Sanjay Nilkanth Derkar vs Dy. Registrar
2023 Latest Caselaw 2206 Ori

                 IN THE HIGH COURT OF ORISSA AT CUTTACK
                                 W.P.(C) No.8079 of 2023


            Sanjay Nilkanth Derkar                  ....           Petitioner(s)
                                                        Mr. S.S. Das, Sr. Adv.
                                      being assisted by Ms. S. Mohanty, Adv.
                                         -versus-


            Dy. Registrar, National Company         ....      Opposite Party(s)
            Law Tribunal, Cuttack & Ors.


                      CORAM:
                      JUSTICE BISWANATH RATH
                                        ORDER

17.03.2023 Order No.

01. 1. Issue notice on the question of admission.

2. Since Opposite Party No.1 will be represented by Mr. P.K. Parhi, learned DSG of India, let an extra copy of the brief be served on Mr. P.K. Parhi, learned DSG of India within three working days hence.

3. Notice be issued to Opposite Party Nos.2 to 6 by way of Speed Post / Registered Post with A.D. fixing a short returnable date. Requisites for issuance of notice shall also be filed within the time stipulated hereinabove.

4. List this matter on 6th April, 2023.

                                                            (Biswanath Rath)
                                                                Judge

                                 I.A. No.3616 Of 2023
    02.     1.      Issue notice as above.

                                                       // 2 //

2. Accept one set of process fee.

3. As an interim measure, it is directed that order/judgment in demurer application involving I.A. No.71/CB/2022 if not pronounced as of now, shall not be pronounced till the next date of listing of this matter.

4. It is also made clear that pendency of the Writ Petition shall not stand as a bar in hearing the other miscellaneous applications in the meantime.

(Biswanath Rath) Judge

Ayaskanta Jena