Citation : 2025 Latest Caselaw 4262 Ori
Judgement Date : 20 February, 2025
IN THE HIGH COURT OF ORISSA AT CUTTACK
W.P.(C) No.9325 of 2022
Samal Barrage Employees Union, .... Petitioner
Angul
Mr. Bhabani Sankar Tripathy(1), Senior Advocate
along with Mr. Atul Tripathy, Advocate
-versus-
State of Odisha and others .... Opposite Parties
Mr. Dayanidhi Lenka, Addl. Govt. Advocate
CORAM:
HON'BLE MR. JUSTICE MURAHARI SRI RAMAN
Order No. ORDER
15. 20.02.2025
This matter is taken up through Hybrid Mode.
2. After hearing is taken place, the matter was kept reserved for preparation of judgment. At the time of dictation certain clarifications were required, which were not agitated at the time of argument. So the matter requires further hearing. Therefore, the matter was directed to be listed under the heading "To Be Mentioned".
3. It is stated at the Bar that further hearing is required. Since the assignment of this Bench has been changed in the meantime, Registry is instructed to place the record before the Hon'ble Acting Chief Justice to seek His Lordship's permission for listing before appropriate Bench.
(M.S. Raman) Judge Suchitra
Designation: JUNIOR STENOGRAPHER
Location: HIGH COURT OF ORISSA, CUTTACK Date: 20-Feb-2025 17:56:00
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