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State Of Odisha And Another vs Manoj Kumar Samal

Orissa High Court · Decided on 3 April 2023 · Citation: (2023) 04 OHC CK 0017

HON’BLE JUDGES
Dr. S. Muralidhar, CJ · G. Satapathy, J
RESULT
Disposed Of
CASE NUMBER
Writ Appeal No. 775 Of 2022
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Judgment

5 paragraphs · 165 words
1.

On the short ground that the impugned order was passed on the very first date of the hearing without any opportunity to the present Appellants to file a reply to the writ petition, the impugned order is set aside and W.P.(C) No.26723 of 2021 will be restored to the file of the learned Single Judge in the roster Bench where it will be listed for hearing on 17th July, 2023.

2.

Reply will be filed by the present Appellants to the writ petition positively on or before 3rd July, 2023 and rejoinder affidavit thereto by 17th July, 2023. It is made clear that none of the parties will be granted any more opportunities for the above purpose.

3.

The learned Single Judge is requested to proceed with the hearing of the matter on merits and dispose it of as expeditiously as possible.

4.

The writ appeal is disposed of in the above terms. Issue urgent certified copy of this order as per rules.

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