Orissa High Court
Basant Naik Entertainment vs Addl. Registrar Of Societies on 8 June, 2023
Author: Biraja Prasanna Satapathy
Bench: Biraja Prasanna Satapathy
IN THE HIGH COURT OF ORISSA AT CUTTACK
W.P.(C) No.18420 of 2023
Basant Naik Entertainment .... Petitioner
Mr. A. Mishra, Adv.
-versus-
Addl. Registrar of Societies, .... Opposite Parties
Cuttack & Others Mr. S. Mishra, ASC
.
CORAM:
JUSTICE BIRAJA PRASANNA SATAPATHY
ORDER
08.06.2023 Order No
01. 1. This matter is taken up through Hybrid Arrangement (Virtual/Physical) Mode.
2. Heard.
3. The present Writ Petition has been filed with the following prayer:-
"To direct the Opp. party No.1 to take early necessary action on the pending Application under Annexure-3 series within a fixed time frame and all decisions as well as actions taken by the Opp. party Nos.2 & 3 be subject to outcome of such decision by the Opp. Party No.1.
And this Hon'ble Court may be pleased to pass any other order or orders as may be deemed fit and proper in the facts and circumstances of the case protecting the Petitioner from harassment or humiliation by the Opp. party Nos.2 & 3 until consideration of the Appeal by the Opp. party No.1."
4. The complaint vide Annexure-3 series made before Opp. party No.1 be considered and disposed of in accordance with law within a period of three (3) weeks from the date of receipt of this order. The Petitioner is directed to produce certified copy of this order before Opp. Party No.1 for compliance.
// 2 //
5. Till a decision is taken on Annexure-3, no election to the Executive Committee of Utkal Cine Chambers of Commerce shall be undertaken.
(Biraja Prasanna Satapathy)
Vacation Judge
sangita
SANGITA Digitally signed by
SANGITA PATRA
PATRA Date: 2023.06.09
12:20:28 +05'30'
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