WP(C)/11787/2020
2021 Latest Caselaw 3823 Ori

                                  W.P.(C) No.11787 of 2020




02.    18.03.2021        This matter is taken up through Hybrid mode.
                         Heard.
                         Issue notice.
                         On the oral submission of the learned counsel for
                    the petitioner that the certified copy of the impugned
                    judgment has been filed in WP(C) No.11789 of 2020, filing
                    of certified copy of the same is dispensed with.
                         Four extra copies of the brief be served upon the
                    learned Additional Government Advocate appearing for
                    the Opposite Party Nos.1 to 4 within seven working days
                    hence who shall obtain instructions in the matter.
                         So far as Opposite Party Nos.5 and 6 are concerned,
                    issue notice to Opposite Party Nos.5 and 6 through
                    Registered Post with A.D. / Speed Post returnable within
                    five weeks. Postal requisites shall be filed within seven
                    working days hence.
                         List this matter on 29th April, 2021.


                                                         .........................

S.K.Mishra, J

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

TUDU