Citation : 2025 Latest Caselaw 8813 Ori
Judgement Date : 26 September, 2025
IN THE HIGH COURT OF ORISSA AT CUTTACK
W.P.(C) No.16950 of 2020
Sanjukta Sahoo and .... Petitioners
another
Mrs. Jogamaya Pradhan, Advocate
-versus-
Union of India and others .... Opposite Parties
Mr. Prasanna Ku. Parhi, DSGI
(For Opposite Party No.1)
Mr. K. Sattar, Advocate
(For Opposite Party Nos.2 and 3)
Mrs. Usharani Padhi, ASC
(For Opposite Party No.4)
CORAM: JUSTICE SANJAY KUMAR MISHRA
ORDER
26.09.2025 Order No.
04. This matter is taken up through hybrid mode.
2. Mr. Sattar, learned Counsel for the Opposite Party Nos.2 and 3 prays for four weeks' time to file the Counter Affidavit.
3. Mrs. Pradhan, learned Counsel for the Petitioners, drawing attention of this Court to the judgment dated 14.07.2025, passed by the Coordinate Bench in W.P.(C) No.15543 of 2010, as at Annexure-6 submits, the case of the Petitioner is squarely covered by the said judgment. There is no need of filing counter. Rather, the learned Counsel for the Opposite Party Nos.2 and 3 should take instruction regarding correctness of such averments made in the writ petition.
4. However, this Court grants four weeks' time to file the Counter Affidavit. It is made clear that, since the matter is of the year 2020, time granted is peremptory.
5. It is further made clear that, either the Counsel for the Opposite Party Nos.2 and 3 shall file Counter within the said period, if any, or take instruction as to the correctness of the submission made by learned Counsel for the Petitioners.
6. The matter be listed in the week commencing from 17th November, 2025.
Kanhu (S. K. MISHRA) JUDGE
Designation: Junior Stenographer Reason: Authentication Location: High Court of Orissa, Cuttack. Date: 27-Sep-2025 13:01:33
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