AJIT DAS Vs. COMMISSIONER OF ENDOWMENTS

JUDGEMENT

(1.) Learned counsel appearing for the Petitioners seeks leave to withdraw the present petition with liberty to file an appeal under Sec. 44 of the Orissa Hindu Religious Endowments Act, 1951.

(2.) If such appeal is filed not later 10/4/2023 accompanied by an application for condonation of delay explaining the delay on account of the pendency of the present petition, it will be considered in accordance with law by the Appellate Authority. If the application is filed within the time stipulated accompanied by an application for interim relief, then till such time the Appellate Authority passes an order thereon, the interim order passed by this Court on 16/2/2016 will continue.

(3.) The Court clarifies that it has not expressed any view on merits either on law or on facts and all contentions of the parties are open to be urged before the Appellate Authority.