Arakhita Senapati vs State Of Odisha And Others
2021 Latest Caselaw 10552 Ori

                 IN THE HIGH COURT OF ORISSA AT CUTTACK

                                W.P.(C) No.17500 of 2021

             Arakhita Senapati                            ....          Petitioner
                                                       Mr. S.K. Joshi, Advocate
                                           -versus-
             State of Odisha and others                  .... Opposite Parties
                                                Mr. Debakanta Mohanty, A.G.A.

                         CORAM:
                         THE CHIEF JUSTICE
                         JUSTICE SAVITRI RATHO

                                           ORDER

01.10.2021 Order No.

03. I.A. No.12369 of 2021

1. In the present application, it is pointed out that the State has filed an appeal in LAA No.24 of 2021 in this Court challenging the judgment dated 31st December 2020 of the court of the LAR & R in LAR & R Case No.73 of 2020. It is accordingly prayed in the present application that the directions of this Court issued on 6th July 2021 in the present writ petition should be kept in abeyance awaiting the outcome of the above appeal.

2. Learned counsel appearing for the Petitioner/non-Applicant points out that the aforementioned appeal was listed before the learned Single Judge of this Court, but was not able to be taken up. He also points out that the delay has not been condoned and the requisite Court fee has also not been paid.

3. Mr. Mohanty, learned Additional Government Advocate undertakes that the Court Fees in the above appeal will be deposited not later than 8th November, 2021. It is directed that the said appeal be listed for hearing on 15th November 2021 before the learned Single Judge and the application for condonation of delay will be first considered. Meanwhile, a copy of the entire paper book of the appeal be served on learned counsel for the present Petitioner to enable him to file a reply to the application for condonation of delay before the aforementioned date.

4. Subject compliance of the above directions, the directions issued by this Court in its order dated 6th July 2021 for disbursal of the amount will be kept in abeyance till the disposal of the aforementioned appeal.

5. The I.A. is disposed of.

6. An urgent certified copy of this order be issued as per rules.

(Dr. S. Muralidhar) Chief Justice

(Savitri Ratho) Judge S.K. Guin