Bhabani Prasad Majhi vs State Of Odisha & Others
2021 Latest Caselaw 12620 Ori

                 IN THE HIGH COURT OF ORISSA AT CUTTACK

                                W.P.(C) No.32134 of 2020

              Bhabani Prasad Majhi                   ....          Petitioner

                                     Mr. P.K.Rath,
                                     Advocate

                                         -versus-
              State of Odisha & others               ....        Opp. Parties

                                     Mr. R.P.Mohapatra,
                                     Additional Government Advocate
                                     Mr.H.M.Dhal, Advocate
                                     (For O.P. No.4)

                                     CORAM:
                            JUSTICE BISWAJIT MOHANTY

                                    ORDER

Order No. 07.12.2021 I.A. No. 17346 of 2021

37. This matter is taken up by video conferencing mode.

This is an application for extension of time for compliance of the judgment dated 1.11.2021 filed by opposite party No.4.

Heard Mr.H.M.Dhal, learned counsel for opposite party No.4, Mr.R.P.Mohapatra, learned Addl. Government Advocate and Mr.P.K.Rath, learned counsel for the petitioner.

In course of hearing relying on averments made in para-5 of the Interlocutory Application, Mr.Dhal submits that ten more days time may be granted to opposite party No.4 for making necessary recommendation as per Rule 3(1-a) of Odisha Co-operative Societies (Election to the Committee) Rules, 1992.

Considering the submissions made, the prayer is allowed and accordingly time is granted till 15th December, // 2 //

2021 to opposite party No.4 to make necessary recommendation.

Accordingly, I.A. is disposed of. Urgent certified copy of the order be granted in course of the day.

Kishore                                         ( Biswajit Mohanty)
                                                      Judge