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High CourtsSingle Bench(2022) 08 OHC CK 0228

Suchismita Dash And Another vs State Of Odisha

Orissa High Court · Decided on 30 August 2022

HON’BLE JUDGES
Arindam Sinha, J
RESULT
Disposed Of
CASE NUMBER
Writ Petition (C) No. 2601 Of 2022
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Judgment

9 paragraphs · 134 words

Arindam Sinha, J

I.A. no.9932 of 2022

1.

Mr. Nayak, learned advocate appears on behalf of applicants in I.A. no.9932 of 2022. He reminds Court of observation earlier made for his clients to come ready with counter to the petition. He submits, the counter is ready.

2.

Mr. Biswal, learned advocate appears on behalf of petitioners and Mr. Das, learned advocate, Additional Standing Counsel appears on behalf of State.

3.

The I.A. is allowed and applicants added as parties. Petitioners will file consolidated cause title. The I.A. is disposed of.

4.

Mr. Nayak files counter of his clients with copy to Mr. Biswal.

5.

Petitioners may file rejoinder to counter filed by added parties, by 5th September, 2022.

6.

List the writ petition on 7th September, 2022 along with WP(C) no.5707 of 2022.

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