Citation : 2023 Latest Caselaw 5827 Ori
Judgement Date : 11 May, 2023
IN THE HIGH COURT OF ORISSA AT CUTTACK
W.P (C) No.8139 of 2007
Mohammad Sha & Ors. ..... Petitioner
Mr. S.K. Mishra, Advocate
Vs.
Sayed Sindh Baig Peer Saheb ..... Opposite Parties
and Kabarsthan Bije Pipili Md. Fayaz, Advocate
Sasan & Ors. (O.P. 3)
Mr. R. Mohanty, Advocate,
(O.P.2)
CORAM:
DR. JUSTICE B.R. SARANGI
MR. JUSTICE M.S. RAMAN
ORDER
11.05.2023
Order No. This matter is taken up through hybrid mode. 14 2. Heard Mr. S.K. Mishra, learned counsel appearing for the petitioners and Md. Fayaj, learned counsel appearing for opposite party no.3.
3. Though M/s. Mira Ghosh and associates had entered appearance for opposite party no.2 and in the meantime Ms. Mira Ghosh, learned counsel has expired, but none is present on behalf of opposite party no.2 in the Court at the time of hearing. Since the writ petition is of the year 2007, this Court, instead of adjourning the matter, proceeded to decide the same upon hearing learned counsel appearing for the petitioner and opposite party no.2.
4. Hearing is concluded and judgment is reserved.
ALOK Digitally
by ALOK
signed (DR. B.R. SARANGI)
JUDGE
RANJAN RANJAN
Date:
SETHY
SETHY 2023.05.11
18:39:44 +05'30'
Alok (M.S. RAMAN)
JUDGE
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