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Dr. Rabi Narayan Sahoo vs Vice-Chancellor
2023 Latest Caselaw 15136 Ori

Citation : 2023 Latest Caselaw 15136 Ori
Judgement Date : 28 November, 2023

Orissa High Court

Dr. Rabi Narayan Sahoo vs Vice-Chancellor on 28 November, 2023

Author: Biraja Prasanna Satapathy

Bench: Biraja Prasanna Satapathy

          IN THE HIGH COURT OF ORISSA AT CUTTACK

                        W.P.(C) No.1063 of 2016


        Dr. Rabi Narayan Sahoo           ....                   Petitioner
                                                 Mr.K.K. Swain, Advocate

                                      -versus-
        Vice-Chancellor, Sri
        Jagannath Sanskrit               ....             Opposite Parties
        Viswal Vidyalaya &
        Another
                                        Mr. S. Nayak, Adv. for O.P.1 & 2

                               CORAM:
               JUSTICE BIRAJA PRASANNA SATAPATHY

                                        ORDER

28.11.2023

I.A. Nos.4233 of 2021 & M.C. 3926 of 2017 Order No.

4. 1. This matter is taken up through Hybrid Arrangement (Virtual/Physical) Mode.

2. Heard learned counsel appearing for the Parties.

3. Learned counsel for the Petitioner contended that he does not want to press both I.A. and Misc. Case.

4. Accordingly, I.A and Misc. Case are dismissed as withdrawn.

(Biraja Prasanna Satapathy) Judge

P.T.O. // 2 //

05. 1. Rejoinder affidavit filed in Court be kept in record.

Copy of the same is also served on Mr. Nayak, learned counsel appearing for Opposite Party Nos.1 and 2 in Court today.

2. Since pleadings are completed, learned counsel for the Petitioner is directed to file written notes of submissions in the meantime.

3. List this matter in the week commencing 18th of December, 2023.

4. Mr. S. Nayak, learned counsel appearing for the Opposite Party Nos.1 and 2 contended that the issue involved in the present batch of writ petitions are covered by an order passed by this Court on 12.11.2021 in WPC(OAC) No.2480 of 2015 and another. Copy of the judgment so produced in Court be kept in record.

5. Mr. Swain, learned counsel for the Petitioner is directed to go through the judgment and apprise this Court by the next date.

(Biraja Prasanna Satapathy) Judge

SignatureSubrat Not Verified Digitally Signed Signed by: SUBRAT KUMAR BARIK Reason: Authentication Location: HIGH COURT OF ORISSA, CUTTACK Date: 29-Nov-2023 11:18:39

 
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