Maa Saraswati Shg vs State Of Odisha And Others
2023 Latest Caselaw 9776 Ori

             IN THE HIGH COURT OF ORISSA AT CUTTACK

                           W.P.(C) No.14987 of 2023


        Maa Saraswati SHG, Kendrapara           ....         Petitioner

                                          Mr. M.K. Mohanty, Advocate

                                     -versus-

        State of Odisha and others              ....   Opposite Parties


                        Ms. Suman Pattanayak, Addl. Govt. Advocate
                                Mr. J. Pal, Advocate (for O.P. no.4)
                  CORAM: JUSTICE ARINDAM SINHA
                                  ORDER

Order                            22.08.2023
No.
  03.   1.      Mr. Mohanty, learned advocate appears on behalf of petitioner

and presses for hearing and order. Ms. Pattanayak, learned advocate,

Additional Government Advocate appears on behalf of State and

submits, extension of time be granted for filing counter. She submits,

it will be filed by 5th September, 2023. Mr. Mohanty submits,

extension of time is being sought on one hand and on the other the

administrator has purportedly temporarily engaged opposite party no.4

inspite of observations made in judgment dated 19th January, 2023 in

WP(C) no.11 of 2019.

2. Mr. Pal, learned advocate appears on behalf of opposite party

no.4.

// 2 //

3. Inter alia, submissions made on behalf of petitioner and

observation of Court were recorded in order dated 17th May, 2023. The

observation was pendency of the writ petition will not prevent steps

taken to duly appoint and engage supplier. On query from Court Ms.

Pattanayak confirms allegation of petitioner that opposite party no.4

continues to be engaged. No steps have been taken for selection of

supplier as had been contemplated by Court to be done in the

meantime and accordingly the observation made. In the circumstances,

it is clear that opposite party no.4 has backing of the administration.

4. Extension of time to file counter granted is peremptory. It be

filed by 5th September, 2023. Petitioner may file rejoinder, to be

accepted on adjourned date upon advance copy served. Mr. Pal

submits, his client will also file counter.

5. List on 14th September, 2023.

(Arindam Sinha) Judge

Jyoti/RKS

Signature Not Verified Digitally Signed Signed by: JYOTIPRAVA BHOL Reason: Authentication Location: HIGH COURT OF ORISSA Date: 22-Aug-2023 18:00:26