State Of Odisha vs Bishnu Priya Mohanty And Others
2021 Latest Caselaw 8656 Ori

                   IN THE HIGH COURT OF ORISSA AT CUTTACK
                                        W.A. No.474 of 2021
                State of Odisha                                ....        Appellant
                                             Mr. Ashok Parija, Advocate General
                                Mr. M.S. Sahoo, Additional Government Advocate
                                              -versus-
                 Bishnu Priya Mohanty and others               ....      Respondents
                                                         Mr. S.N. Patnaik, Advocate
                       CORAM:
                       THE CHIEF JUSTICE
                       JUSTICE B. P. ROUTRAY
                                         ORDER

Order No. 18.08.2021

02. 1. On consent of parties this appeal is taken on board.

2. Issue notice.

3. Advocate Mr. S.N. Patnaik accepts notice on behalf of Opposite Parties. Required number of copies of the appeal memo be served on him by tomorrow. He is permitted to file affidavit including the issue of maintainability of the appeal at least one week prior to the next date. There shall be a stay of the impugned judgment of the learned Single Judge in the meanwhile.

4. List on 15th September, 2020 along with W.A. No.401 of 2021.

(Dr. S. Muralidhar) Chief Justice

( B.P. Routray) Judge M.K. Panda