Jaladhar Jena vs Union Of India And Others
2022 Latest Caselaw 5903 Ori

              IN THE HIGH COURT OF ORISSA AT CUTTACK

                                 WP(C) No.16845 of 2012
                                 (Through Hybrid mode)

            Jaladhar Jena                          ....           Petitioner

                                                   Mr. A. Sahoo, Advocate
                                        Mr. Susanta Kumar Dash, Advocate

                                        -versus-
            Union of India and others              ....     Opposite Parties

                          Mr. Chandrakanta Pradhan, Senior Panel Counsel


                     CORAM: JUSTICE ARINDAM SINHA
                                     ORDER

Order No.                           26.10.2022

   11.       1.    The disposed of writ petition has been listed under heading

'To be Mentioned' at instance of Court.

2. Mr. Sahoo, learned advocate appears on behalf of petitioner

while Mr. Pradhan, learned advocate, Senior Panel Counsel, for

opposite parties.

3. The listing was on notice of inadvertent typographical errors

in judgment dated 18th October, 2022, by which the writ petition was

// 2 //

disposed of. In some paragraphs in the judgment, word 'negligence'

has been preceded by word 'contributory'.

4. Word 'contributory', wherever appears in the judgment

preceding word 'negligence' be deleted. The corrections be deemed

to have been incorporated in said judgment.

(Arindam Sinha) Judge Prasant