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Judgment
This matter is taken up through Hybrid Mode.
Heard learned counsel for the parties.
While hearing the case yesterday, keeping in view the urgency of the matter, notice to Opposite Party No.4-Biju Patnaik University of Technology (B.P.U.T.) was issued for today and the opportunity was given for serving the notice upon opposite party no.4- the Biju Patnaik University of Technology (B.P.U.T) through the panel advocates appearing before this Court.
Mr. T.K. Satpathy has put in appearance for opposite party No.4-Biju Patnaik University of Technology (B.P.U.T.) today and states that in spite of telephonic intimation, he has received no instructions in the matter from the University.
In view of the above, Mr. Satpathy, learned counsel for opposite party no.4- Biju Patnaik University of Technology (B.P.U.T) prays for adjournment.
As prayed for by Mr. Satpathy, the matter is adjourned to tomorrow (28.10.2021) at 2 P.M.
Faced with the aforesaid situation of non-cooperation, we are constrained to summon the Registrar, Biju Patnaik University of Technology (B.P.U.T), Rourkela tomorrow (29.10.2021) at 2 P.M.
The Registrar, Biju Patnaik University of Technology (B.P.U.T) shall remain present himself before this Court on 29.10.2021 at 2.P.M with the relevant records.
A free copy of this order be handed over to Mr. T.K. Satpathy, learned counsel appearing for opp. party no.4-Biju Patnaik University of Technology (B.P.U.T) under the signature of the Court Master during the course of the day.