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Judgment
9 paragraphs · 108 words
1.
This matter is taken up through Hybrid Arrangement (Virtual/Physical Mode).
2.
Heard learned counsel for the petitioner.
3.
This I.A. has been filed for amendment of the Contempt petition.
4.
Considering the submissions made, the amendment sought for is allowed.
5.
The name of the Opposite Party-Contemnor Sri Jyotirmaya Rath as Engineer-in-Chief be substituted by the name of Sri Dhiren Samal as new Engineer-in-Chief in the cause title.
6.
Corrected cause title be filed by Friday. Copy of the corrected cause title be served on the learned Additional Government Advocate in the meantime.
7.
The I.A. is accordingly disposed of.
8.
List this CONTC next week.
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