PRINCIPAL SECRETARY, GOVERNMENT OF ODISHA, DEPARTMENT OF PANCHAYATI RAJ AND DRINKING WATER, LOK SEVA BHAWAN Vs. GIRISH KUMAR PARIDA

JUDGEMENT

(1.) This matter is taken up by virtual/physical mode.

(2.) The present intra-court appeal is directed against an order dtd. 9/3/2022 passed by the learned Single Judge in I.A. Nos. 24 and 26 of 2022 filed in disposed of CONTC (CPC) No. 113 of 2019.

(3.) It is submitted that intra-court appeal against the interim order dtd. 9/3/2022 keeping in view the observation made thereunder on merits of the case, would be maintainable in the light of the authoritative pronouncement of the Hon'ble Supreme Court in Midnapore Peoples' Coop. Bank Ltd. and Others vrs. Chunilal Nanda and Others; (2006) 5 SCC 399:-