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Judgment
10 paragraphs · 231 wordsAhanthem Bimol Singh, J
Heard Mr. B.P. Sahu, learned senior counsel assisted by Mr. Deepak Prasad Sahu, learned counsel appearing for the petitioner.
Issue notice, returnable within three weeks.
Mr. A. Vashum, learned GA entered appearance and accepts notice on behalf of respondents No. 1 and 2, hence no formal notice is called for in respect of the said respondents.
Petitioner is directed to take step for service of notice upon respondent No. 3 by way of dasti service.
Step should be taken within one week and the petitioner is directed to file an affidavit showing the proof of such service.
I have heard at length the submission of the learned senior counsel for the petitioner with regard to the prayer for passing interim order.
Mr. A. Vashum, learned GA appearing for the official respondents submitted that he may be given some time to get instruction from the authorities.
As prayed for by the learned GA appearing for the official respondents, list this case again on 28-04-2023.
On hearing the submission of the learned senior counsel appearing for the petitioner and on perusal of the record of the present case, this Court is satisfied that a prima facie case has been made out by the petitioner for passing interim order. Accordingly, as an interim measure and till the next date, the operation of the impugned order dated 25-03-2023 shall remain suspended.