Secy.Cum-Principal vs Sidhartha Ku. Das
2023 Latest Caselaw 3981 Ori

                   IN THE HIGH COURT OF ORISSA AT CUTTACK
                               FAO No.158 of 2023

             Secy.cum-Principal, Tarnini        ....    Appellant
             Thakurani Mahavidyalaya                  Mr.A.K.Mohanty, (A), Advocate

                                               -versus-

             Sidhartha Ku. Das                  ....   Respondent
                                                     Mr. S.K.Dash, Advocate
                                 COROM:
                     JUSTICE BIRAJA PRASANNA SATAPATHY
                                   ORDER

20.04.2023 Order No

13. 1. This matter is taken up through Hybrid Arrangement (Virtual/Physical) Mode.

2. It is contended by Mr. A.K. Mohanty(A), learned counsel for the Appellant that initially the matter was filed as a Writ Petition in W.P.(C) No.9524 of 2008. But pursuant to the order passed by this Court on 13.03.2023 though the matter was converted to appeal, but the appellant has not framed the grounds of challenge to the impugned judgment.

3. In view of such lacunae, Mr. Mohanty, prays for withdrawal of the present appeal with liberty to file a properly constituted appeal within a period of ten(10) days from today and for entertainment of the same.

4. Having heard learned counsels appearing for the Parties, it is observed that if such an appeal is filed within a period of 10 days from today, the appeal will be entertained without insisting on any delay. Certified copy of the impugned judgment be returned to the learned counsel for the appellant by subsisting a photocopy of the same.

5. Accordingly, the FAO stands disposed of.

(Biraja Prasanna Satapathy) Judge

Subrat