Ramesh Chandra Chakraborty vs The Chairman-Cum-Managing
2025 Latest Caselaw 4603 Ori

Orissa High Court

Ramesh Chandra Chakraborty vs The Chairman-Cum-Managing on 4 March, 2025

Bench: Arindam Sinha, M.S. Sahoo

              IN THE HIGH COURT OF ORISSA AT CUTTACK

                                W.A. No.2665 of 2024


            Ramesh Chandra Chakraborty               ....              Appellant
                                                         Represented by Adv.-
                                                 Mr. S.S. Mohapatra, Advocate
                                         -Versus-

            The Chairman-cum-Managing                ....           Respondents
            Director, OSRTC, Bhubaneswar and
            others



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

                                         ORDER

04.03.2025 Order No.

01. I.A. no.7045 of 2024 and W.A. no.2665 of 2024

1. Mr. Mohapatra, learned advocate appears on behalf of

applicant-appellant and submits, his client's writ petition stood

dismissed by impugned judgment dated 16th July, 2024. His client

had challenged the disengagement and consequential orders. The

appeal was presented on reported delay of 31 days. Application has

been made for condonation. He submits, the appeal be admitted.

2. Issue notice along with this order on the application and

appeal. Accept one set of process fee for service by

registered/speed post with A.D on respondents. Appellant will put

in requisites.

3. List on 28th March, 2025.

(Arindam Sinha) Acting Chief Justice

(M.S. Sahoo) Judge

S.K. Guin A. Nanda

Designation: Junior Stenographer

Location: High Court of Orissa Date: 04-Mar-2025 18:05:50