Unknown vs And
2021 Latest Caselaw 5754 Ori

                              W.P.(C) NO.15225 OF 2021




                                 W.P.(C) No.15225 of 2021
                                         AND
                                 I.A. No.6687 of 2021
02.   30.04.2021                 This matter is taken up by virtual mode.
                                 Heard.
                                 As Opposite Party No.1 has already
                   entered through Caveat, Mr. Milan Kumar Badu,
                   Advocate has filed Vakalatnama for him, no notice need
                   be issued to the Opposite Party No.1.
                                 One extra copy of the writ application be
                   served on learned Addl. Government Advocate by next
                   week in token of notice to the Opposite Party No.2.
                                 As an interim measure, it is directed that,
                   the   impugned       Judgment    vide    Annexure-1     shall
                   remained stayed, till the next date.
                                 List    this   matter     after   the   ensuing
                   Summer vacation.
                                 As the restrictions due to resurgence of
                   COVID-19 situation are continuing, learned counsel for
                   the parties may utilize a printout of the order available
                   in the High Court's website, at par with certified copy,
                   subject to attestation by the concerned advocate, in the
                   manner prescribed vide Court's Notice No.4587 dated
                   25th March, 2020 as modified by Court's Notice
                   No.4798 dated 15th April, 2021.


                                                   ...............................
        Subha                                        C.R. Dash, J.

Subha