Aims Higher Secondary School Of vs State Of Odisha & Another
2023 Latest Caselaw 8795 Ori

                  IN THE HIGH COURT OF ORISSA AT CUTTACK

                                W.P.(C) No.21732 of 2023

                 AIMS Higher Secondary School of        ....               Petitioner
                 Science, Sambalpur
                                                             Mr. S.K. Dash, Advocate
                                             -versus-
                 State of Odisha & another              ....       Opposite Parties
                                                                Mr. P.C. Das, A.S.C.

                                         CORAM:

                            JUSTICE A.K. MOHAPATRA

                                           ORDER

Order No.                                 08.08.2023
                                I.A. Nos.11859 & 11860 of 2023
    06.     1.      This matter is taken up through Hybrid Arrangement (Virtual
            /Physical Mode).

2. These Interlocutory Applications have been filed with the prayer to expunge the remarks/ modify the order/judgment dated 31.07.2023.

3. Heard Mr. P.C. Das, learned Additional Standing Counsel for the State-Opposite Parties.

4. At the outset, Mr. Das, learned Additional Standing Counsel submitted that due to communication gap and paucity of time, the counter affidavit could not be drafted properly. He further submitted that this Court had directed to file the counter affidavit within a very short time, therefore the same could not be properly verified before filing the same. It was also contended before this Court that the substance of the reply affidavit meets the query raised by this Court. Although, the same might not have been answered directly as desired by this Court. In view of the aforesaid practical difficulties, the learned Additional Standing Counsel requested that the para-12 of the judgment dated 31.07.2023 be expunged from the record.

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4. Considering the submission made by learned Additional Standing Counsel, further keeping in view the fact that the said para-12 does not have any bearing on the final outcome of the writ application, this Court, taking into consideration the submission made by learned Additional Standing Counsel, hereby directs that the para-12 of judgment dated 31.07.2023 be deleted from record. Further, it is directed that the copy of the judgment which has been uploaded in the website of this Court be accordingly corrected and after deletion of para-12 subsequent paragraphs be renumbered.

5. Accordingly, the both I.As. stand allowed.

( A.K. Mohapatra ) Judge Anil

Signature Not Verified Digitally Signed Signed by: ANIL KUMAR SAHOO Designation: Junior Stenographer Reason: Authentication Location: High Court of Orissa Date: 14-Aug-2023 11:42:50