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Judgment
K.R.Mohapatra, J
This matter is taken up by video conferencing mode.
Mr.Acharya, learned Standing Counsel for School and Mass Education Department prays for one week time to file counter affidavit.
Put up this matter on 30th July, 2021.
Although the matter was admitted on 27th September, 2016 and that Mr.G.C.Mohapatra, learned Standing Counsel for School and Mass Education
was present on that date, and by order dated 2nd January, 2018, direction was made to file the counter affidavit positively by the next date, i.e., by
20th February, 2018, but counter affidavit has not been filed till date. On the other hand, Mr.Acharya, learned Standing Counsel for School and Mass
Education Department prays for further time to file counter affidavit.
Hence, it is directed that counter affidavit shall be accepted subject to payment of cost of Rs.5,000/- (rupees five thousand) to learned counsel for
the Petitioner.
As the 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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