Citation : 2023 Latest Caselaw 7784 Ori
Judgement Date : 18 July, 2023
IN THE HIGH COURT OF ORISSA AT CUTTACK
W.A. No. 381 of 2023
Registrar, Utkal University, ......... Appellant
Bhubaneswar
Mr. T. Pattanayak, Advocate
Versus
Debes Kumar Das & Others .......... Respondents
Mr. M.K. Khuntia, AGA
CORAM:
JUSTICE S. TALAPATRA
JUSTICE SAVITRI RATHO
ORDER
18.07.2023 Order No.
02. I.A. No. 3826 of 2023
1. This matter is taken up through Hybrid Mode.
2. Heard Mr. T. Pattanayak, learned counsel appearing for the applicant.
3. This is an application under Section 5 of the Limitation Act for condonation of delay of 3 days as per the stamp report in filing the intra- court appeal challenging the judgment dated 24.01.2023 delivered in W.P.(C) No. 27429 of 2022 by the learned Single Judge.
4. Issue notice as to why the aforementioned delay shall not be condoned or any other order or orders shall not be passed as deemed fit and proper in the circumstances of the case.
5. Notice is made returnable on 28.08.2023.
6. Since Mr. M.K. Khuntia, learned Additional Government Advocate appears and waives notice for the opposite party no.2, no formal notice in respect of the said opposite party is called for.
7. Steps for service of notice on the remaining opposite parties shall be taken by the applicant within 3 days from today by Registered Post with A.D.
8. Meanwhile, the defects as identified by the Registry shall be removed.
(S. Talapatra) Judge
(Savitri Ratho) Judge
puspa
Signature Not Verified Digitally Signed Signed by: PUSPANJALI MOHAPATRA Designation: Personal Assistant Reason: Authentication Location: Orissa High Court Date: 19-Jul-2023 16:14:02
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