Nihar Ranjan Rout vs Cesu
2022 Latest Caselaw 6406 Ori

                IN THE HIGH COURT OF ORISSA AT CUTTACK

                                 WP(C) No.17700 of 2016

             Nihar Ranjan Rout                    ....                 Petitioner
                                                 Mr. Debasis Tripathy, Advocate
                                             -versus-

             CESU, BBSR & others                  ....            Opposite Party
                                                  Mr. D.K. Mohanty, Advocate

                             CORAM: JUSTICE V. NARASINGH
                                              ORDER

04.11.2022 Order No.

16. WP(C) No.17700 of 2022 & I.A No.13682 of 2022

1. This matter is taken up through hybrid mode.

2. This matter was reserved for delivery of judgment but for certain clarification, it was listed under the heading "To be mentioned" 01.11.2022.

3. This I.A has been filed by the Petitioner to amend the cause title of the writ petition.

4. The amendment as prayed for is allowed. Opposite Parties 1 to 7 of the original writ petition be substituted as per the schedule of the I.A. Consolidated cause title is taken on record.

5. I.A is accordingly disposed of.

6. Heard learned counsel for the parties further.

7. Hearing is concluded and judgment is reserved.

(V. NARASINGH) Judge PKS