Principal Secretary To ... vs Niranjan Das And Others
2022 Latest Caselaw 5080 Ori

                    IN THE HIGH COURT OF ORISSA AT CUTTACK

                                   WA No. 936 of 2021

            Principal Secretary to Government,         ....         Appellants
            School and Mass Education
            Department, Khurda and another
                   Mr. Dipti Ranjan Mohapatra, Senior Standing Counsel for
                                                         S & ME Department
                                        -versus-
            Niranjan Das and others                    ....       Respondents
                  Mr. Budhadev Routray, Senior Advocate and associates for
             Caveator, Mr. Gautam Mishra, Senior Advocate and associates,
                      for Intervener, M/s. K. P. Mishra, Senior Advocate and
                                         associates, Advocates for Intervener

                        CORAM:
                        THE CHIEF JUSTICE
                        JUSTICE CHITTARANJAN DASH

                                        ORDER

Order No. 23.09.2022 I.A. Nos.2324, 2328 and 2370 of 2021

03. 1. For the reasons stated, filing of certified copy of the impugned judgment is dispensed with. The I.A.s are accordingly disposed of.

I.A. No.2355 of 2021

2. Since no delay has been pointed out by the S.R., the application is disposed of.

I.A. No.2423 of 2021 and I.A. Nos.1526, 1527 and 1544 of 2022

3. For the reason stated, the applications are allowed. The Interveners are permitted to assist the Court by placing its submissions.

W.A. No.936 of 2021

4. The contempt petition stated to be pending before the learned Single Judge be adjourned beyond next date of the present appeal.

5. List along with W.A. Nos. 983, 985, 1013 and 1027 of 2021 on 13th December, 2022.

(Dr. S. Muralidhar) Chief Justice

(Chittaranjan Dash) Judge M. Panda