Mamatarani Sahoo vs State Of Odisha & Ors
2023 Latest Caselaw 12561 Ori

                   IN THE HIGH COURT OF ORISSA AT CUTTACK

                              W.P.(C). No. 22510 of 2016

            Mamatarani Sahoo            ....                      Petitioner
                                                        Mr. B.K.Pattanaik,
                                                                 Advocate
                                         -Versus -
            State of Odisha & Ors         ....               Opposite Parties
                                               Additional Standing Counsel


                        CORAM:
                          JUSTICE SASHIKANTA MISHRA

ORDER_ 12.10.2023

Order No. 1. This matter is taken up through hybrid mode.

02.

2. The matter was originally heard and was reserved for

judgment. However, while preparing for judgment it came to

notice that the delay in filing the writ application has not been

properly explained. As such, the matter was listed on 14.08.2023

under the heading 'To be mentioned'. Learned counsel for the

petitioner requested for an adjournment in order to address the

court on the issue of limitation. The matter was against listed on

28.08.2023, on which date learned counsel for the petitioner

requested for an adjournment with further prayer to call for the case

record in two other connected writ applications. The matter was

thus directed to be listed today. In the meantime, the roster has

changed. The matter requires further hearing. Under such

circumstances, therefore, the case is released from the Board of this

Court to be placed before the Assigned Bench.

3. Office to do the needful with permission of the Hon'ble Chief

Justice.

(Sashikanta Mishra) Judge

deepak

Signature Not Verified Digitally Signed Signed by: DEEPAK PARIDA Reason: Authentication Location: OHC, Cuttack Date: 16-Oct-2023 12:13:01