Achin Kumar Ghosal vs The Secretary
2024 Latest Caselaw 16172 Ori

Orissa High Court

Achin Kumar Ghosal vs The Secretary on 4 November, 2024

Author: Sashikanta Mishra

Bench: Sashikanta Mishra

              IN THE HIGH COURT OF ORISSA AT CUTTACK

                              RSA No.381 of 2024

       Achin Kumar Ghosal                   .....               Appellant

                                                           Represented by
                                                           Mr. A. Mukherji
                                                           Advocate

                                     -versus-
       The Secretary, Odisha State              .....           Respondents
       Housing Board, Bhubaneswar
       and another.

                                                            Represented by
                                                            None

                                    CORAM:
            THE HON'BLE MR. JUSTICE SASHIKANTA MISHRA


                                      ORDER

Order No. 04.11.2024.

1. 1. Issue notice to the Respondents on the question of limitation by registered post with A.D. making it returnable within a period of four months. Requisites be filed within seven days.

3. List this matter in the week commencing 16.12.2024.

(Sashikanta Mishra) Judge

// 2 //

2. 1. This matter is taken up through hybrid mode.

2. Issue notice as above. Accept one set of process fee.

3. In the meantime the appellant-judgment debtor is granted liberty to move an application for adjournment in the executing court and in such event, the said Court shall allow the application having regard to the fact that this Court is in seisin over the matter.

(Sashikanta Mishra) Judge

3. 1. List this matter in the week commencing 16.12.2024.

(Sashikanta Mishra) Judge

Location: High Court of Orissa, Cuttack