Orissa High Court
Dr. Uttamkumar Samanta vs Kiit University on 29 April, 2025
Author: S.K. Sahoo
Bench: S.K. Sahoo
IN THE HIGH COURT OF ORISSA AT CUTTACK
W.A. No.66 of 2017
Dr. Uttamkumar Samanta .... Appellant
None
-versus-
KIIT University,
Bhubaneswar and others .... Respondents
Mrs. Pami Rath,
Senior Advocate (for respondent
nos.1 to 4)
Mr. P.K. Parhi, D.S.G.I.
and
Mr. Jagyan Balk Mohanty,
C.G.C. (for the respondent no.5
& 7)
Mr. Aurobinda Mohanty,
Addl. Standing Counsel (for
respondent no.6)
CORAM:
THE HON'BLE MR. JUSTICE S.K. SAHOO
THE HON'BLE MR. JUSTICE SIBO SANKAR MISHRA
ORDER
Order No. 29.04.2025
07. This matter is taken up through Hybrid
arrangement (video conferencing/physical mode).
Mrs. Pami Rath, learned Senior Advocate has filed Signature Not Verified Digitally Signed Signed by: RAJESH KUMAR BADHEI Designation: Junior Stenographer Appearance Memo for the respondent nos.1 to 4, which is Reason: Authentication Location: HIGH COURT OF ORISSA, CUTTACK Date: 30-Apr-2025 17:41:16 taken on record.
It is stated at the Bar that since Mr. S.N. Biswal, learned counsel for the appellant is now in the State panel list, somebody else is to be engaged as counsel for the appellant and the matter may be taken up a week Page 1 of 2 after.
Mr. P.K. Parhi, learned Deputy Solicitor General of India and Mr. Jagyan Balk Mohanty, learned Central Govt. Counsel are present for the Union of India and submitted that they have not received the copy of the writ appeal.
Learned new counsel to be engaged for the appellant shall supply the copy of the writ appeal along with all the annexures to the learned counsel for the Union of India.
List this matter in the week commencing from 12.05.2025.
( S.K. Sahoo) Judge ( S.S. Mishra) Judge Rajesh Page 2 of 2