2 06.04.202 vs Heard Mr. L.Samantaray
2021 Latest Caselaw 4643 Ori

                       W.A. No.300 of 2021
                                                       1




                                 I.A. No.794 of 2021
02   06.04.2021
                                 This     matter       is    taken    up     through         Video
                    Conferencing mode.
                                 The aforesaid I.A. has been preferred by the
                  appellant for condonation of delay in preferring the appeal.
                                 Heard         Mr.     L.Samantaray,         learned         Addl.
                  Government Advocate for the appellants-State.
                                 Since the period of limitation would have been
                  expired during COVID lock down period, this Court is of the
                  view that there is no delay in preferring the appeal.
                                 Accordingly,         the    I.A.    is    disposed       of        as
                  infructuous.
                                                            .............................
                                                              S.K.Mishra, J.

.............................. Savitri Ratho, J.

03 06.04.2021 I.A. No.793 of 2021 Heard.

This application has been filed by the appellants/petitioners for dispensing with filing of certified copy of the impugned judgment dated 06.01.2020 passed in W.P. (C) No.28026 of 2019.

Considering the submissions made and grounds taken in the I.A., the filing of certified coy of the aforesaid judgment is dispensed with for the time being. But whenever, the Court requires, the same shall be produced Bichi by the learned counsel for the appellants-State.

The I.A. is accordingly disposed of.

............................. S.K.Mishra, J.

.............................. Savitri Ratho, J.

04 06.04.2021 W.A. No.300 of 2021 & I.A. No.795 of 2021

Heard.

Issue notice.

Requisites for issuance of notice to respondent by registered/speed post with A.D. be filed within a week. The notice shall be made returnable within six weeks.

List this matter on 06.07.2021. Accept one set of process fee.

In the interim, it is directed that operation of the impugned judgment dated 06.01.2020 passed in W.P. (C) No.28026 of 2019 shall remain stayed till the next date.

In view of the restrictions due to COVID-19 pandemic, learned counsel for the parties may utilize the soft copy of this order available in the High Court's official website or print out thereof at par with certified copies in the manner prescribed, vide Court's Notice No.4587 dated 25.03.2020.

............................. S.K.Mishra, J.

.............................. Savitri Ratho, J.