Confederation Of Citizens vs State Of Odisha And Another
2021 Latest Caselaw 12996 Ori

                  IN THE HIGH COURT OF ORISSA AT CUTTACK

                                   W.P.(C) No.9929 of 2020
              Confederation of Citizens                 ....                Petitioners
              Associations, Bhubaneswar and
              others
                                              Mr.Pitambar Acharya, Senior Advocate
                                             -versus-
              State of Odisha and another               ....           Opposite Parties
                                   Mr. Manas Ranjan Mohapatra, Senior Advocate and
                                             Mr. P.K. Muduli, learned AGA for State

                              CORAM:
                              THE CHIEF JUSTICE
                              JUSTICE A. K. MOHAPATRA

                                             ORDER

21.12.2021

Order No.

05. 1. It is pointed out that the judgment of this Court dated 22nd April, 2021 passed in W.P.(C) No.6590 of 2012 has been challenged by the Bhubaneswar Municipal Corporation (BMC) (Opposite Party No.2) in the Supreme Court of India.

2. Awaiting further orders of the Supreme Court in the above matter, list on 10th March, 2022.

3. The interim order passed earlier shall continue till the next date.

(Dr. S. Muralidhar) Chief Justice

(A. K. Mohapatra ) Judge U.K. Sahoo/R.K.Singh