing opposite party no.2 to consider the representation/letter filed by the petitioner vide Annexure-2 series and Annexure-4, and pass appropriate order in accordance with law within a period of three months from the date of production of certified copy of this order.
(DR. B.R. SARANGI) Signature Not Verified JUDGE Ashok Digitally Signed Signed by: ASHOK KUMAR JAGADEB MOHAPATRA Designation: Personal Assistant Reason: Authentication Location: HIGH COURT OF ORISSA Date: 23-Aug-2023 18:36:19 (M.S. RAMAN) JUDGE