Sagarika Panda vs State Of Odisha & Others .... Opp. ...
2025 Latest Caselaw 7117 Ori

Orissa High Court

Sagarika Panda vs State Of Odisha & Others .... Opp. ... on 16 April, 2025

Author: M.S. Sahoo

Bench: M.S. Sahoo

                 IN THE HIGH COURT OF ORISSA AT CUTTACK

                            W.P.(C) No. 5712 of 2025

                 Sagarika Panda                     ....       Petitioner

                                              Mr. S.K. Sahoo, Advocate

                                         -versus-

                 State of Odisha & Others           ....     Opp. Parties

                                                    Mr. P.K.Sahoo, ASC
                                                         For O.Ps.1 to 3
                                                    Mr. P. Pasayat, CGC
                                                           For O.P. No.4

                                 CORAM:
                    HON'BLE MR. JUSTICE M.S. SAHOO

Order No.                                ORDER
                                       16.04.2025
                                      (Hybrid Mode)
   01.      I.A. No. 3003 of 2025

I.A. has been filed with a prayer to tag present writ petition with another writ petition, W.P.(C) No. 22824 of 2024.

2. It is submitted by learned counsel for the petitioner that the opposite parties 5 to 7 in the present writ petition have filed the writ petition, W.P.(C) No. 22824 of 2024 which has been also mentioned in the declaration regarding connected earlier writ petitions.

It is further submitted that after issuance of notice petitioner herein has appeared as she has been arrayed in the other writ petition as O.P. No.4.

3. Though the petitioner has filed the present writ petition much after filing of the earlier writ petition, but the petitioner is aggrieved by the judgment dated 24.04.2024 passed by the learned Additional Commissioner, Additional Revisional Court No.I, Bhubaneswar in OSS Case No. 1976 of 2016 under section 15(b) and 6(D) of the O.S.S. Act, 1958 read with Section 152 of CPC.

4. In considered opinion of this Court, if the petitioner wants to tag the present writ petition with the other writ petition, she has to move the bench where the other petition is listed.

The matter stands adjourned.

Liberty to mention for listing before assigned Bench.

(M.S. Sahoo) Judge

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