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Judgment
14 paragraphs · 197 wordsBiswanath Rath, J
W.P.(C) NO.20025 OF 2021 & I.A. NO.9203 OF 2021
This matter is taken up by video conferencing mode.
This matter was not in the today’s list. On being mentioned and taking into account the urgency involved in this matter, this matter is called for
to be taken up at 2.00P.M.
Finding difficulty in getting into the allegation for the absence of the grievance petition being an Annexure to the writ petition, Petitioner is directed
to file a copy of the grievance petition before the Court tomorrow (16th July, 2021).
Mr. Panda, learned Additional Government Advocate makes a statement that there is no likelihood of passing of any order involving the order vide
Annexure-1 today.
List this matter before the appropriate Bench tomorrow (16th July, 2021).
As 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..
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