Citation : 2025 Latest Caselaw 2491 Ori
Judgement Date : 6 August, 2025
IN THE HIGH COURT OF ORISSA AT CUTTACK
W.P.(C) No.23353 of 2023
Sourava Rout & another .... Petitioners
Mr. S. Mishra, Adv.
-versus-
Odisha Legislative Assembly, .... Opposite Parties
Khurda & another
Mr. P.K. Nanda, Adv.
(For O.P. No.1)
Mr. D. K. Sahoo, AGA
(For O.P. No.2)
Mr. S. D. Ray, Adv.
(For Intervener)
CORAM: JUSTICE SANJAY KUMAR MISHRA
ORDER
06.08.2025 Order No.
17. This matter is taken up through hybrid mode.
2. Mr. Satyajit Das, learned Counsel is present and prays for deletion of name of Mr. Subir Palit, learned Senior Counsel and associates from the cause list so also from the brief.
3. Office is directed to do the needful, as prayed for.
4. Heard learned Counsel for the parties.
5. During hearing, learned Counsel for the Petitioners files list of citations to oppose the prayer made in the application for intervention, after handing over a copy of the same to the learned Counsel for the Applicant- Intervener, who prays for a short adjournment to examine the said Judgments and have his further say in the said regard.
6. The matter be listed on 19.08.2025 for further hearing on application for intervention.
(S. K. MISHRA) JUDGE Mona
Signed by: PRASANT KUMAR PRADHAN Designation: Secretary Reason: Authentication Location: High Court of Orissa, Cuttack. Date: 07-Aug-2025 16:57:10
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