The Acting Chief Justice Has ... vs Unknown
2021 Latest Caselaw 3877 Ori

                            W.P.(C) No.8856 of 2010




39.   19.03.2021              This matter is taken up through Hybrid mode.
                              The kind minutes of Hon'ble Acting Chief Justice
                   at Flag "M" is perused.
                              The Deputy Registrar (Judicial) has given the
                   following proposal:-
                              " It is pertinent to mention here that Writ Petitions
                   pertaining to Industrial Dispute come within the assignment
                   of the Division Bench headed by Hon'ble Shri Justice S. K.
                   Mishra. Hon'ble Shri Justice S. K. Mishra may not hear this
                   case because of the Judgment delivered by His Lordship in
                   W.A. No.187 of 2017 is under challenge.
                              Placed for favour of kind consideration and Fresh
                   nomination of appropriate Bench to take up the present writ
                   petition along with I.A. No.12749 of 2019."
                              The Acting Chief Justice has minuted that the
                   matter be placed before S. K. Mishra, J. As some doubt is
                   raised by learned counsel for the petitioner as one of us,
                   namely, (S.K. Mishra, J) has heard the writ appeal, whether
                   this writ application should be heard by this Bench, further
                   instructions be taken by the Deputy Registrar (Judicial)
                   immediately without further delay.

      Prasant



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

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