Niranjana Panigrahi vs Unknown
2022 Latest Caselaw 3882 Ori

                     IN THE HIGH COURT OF ORISSA AT CUTTACK

                               W.P.(OAC) No. 2103 of 2016

             Niranjana Panigrahi                         ....          Petitioner
                                                          Mr. S.Behera, Advocate
                                       - Versus -
             State of Odisha and Others                   ....       Opp.Parties
                                                           Mr. N.K. Praharaj, GA
                           CORAM:
                             JUSTICE SASHIKANTA MISHRA

                                         ORDER

10.08.2022

Order No. 1. This matter is taken up through hybrid mode.

5.

2. While preparing the judgment in this case and keeping in view the specific contentions raised before this Court, it is felt necessary to peruse the memorandum of articles of association of ITDA.

3. Learned State Counsel is directed to produce the same for perusal of the court along with the details of its Board Members. Further, the communications referred to in the order under Annexre-1, namely, letter No.5396/CD dated 24.05.1978 of Government in C.D. & S.W. Department be also produced for perusal of the Court.

4. List this matter on 24th August, 2022.

5. A free copy of this order be handed over to learned State Counsel for compliance.

(Sashikanta Mishra) Judge

A.K. Rana