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Arabinda Panda And Another vs The Director
2022 Latest Caselaw 5182 Ori

Citation : 2022 Latest Caselaw 5182 Ori
Judgement Date : 27 September, 2022

Orissa High Court
Arabinda Panda And Another vs The Director on 27 September, 2022
                         IN THE HIGH COURT OF ORISSA AT CUTTACK
                                           W.A. No.143 of 2016

                   Arabinda Panda and another               ....          Appellants
                                                      Mr. Tanmaya Mishra, Advocate
                                                 -versus-

                   The Director, Higher Education, ....              Respondents
                   Odisha and others
                                     Mr. S.K. Das, Advocate for Respondent No.3
                            CORAM:
                            THE CHIEF JUSTICE
                            JUSTICE CHITTARANJAN DASH

                                               ORDER

Order No. 27.09.2022

11. 1. Learned counsel for the Appellants says that despite his writing letters to the Appellants they are not even responding to him, the Court finds that despite there being no stay order of the impugned judgment dated 24th February, 2016 of the learned Single Judge, it has not even been implemented by the Appellants.

2. In the circumstances, the Court sees no reason why this writ appeal should be entertained. It is dismissed.

(Dr. S. Muralidhar) Chief Justice

(Chittaranjan Dash) Judge KC Bisoi

 
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