Sri Bijay Kumar Sahoo vs State Of Odisha And Others
2023 Latest Caselaw 14722 Ori

                   IN THE HIGH COURT OF ORISSA AT CUTTACK
                                    W.P.(C) No.19533 of 2018


            Sri Bijay Kumar Sahoo                        ...            Petitioner
                                                       Mr. S.K. Swain, Advocate
                                           -versus-
            State of Odisha and Others               ...    Opposite Parties
                                 Mr. A.R. Dash, Addl. Government Advocate

            CORAM:
            ACTING CHIEF JUSTICE DR. B.R. SARANGI
            MR. JUSTICE MURAHARI SRI RAMAN
                                           ORDER

Order No. 15.11.2023

16. 1. In spite of opportunity given to Opposite Party No.3 she has neither entered appearance by herself nor through her counsel but she has filed written statement of defence, copy of which has been served on Mr. S.K. Swain, learned counsel for the petitioner, who has also filed rejoinder affidavit in response to the same. It is stated that the rejoinder affidavit has also been communicated to the Opposite Party No.3 and the same has also been received by her as per the postal tracking report submitted by the postal authority.

2. Since Opposite Party No.3 does not choose to appear in the Court and has filed her written statement, the same is accepted. In view of such position and on the basis of the pleadings available on record, this Court is constrained to proceed with the matter for final disposal.

3. Heard Mr. S.K. Swain, learned counsel for the petitioner and Mr. A.R. Dash, learned Addl. Govt. Advocate for the State- Opposite Parties.

4. Hearing concluded. Judgment is reserved.

(DR. B.R. SARANGI) ACTING CHIEF JUSTICE

(M.S. RAMAN) JUDGE

SK Jena/Secy.

Digitally Signed Signed by: SANJAY KUMAR JENA Designation: SECRETARY Reason: Authentication Location: High Court of Orissa, Cuttack. Date: 16-Nov-2023 14:41:19