Orissa High Court
Sarat Kumar Parida vs State Of Orissa & Ors. ..... Opposite ... on 27 September, 2023
IN THE HIGH COURT OF ORISSA AT CUTTACK
W.P.(C) No.27052 of 2020
Sarat Kumar Parida ..... Petitioner
Ms. P. Pattnaik, Advocate
Vs.
State of Orissa & Ors. ..... Opposite Parties
Mr. G. N. Rout, ASC
CORAM: JUSTICE SANJAY KUMAR MISHRA
ORDER
27.09.2023 Order No. This matter is taken up through hybrid mode.
03.
2. Ms. P. Pattnaik, learned Counsel is present and renders no instruction reiterating her submission as made on 22.08.2023. She further submits, though she informed the Petitioner by giving intimation in writing regarding pendency of this case by Registered Post with A.D., but the Petitioner did not respond. However, on being asked by the Court, she fails to produce proof regarding giving written intimation to the Petitioner.
3. In view of such submission made by Ms. Pattnaik, since the counsel engaged by the Petitioner has expired, Registry is directed to inform the Petitioner by Registered Post with A.D. along with a copy of this order to take necessary steps for further pursuing his case, if any cause of action survives.
4. Matter be listed in the week commencing from 30th October, 2023.
5. Tracking Report be kept on record before the next date of listing.
Page 1 of 26. Needless to mention here that despite intimation, if the Petitioner goes unrepresented on the adjourned date, appropriate order will be passed on the said date.
(S.K.MISHRA) JUDGE Banita Signature Not Verified Digitally Signed Signed by: BANITA PRIYADARSHINI PALEI Designation: JR. STENOGRAPHER Reason: AUTHENTICATION Location: HIGH COURT OF ORISSA, CUTTACK Date: 29-Sep-2023 12:59:56 Page 2 of 2