Citation : 2024 Latest Caselaw 17034 Ori
Judgement Date : 22 November, 2024
IN THE HIGH COURT OF ORISSA AT CUTTACK
W.P.(C) No. 27781 of 2024
The Balangir District Central Co-operative
Bank Ltd. ........ Petitioner(s)
Mr. Gokulananda Sahu, Adv.
-Versus-
Satya Narayan Sethi .......... Opposite Party(s)
CORAM:
DR. JUSTICE S.K. PANIGRAHI
ORDER
22.11.2024 Order No.
01. 1. This matter is taken up through hybrid arrangement.
2. Heard.
3. In this Writ Petition, the Petitioner has challenged the
judgment dated 09.05.2024 passed by the learned member State
Co-operative Tribunal, Odisha, Bhubaneswar in Service Dispute
No.10 of 2011.
4. In such view of the matter, let notice be issued to the Opposite
Party.
5. Issue notice to the Opposite Party through Registered Post
Digitally Signed with A.D./Speed Post. Requisites shall be filed within five
Designation: Personal Assistant Reason: Authentication working days hence.
Location: High Court of Orissa Cuttack Date: 23-Nov-2024 15:53:35
6. List this matter on 16th January, 2025
1. As an interim measure, it is directed that the operation of the
impugned order dated 09.05.2024 passed by the learned
Member State Co-operative Tribunal, Odisha, Bhubaneswar in
Service Dispute No.10 of 2011 shall remain stayed, till the next
date.
( Dr. S.K. Panigrahi) Judge Murmu
Designation: Personal Assistant
Location: High Court of Orissa Cuttack Date: 23-Nov-2024 15:53:35
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