Srinibash Das vs Vir Vikram Yadav
2025 Latest Caselaw 4630 Ori

Citation : 2025 Latest Caselaw 4630 Ori
Judgement Date : 4 March, 2025

Orissa High Court

Srinibash Das vs Vir Vikram Yadav on 4 March, 2025

Author: Murahari Sri Raman

Bench: Murahari Sri Raman

                                               IN THE HIGH COURT OF ORISSA AT CUTTACK
                                                         CONTC No.7533 of 2024

                                          Srinibash Das                            ....            Petitioner
                                                                             Mr. Satyajit Behera, Advocate
                                                                      -versus-
                                          Vir Vikram Yadav, I.A.S, Secretary and .... Opposite Parties
                                          others
                                                               Mr. Dayanidhi Lenka, Addl. Govt. Advocate

                                                               CORAM:
                                               HON'BLE MR. JUSTICE MURAHARI SRI RAMAN

   Order No.                                                            ORDER
      04.                                                              04.03.2025

This matter is taken up through Hybrid Mode.

2. Mr. Dayanidhi Lenka, learned Additional Government Advocate appearing for the Opposite Parties submitted that the Authority Concerned has taken steps for compliance of the Judgment dated 22.07.2024 passed in W.P.(C) No.37540 of 2023 by this Court read with corrigendum order dated 23.07.2024. Therefore, he seeks further four weeks accommodation for deferment of the proceeding, so as to furnish steps taken in regard to compliance of the aforesaid judgment and order.

3. List this matter on 04.04.2025.

(M.S. Raman) Judge Suchitra

Designation: JUNIOR STENOGRAPHER

Location: HIGH COURT OF ORISSA, CUTTACK