6 05.04.2021 This Matter Is Taken ... vs Unknown
2021 Latest Caselaw 4549 Ori

                        W.A. No.498 of 2020
                                                    1




                                I.A. No.104 of 2020

06   05.04.2021                 This   matter       is    taken   up     through        Video
                    Conferencing mode.
                                This   application        has     been    filed    by      the
                    appellants/petitioners      for       dispensing     with     filing    of
                    certified   copy    of    the        impugned      judgment         dated
                    03.07.2020 passed in W.P. (C) No.18298 of 2014.
                                Heard Mr. M.K.Khuntia, learned counsel for the
                  appellant and Mr. J.K.Rath, learned Senior Counsel for the
                  respondents.
                                Considering     the        submissions       made          and
                    grounds taken in the I.A., the filing of certified coy of the
                    aforesaid judgment is dispensed with for the time being.
                    But whenever, the Court requires, the same shall be
                    produced by the learned counsel for the appellant-State.
                                The I.A. is accordingly disposed of.



                                                          .............................
                                                            S.K.Mishra, J.

............................. Savitri Ratho, J.

I.A. No.1321 of 2020 07 05.04.2021 Heard.

Perused the office note.

Office has noted that there is a delay of 24 days in preferring the appeal. We are not able to agree with the report

of the Stamp Reporter as the impugned order has been passed during the lock down period of COVID-19. So, there is no delay in filing the appeal.

Accordingly, the I.A. is disposed of as infructuous.

............................. S.K.Mishra, J.

............................. Savitri Ratho, J.

I.A. No.686 of 2021 08 05.04.2021 This is a formal application for correction of the typographical errors in the cause title of the writ appeal.

Since there is no opposition by learned counsel for the other side, the prayer is allowed.

As per the noting with regard to Alaka Mishra, Rasmita Hara and Hemanta Kumar Naik that they are not parties to the writ appeal, we are informed that as they had been subsequently impleaded as parties in the writ petition, their names have been inadvertently omitted, and, therefore, we are of the opinion that corrections to be carried out by the appellant in the cause title shall take care of the same. So we Bichi are not passing any order in that respect.

Let the consolidated cause title of the writ appeal be filed within three days.

List the writ appeal on 12.04.2021 for fresh admission.

............................. S.K.Mishra, J.

............................. Savitri Ratho, J.