Executive Engineer vs Gouri Shankar Mohanty &
2023 Latest Caselaw 599 Ori

             IN THE HIGH COURT OF ORISSA AT CUTTACK

                            W.P.(C) No.15153 of 2019

                 Executive Engineer,                ....           Petitioners
                 Electrical, Central
                 Electrical Division, NESCO
                 Utility, Balasore & another

                                    Mr. S. Pattanayak,
                                    Advocate

                                        -versus-
                 Gouri Shankar Mohanty &            .... Opposite Parties
                 Others

                                    Ms. S. Mohapatra, Advocate
                                    (For Opposite Party No.1)

                  CORAM: JUSTICE SANJAY KUMAR MISHRA
                                      ORDER

Order No. 18.01.2023

I.A. No.47 of 2023

06. 1. This matter is taken up through hybrid mode.

2. This Interlocutory Application has been filed by the Petitioners for amendment of the cause title of the Writ Petition, to which no objection has yet been filed by the Opposite Parties.

3. Since the prayer for amendment is formal and in view of the averments made in the I.A., so also the submissions made by the learned Counsel for the parties, the prayer for amendment is allowed.

4. Learned Counsel for the Petitioner files the consolidated cause title in Court today after serving copy of the same on the learned counsel for the Opposite Parties. The same be kept on record.

5. The I.A. stands disposed of.

(S. K. Mishra) Judge W.P.(C) No.15153 of 2019

07. 1. In view of the Order dated 09.01.2023, learned Counsel for the Petitioners prays for further ten days time to take instruction in terms of the submission made by the learned Counsel for Opposite Party No.1 as to implementation of the Judgment passed by Controlling Authority under the Payment of Gratuity Act-cum-Assistant Labour Commissioner, Balabsore. Prayer for time is allowed as last chance.

2. Matter be listed on 02.02.2023 under the heading "For Orders".

(S. K. Mishra) Prasant Judge