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Judgment
11 paragraphs · 233 wordsM.S.Sahoo, J
This matter is taken up through hybrid mode.
The writ petition has been registered before this Court on 31. 01.2022 after the Original Application was transferred upon abolition of the learned Odisha Administrative Tribunal, Bhubaneswar.
On perusal of the available order sheets of the learned Tribunal it is indicated that the O.A. was admitted by order dated 15.5.2019, notices were issued directing to file counter within four weeks and rejoinder was to filed within two weeks thereafter.
After 15.5.2019 the matter was not taken up/pursued till it is listed today before this Court. It is submitted by Ms. Nayak, learned counsel for the petitioner that arguing counsel is indisposed due to personal difficulty. Therefore, the matter may be adjourned.
It is further submitted that since Mr. S.N.Patnaik who had earlier entered appearance for the petitioner has been empanelled as an Additional Government Advocate, his name may be deleted from the cause title as well as the case brief.
Accordingly, the Registry shall delete the name of Mr. S.N.Patnaik from the case brief as well as the cause list from the next listing.
Learned Standing Counsel prays for further time to file counter.
As prayed for, list this matter on 25.11.2022.
Counter be filed by the next date. Copy be served. Petitioner shall have the liberty to file rejoinder if so advised.
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