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Judgment
Biswajit Mohanty, J
1.  This matter is taken up by video conferencing mode.
Heard Mr.Pattnaik, learned counsel for the petitioner, Mr.B.K.Sharm, learned counsel for opposite party nos. 3 and 4 and Mr.S.K.Samal, learned
Addl. Government Advocate.
Mr.Pattnaik, learned counsel for the petitioner submits that though the petitioner has filed this petition challenging the show cause notice under
Annexure-3 however liberty may be granted to the petitioner to file a reply to the said show cause notice issued by opposite party No.4 and the said
opposite party be directed to take a decision on its reply within a specific time period.
Considering the submissions made and without expressing any opinion on the merits of the case, this Court grants liberty to the petitioner to file a
reply to the show cause within a period of four weeks from today before District Manager, Orissa State Civil Supplies Corporation Limited,
Jharsuguda (opposite party No.4) and in the event such a reply is filed, the opposite party No.4 is directed to take a decision on the same in
accordance with law within a period of two weeks thereafter giving reasonable opportunity of hearing to the representative/proprietor of the petitioner.
The writ petition is accordingly disposed of.
Parties may utilize the soft copy of this order available in the High Court’s Website or print out thereof at par with certified copy in the manner
prescribed vide Office Order dated 7. 1.2022.
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