Monday, 04, May, 2026
 
 
 
Expand O P Jindal Global University
 
  
  
 
 
 

Chandan Roy vs International Thakur Vaktibinod
2023 Latest Caselaw 6662 Ori

Citation : 2023 Latest Caselaw 6662 Ori
Judgement Date : 19 May, 2023

Orissa High Court
Chandan Roy vs International Thakur Vaktibinod on 19 May, 2023
                 IN THE HIGH COURT OF ORISSA AT CUTTACK
                                 W.P.(C) No.8165 of 2023
                                 (Through Hybrid mode)

            Chandan Roy                              ....                     Petitioner
                                                              Mr. B. Samal, Advocate
                                               -versus-
            International Thakur Vaktibinod          ....              Opposite Parties
            and Thakur Vakti Sidhanta
            Memorial Trust, Kendrapara and
            others
                                                             Mr. A. K. Sharma, AGA
            CORAM:
            JUSTICE ARINDAM SINHA
            JUSTICE SANJAY KUMAR MISHRA
                                           ORDER

19.05.2023

I.A. no.7369 of 2023

Order No.

15. 1. The disposed of writ petition has been listed under heading 'To

Be Mentioned' by reason of Mr. Samal, learned advocate appearing on

behalf of petitioners having had mentioned that there is typographical

error in paragraph 3 of order dated 10th May, 2023. The writ petition

stood disposed of by said order.

2. Mr. Sharma, learned advocate, Additional Government Advocate

appears on behalf of State.

3. We reproduce below paragraph 3 in said order.

"3. We do not accept that the adjudicating authority will take four months to consider the materials on record for

// 2 //

purpose of passing judgment. We expect it will be done, within six months from date. "

It is obvious that mention of 'six months' is a typographical error. We

accept submission at the Bar that direction was 'six weeks' from date.

4. The correction be deemed to have been incorporated in said order

dated 10th May, 2023.

5. In view of aforesaid, the I.A. is disposed of with direction that the

time of 'six weeks' will be reckoned from today.

6. I.A. is disposed of.

( Arindam Sinha ) Judge

( S. K. Mishra ) Judge Prasant

Signature Not Verified Digitally Signed Signed by: PRASANT KUMAR SAHOO Designation: SENIOR STENO Reason: Authentication Location: OHC Date: 19-May-2023 19:04:54

 
Download the LatestLaws.com Mobile App
 
 
Latestlaws Newsletter
 

Publish Your Article

 

Campus Ambassador

 

Media Partner

 

Campus Buzz

 

LatestLaws Guest Court Correspondent

LatestLaws Guest Court Correspondent Apply Now!
 

LatestLaws.com presents: Lexidem Offline Internship Program, 2026

 

LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!

 
 

LatestLaws Partner Event : Smt. Nirmala Devi Bam Memorial International Moot Court Competition

 
 
Latestlaws Newsletter