Sarat Kumar Barik And Another vs State Of Odisha And Others
2021 Latest Caselaw 6203 Ori

                   IN THE HIGH COURT OF ORISSA AT CUTTACK

                                   W.A. No. 261 of 2021
                Sarat Kumar Barik and another            ....      Appellants
                                          Mr. Trilochan Panigrahi, Advocate
                                          -versus-
                State of Odisha and others               .... Respondents

                                                            Mr. L. Samantray,
                                              Additional Government Advocate
                       CORAM:
                       THE CHIEF JUSTICE
                       JUSTICE K.R. MOHAPATRA
                                        ORDER

Order No. 08.06.2021 I.A. No. 804 of 2021

2. 1. This matter is taken up by video conferencing mode.

2. This is an application for dispensing with filing of certified copy of the judgment dated 22nd January, 2019 passed in W.P.(C) No. 24473 of 2012 under Annexure-1.

3. Filing of certified copy of the judgment under Annexure-1 is dispensed with.

4. The I.A. is accordingly disposed of.

(Dr. S. Muralidhar) Chief Justice

(K.R. Mohapatra) Judge I.A. No. 715 of 2021

3 1. This is an application for condonation of delay in filing the appeal.

2. Issue notice.

// 2 //

3. Mr. Samantray, learned Additional Government Advocate accepts notice on behalf of Opposite Party Nos. 1 to 4. Extra copies of the petition shall be served on him.

4. Notice to the Opposite Party No.5 be issued by registered post with A.D. returnable by the next date.

5. Requisites shall be filed within a week. Tracking report be placed on record by the next date.

6. List on 16th August, 2021.

7. 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.

(Dr. S. Muralidhar) Chief Justice

B.K.Sahoo (K.R. Mohapatra) Judge