State Of Odisha And Others vs Manoj Kumar Pradhan & Others
2021 Latest Caselaw 12861 Ori

                        IN THE HIGH COURT OF ORISSA AT CUTTACK


                                      W.A. No.388 of 2021

                State of Odisha and Others                 ....          Appellants
                                                          Mr. M.K. Khuntia, A.G.A.
                                        -versus-
                Manoj Kumar Pradhan & others               ....         Respondents

                            CORAM:
                            THE CHIEF JUSTICE
                            JUSTICE A.K. MOHAPATRA

                                              ORDER

Order No. 14.12.2021

02. 1. Notice on the appeal as well as in the petition for condonation of delay (I.A. No.976 of 2021) be issued by Registered Post with A.D. returnable by 7th March, 2022. Requisites be filed within three working days. Tracking report be placed on record. I.A. No.977 of 2021

2. Till next date, there shall be stay of the impugned judgment dated 25th August, 2020 passed in W.P.(C) No.20432 of 2020.

(Dr. S. Muralidhar) Chief Justice

( A.K. Mohapatra ) Judge R.K. Singh/Jagabandhu