Orissa High Court
Parsuram Bhoi & Ors vs Oscsc & Ors. ..... Opposite Parties on 16 October, 2023
IN THE HIGH COURT OF ORISSA AT CUTTACK
W.P.(C) No.5061 of 2021
Parsuram Bhoi & Ors. ..... Petitioners
None
Vs.
OSCSC & Ors. ..... Opposite Parties
None (O.P. No.1)
Mr. A. Behera, ASC
CORAM: JUSTICE SANJAY KUMAR MISHRA
ORDER
16.10.2023 Order No. This matter is taken up through hybrid mode.
09.
2. Learned Counsel for the Petitioners so also Counsel for the Corporation are absent on call.
3. Earlier also when the matter got listed on 09.10.2023, learned Counsel for the Petitioners was found absent. Paragraphs 2 to 5 of the said order are extracted below:-
"2. Learned Counsel for the Petitioners so also Counsel for the contesting Opposite Party Nos. 1 and 2-Corporation are absent on call.
3. Though Counter Affidavit has been filed by the contesting Opposite Party Nos. 1 and 2-Corporation since 22.03.2021 dealing with grievance of the Petitioners, including questioning maintainability of the Writ Petition, no Rejoinder Affidavit has been filed till date dealing with such stand taken in the Counter Affidavit.
4. As the learned Counsel for the Petitioners is absent, to give another opportunity to the Petitioners, matter stands adjourned to 16.10.2023.Page 1 of 2
5. Needless to mention here that if the Petitioners go unrepresented on the adjourned date, appropriate Order will be passed in their absence."
4. Accordingly, the Writ Petition is dismissed for non- prosecution.
(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: 17-Oct-2023 17:15:15 Page 2 of 2