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Judgment
Mr. P. K. Muduli, learned Additional Government Advocate points out that there is an advance list for 9th November, 2021 brought out in the Supreme Court, which indicates Special Leave Petition (Civil) No.9042 of 2021 is listed at serial number 23 of that list. It is added by Ms. Kirti Mishra, learned counsel, who appears for the State of Odisha in the Supreme Court, that this is not the final list for the 9th November, 2021 and that the final list would be published in a few days.
In the meanwhile, it has been agreed by both Mr. Gopal Jain, learned Senior Counsel for the Petitioners as well as Mr. Ashok Kumar Parija, learned Advocate General that the quantity of mined stock which the Petitioners seek to remove from the leasehold area can be kept separately within the leasehold area and earmarked in the presence of the Deputy Director of Mines, Joda. This earmarking should take place before the next date and this would be subject to further orders of this Court.
List on Friday i.e. on 12th November, 2021 at 2 PM.
Personal appearance of the Officers, who are present in virtual mode pursuant to the order of this Court dated 1st November, 2021, is dispensed with for the time being.
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