LOKANATH PATRA Vs. SUPRIYA PATRA

JUDGEMENT

(1.) This matter is taken up by video conferencing mode.

(2.) Learned counsel appearing for the Petitioner seeks leave to withdraw the present petition with liberty to file a statutory appeal against the impugned order dtd. 27/8/2021 of the Deputy Director Mines (I/c), Talcher Circle, Talcher.

(3.) If such appeal is filed not later than 14/2/2022 accompanied by an application for condonation of delay, explaining the delay on account of the pendency of the present petition, the appellate authority will consider the same in accordance with law. The Court clarifies that it has not expressed any opinion in the matter.