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Judgment
8 paragraphs · 137 wordsThis matter is taken up by video conferencing mode.
Mr. D.K. Mohanty, learned Additional Government Advocate accepts notice on behalf of the Opposite Parties. He assures the Court that a show
cause affidavit will be filed on or before 2nd August, 2021 with an advance copy to learned counsel for the Petitioner, who is permitted to file
response, if any, thereto by the next date.
List on 23rd August, 2021.
As the restrictions due to resurgence of COVID-19 situation are continuing, learned counsel for the parties may utilize a printout of the order
available in the High Court’s website, at par with certified copy, subject to attestation by the concerned advocate, in the manner prescribed vide
Court’s Notice No.4587, dated 25th March, 2020 as modified by Court’s Notice No.4798, dated 15th April, 2021.