Pravash Chandra Sahu vs Government Of Odisha & Ors. .... ...
2023 Latest Caselaw 15305 Ori

Orissa High Court

Pravash Chandra Sahu vs Government Of Odisha & Ors. .... ... on 30 November, 2023

                 IN THE HIGH COURT OF ORISSA AT CUTTACK

                                W.P.(C) No.34170 of 2020

                 Pravash Chandra Sahu                   ....               Petitioner

                                                        Mr. J.K. Rath, Sr. Advocate

                                             -versus-
                 Government of Odisha & Ors.            ....         Opposite Parties

                                                             Mr. B. Panigrahi, ASC

                    CORAM: JUSTICE SANJAY KUMAR MISHRA

                                           ORDER

30.11.2023

Order No.

26. This matter is taken up through hybrid mode.

2. Mr. J. Rath, learned Senior Counsel for the Petitioner so also Mr. B. Panigrahi, learned ASC for the State-Opposite Parties are present.

3. Though vide order dated 14.09.2023, after conclusion of the hearing, on prayer of the learned Counsel for the parties, matter got adjourned to 06.10.2023 enabling the parties to file their respective Written Notes of Submission with Citations, because of change of assignment before the date fixed, the Writ Petition could not be listed till date. However, today the matter is on board under the heading "To Be Mentioned" in terms of order dated 14.09.2023.

4. Mr. Panigrahi, learned ASC submits, the Written Notes of Submission with Citations has already been filed by the State- Opposite Parties since 17.10.2023, which is on record.

5. Mr. Rath learned Sr. Counsel submits, because of the ambiguity, in view of change of assignment, he could not file the Written Notes of Submission with Citations in terms of order dated 14.09.2023.

6. Mr. Rath further submits, as this Court has heard the matter and hearing being concluded, it was ordered to list the matter on 06.10.2023 for the purpose of filing Written Notes of Submission by the parties, there is no impediment to accept the Written Notes and pronounce the judgment, despite change of assignment. If it is so permitted, the Written Notes of Submission with Citations on behalf of the Petitioner will be filed by 05.12.2023.

7. However, as the assignment has changed, Registry is directed to seek for clarification/ permission from Honb'le the Acting Chief Justice as to competency of this Court to proceed further in the matter, despite change of assignment and do the needful accordingly.

(S.K. MISHRA) JUDGE Banita

Signed by: BANITA PRIYADARSHINI PALEI

Reason: AUTHENTICATION Location: HIGH COURT OF ORISSA, CUTTACK Date: 01-Dec-2023 17:38:54