B. RAMACHANDRA CST VOLTAIRE Vs. AMULYA KUMAR JENA

JUDGEMENT

(1.) Leave granted.

(2.) The appellants are before this Court assailing the Orders dtd. 28/10/2013 and 28/11/2013 in W.P. No. 697 of 2013 and Order dtd. 28/11/2013 in RVWPET No. 236 of 2013 passed by the High Court of Judicature at Cuttack, Orissa.

(3.) The grievance essentially in these appeals is in respect of certain adverse observations made by the High Court against the appellant(s) herein, including certain directions to punish the appellant(s) and also the cost imposed.