Pradip Kumar Agarwal vs Union Of India & Ors. .... ...
2023 Latest Caselaw 181 Ori

              IN THE HIGH COURT OF ORISSA AT CUTTACK
                                      W.P.(C). No.36634 of 2022

              Pradip Kumar Agarwal                        ....             Petitioner(s)
                                                                    Mr.A.P.Bose, Adv.

                                               -versus-
              Union of India & Ors.                       ....              Opp.Party(s)
                                                                   Mr.P.K.Parhi, DSGI,
                                                                           Assisted by
                                                                   Mr.D.Tripathy, CGC


                      CORAM:
                      JUSTICE BISWANATH RATH

                                            ORDER

04.01.2023 Order No. 1 1. Heard.

2. Issue notice to the opposite parties on the question of admission. Since opposite party nos.1 and 2 will be represented by the learned Central Government Counsel and opposite party nos.3 and 4 will be represented by the learned State Counsel, requisite number of copies of the writ petition be served on them by tomorrow (05.01.2023).

3. Place this matter on 30.01.2023.

4. Counter affidavit, if any, be filed within a week hence. It is made clear that pendency of the writ petition shall not stand as a bar in considering the case of the petitioner if it is covered by the judgment appended herein.

(Biswanath Rath) Judge

Sks