Union Of India vs Narayan Shukla And Others
2025 Latest Caselaw 4019 Ori

Orissa High Court

Union Of India vs Narayan Shukla And Others on 14 February, 2025

Bench: Arindam Sinha, M.S. Sahoo

                 IN THE HIGH COURT OF ORISSA AT CUTTACK
                                 WA No.2338 of 2024

            Union of India                        ....            Appellant

                                               Represented By Adv. -
                                   Mr. P.K. Parhi, Dy. Solicitor General
                              Mr. A.K. Roy, Advocate, Sr. Panel Counsel

                                       -versus-

            Narayan Shukla and others             ....         Respondents
                                                   Represented By Adv. -
                                              Miss S. Mohapatra, Advocate



                                CORAM:
                  THE HON'BLE MR. JUSTICE ARINDAM SINHA,
                             ACTING CHIEF JUSTICE
                                     AND
                     THE HON'BLE MR. JUSTICE M.S. SAHOO
                                         ORDER

14.02.2025 WA no.2338 of 2024 and I.A. no.6177 of 2024 Order No.

1. 1. Mr. Roy, learned advocate, Senior Panel Counsel appears on

behalf of Union of India and submits, the writ appeal was filed on

reported delay of 135. Application has been made for condonation.

2. Miss Mohapatra, learned advocate appears on behalf of

respondents and submits, the delay be condoned here and now, the

appeal admitted and dismissed. This is because by impugned judgment

dated 20th February, 2024 the learned single Judge gave relief to her

clients and for the purpose made a consequential direction for

// 2 //

modification of office orders dated 23rd December, 2022 and 21st June,

2023 with respect to accommodation of her clients. It was a direction

required by technicality. Union of India cannot have a substantial

grievance against impugned judgment.

3. Perused the application for condonation of delay. We accept

causes shown particularly in view of respondents not opposing the

application. The delay is condoned and the appeal admitted. The

application is disposed of.

4. Appellant will be heard on its ground(s) of appeal. Prayer for

adjournment is not likely to be all owed.

5. List on 6th March, 2025.

(Arindam Sinha) Acting Chief Justice

(M.S. Sahoo) Judge Sks

Designation: Personal Assistant