Satyananda Nayak vs Suprava Mishra And Another
2022 Latest Caselaw 4166 Ori

                 IN THE HIGH COURT OF ORISSA AT CUTTACK
                              W.P (C) No. 20523 of 2012

Satyananda Nayak                         .....                                  Petitioner
                                                                  Mr. B.K. Nayak-3, Adv.
                                         Vs.
Suprava Mishra and another               .....                           Opposite Parties
                                                                   Mr. P.S. Nayak, CGC
                CORAM:
                    DR. JUSTICE B.R. SARANGI
                    MR. JUSTICE G. SATAPATHY

                                                ORDER

24.08.2022 Order No. This matter is taken up through hybrid mode.

05.

2. In view of the judgment passed today (24.08.2022) in W.P.(C) No. 3596 of 2004, this writ petition is remitted back to the Central Administrative Tribunal, Cuttack Bench, Cuttack for fresh adjudication in terms of the said judgment by giving opportunity of hearing to the parties.

3. The writ petition is accordingly disposed of.

(DR. B.R. SARANGI) JUDGE

(G. SATAPATHY) JUDGE Ashok/Kishore