Sanatan Barik vs Member(P.O.)Coopera
2014 Latest Caselaw 121 Del

                         W.P.(C) No.51 of 2014




                                      Misc. Case No.59 of 2014

02.   07.1.2014                This is an application for dispensing with
                  filing of certified copy of Annexures-1,2 and 4 to the
                  writ petition.
                               Considering the submission made and
                  keeping in view the grounds taken in the writ petition,
                  filing of the certified copy of Annexures-1,2 and 4 are
                  dispensed with.
                               Misc. Case is accordingly disposed of.
                               Issue urgent certified copy as per rules.


                                                           ........................
                                                            S.C. Parija, J.

W.P.(C) No.51 of 2014 & Misc. Case No.60 of 2014

03. 07.1.2014 Heard learned counsel for the petitioner and learned counsel for the State.

This application under Section 482 Cr.P.C. has been filed challenging the order dated 26.11.2013 passed by the Member, Co-operative Tribunal, Orissa, Bhubaneswar, in T.A. No.07 of 2013, fixing the date of hearing to 8.1.2013.

Learned counsel for the petitioner submits that the dates mentioned in the impugned order i.e. 5.11.2013 as well as the date of posting i.e. 8.1.2013 are not correct.

Considering the submissions made, I am not inclined to interfere in the matter in exercise of extra ordinary jurisdiction under Article 226 of the Constitution of India.

It is open for the petitioner to file appropriate application before the Member, Co- operative Tribunal, Orissa, Bhubaneswar for correction of the errors mentioned in the order dated 26.11.2013.

Writ petition and misc. case are accordingly disposed of.

Issue urgent certified copy as per rules.

........................ S.C. Parija, J.

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