The Executive Engineer ... vs Sanjib Kumar Panigrahi & Ors
2023 Latest Caselaw 3163 Ori

                    IN THE HIGH COURT OF ORISSA AT CUTTACK

                                    W.P.(C). No.20783 of 2011

              The Executive Engineer (Electrical) ....                     Petitioner(s)
              Keonjhar Electrical Division,                     Mr.S.C.Dash Adv.
              TPNODL, Keonjhar

                                             -versus-

              Sanjib Kumar Panigrahi & Ors.             ....         Opposite Party(s)
                                                               Mr.F.R.Mohapatra.
                                                              Adv.


                        CORAM:
                             JUSTICE BISWANATH RATH
                             JUSTICE M.S.SAHOO
                                     ORDER

11.04.2023 I.A.No. of 2023 Order No. 6 1. This I.A. has been filed in Court today for substituting petitioner.

Registry is directed to register the same.

2. Application having a genuine ground stands allowed.

3. Learned counsel for the petitioner is permitted to make necessary correction in cause title portion of the writ petition in Court today.

4. Vakalatnama filed by Mr.S.Ch.Dash on behalf of the petitioner in Court today be kept on record..

(Biswanath Rath) Judge

(M.S.Sahoo) Judge

sks

// 2 //

IN THE HIGH COURT OF ORISSA AT CUTTACK

W.P.(C). No.20783 of 2011

The Executive Engineer (Electrical) .... Petitioner(s) Keonjhar Electrical Division, Mr.S.C.Dash Adv. TPNODL, Keonjhar

-versus-

Sanjib Kumar Panigrahi & Ors. .... Opposite Party(s) Mr.F.R.Mohapatra.

Adv.

CORAM:

JUSTICE BISWANATH RATH JUSTICE M.S.SAHOO ORDER 11.04.2023 Order No. 7 1. Heard learned counsel appearing for the respective parties.

Hearing concluded and judgment is pronounced in open Court in separate sheets.

(Biswanath Rath) Judge

(M.S.Sahoo) Judge

sks