State Of Odisha And Others vs Bindusagar Samantary
2021 Latest Caselaw 12622 Ori

                  IN THE HIGH COURT OF ORISSA AT CUTTACK

                                   W.A. No.810 of 2021


             State of Odisha and others                ....           Appellants
                               Mr. S. Parida, Sr. Standing Counsel for S & ME

                                           -versus-
             Bindusagar Samantary                       ....           Respondent

                        CORAM:
                        THE CHIEF JUSTICE
                        JUSTICE A.K. MOHAPATRA

                                           ORDER

Order No. 07.12.2021 I.A. No.2174 of 2021

01. 1. For the reasons stated in the application, the delay in filing the appeal is condoned.

2. I.A. stands disposed of.

I.A. No.2248 of 2021

3. Considering the averments made, the application for dispensing with filing of certified copy of order dated 13th September, 2021 passed in W.P.(C) No.27634 of 2020 is dispensed with.

4. I.A. stands disposed of.

W.A. No.810 of 2021

5. Issue notice to the sole Respondent by Registered Post with A.D. returnable by 2nd February, 2022. Requisites shall be filed within three working days.

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I.A. No.1976 of 2021

6. Till the next date, the operation of the judgment/order dated 13th September, 2021 passed by the Hon'ble Single Judge in W.P.(C) No.27634 of 2020 shall remain stayed.

7. Urgent certified copy of this order be issued as per Rules.

(Dr. S. Muralidhar) Chief Justice

( A.K. Mohapatra ) Judge Umakanta/Jagabandhu