Governing Body Of vs State Of Odisha & Others
2024 Latest Caselaw 10358 Ori

Citation : 2024 Latest Caselaw 10358 Ori
Judgement Date : 21 June, 2024

Orissa High Court

Governing Body Of vs State Of Odisha & Others on 21 June, 2024

Author: Biraja Prasanna Satapathy

Bench: Biraja Prasanna Satapathy

                                IN THE HIGH COURT OF ORISSA AT CUTTACK

                                                  FAO No.233 of 2024
                            Governing Body of                  ....                    Appellant
                            Prananath Autonomous
                            College, Khurda
                                                                          Mr. H.K. Rout, Advocate

                                                   -versus-
                            State of Odisha & Others
                                                      ....                         Respondents
                                                                                Mr. S. Jena, AGA


                                                  CORAM:
                                     JUSTICE BIRAJA PRASANNA SATAPATHY

                                                             ORDER

21.06.2024

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

2. Since the impugned order is not an appealable one, learned counsel for the Appellant prayed for withdrawal of the appeal with liberty to file appropriate application.

3. Certified copy of the impugned judgment be returned to the learned counsel for the Appellant by taking photocopy of the same.

(Biraja Prasanna Satapathy) Judge

SignatureSubrat Not Verified Digitally Signed Signed by: SUBRAT KUMAR BARIK Reason: Authentication Location: HIGH COURT OF ORISSA, CUTTACK Date: 21-Jun-2024 17:20:44