Bhabesh Chandra vs State Of Odisha And Others
2022 Latest Caselaw 7427 Ori

                          IN THE HIGH COURT OF ORISSA AT CUTTACK
                                   W.A. No.736 of 2021
                         (Arising out of WPC (OAC) No.1452 of 2016)
              Bhabesh Chandra
              Dandapat & Others                              ....    Appellants
                                              Mr. K. P. Mishra, Senior Advocate
                                     along with Mr. Amitabh Pradhan, Advocate
                                             -versus-
              State of Odisha and Others                     .... Respondents/
                                                                 Opp. Parties
                                            Mr. B. A. Prusty, Standing Counsel
                                    For School and Mass Education Department
                                            (for Respondent Nos.1,2 and 5 to 8)

                                        CORAM:
                                       JUSTICE JASWANT SINGH
                                       JUSTICE M.S. SAHOO

                                               ORDER (Oral)

14.12.2022 (Hybrid Mode) Order No.

02. 1. Mr. Prusty, learned Standing Counsel appearing for Respondent Nos.1, 2 and 5 to 8 prays for time to examine the judgments provided by the learned counsel for the appellants which stated to be squarely covering the issue at hand.

He also prays for time to file an additional affidavit, if required.

2. List on 9th January, 2023.

(Jaswant Singh) Judge

(M.S. Sahoo) Judge Sipun 14th December, 2022 Cuttack