Orissa High Court
Dr. Uttamkumar Samanta vs Kiit University on 2 July, 2025
Author: S.K. Sahoo
Bench: S.K. Sahoo
IN THE HIGH COURT OF ORISSA AT CUTTACK
WA No.66 of 2017
Dr. Uttamkumar Samanta .... Appellant(s)
In person
-versus-
KIIT University, .... Respondent(s)
Bhubaneswar and others
Ms. Pami Rath, Senior Advocate
(for respondent Nos.1 to 4)
Mr. P. K. Parthi, DSGI along with
Mr.J.B. Mohanty, CGC
(for respondent No.7)
Mr. J.K. Mishra, Sr. Advocate along
with Mr. Purna Chandra Behera,
Advocate (for respondent No.5)
CORAM:
HON'BLE MR. JUSTICE S.K. SAHOO
HON'BLE MR. JUSTICE S. S. MISHRA
ORDER
Order No. 02.07.2025 09. This matter is taken up through Hybrid
arrangement (video conferencing/physical mode).
Dr. Uttamkumar Samanta, the appellant appears in person.
Ms. Pami Rath, learned Senior Advocate appears for the respondent Nos.1 to 4, Mr. P.K. Parhi, learned DSGI along with Mr. J.B. Mohanty, learned Central Government Counsel for the respondent No. 7 and Mr. Purna Chandra Beherea, learned counsel appears for the respondent No.5.
After arguing for some time, Mr. Samanta, the Page 1 of 2 appellant, who appears in person, seeks for an adjournment to cite some case laws on the scope of interference in a Writ Appeal against the order passed by the learned Single Judge and for further preparation.
On consensus of both the parties, list this matter on 23.07.2025.
( S.K. Sahoo) Judge (S.S. Mishra) Judge Ashok/Swarna Signature Not Verified Digitally Signed Signed by: ASHOK KUMAR JAGADEB MOHAPATRA Designation: Secretary Reason: Authentication Location: High Court of Orissa, Cuttack Date: 03-Jul-2025 10:49:15 Page 2 of 2