State Of Odisha vs Durga Charan Dash And Others
2022 Latest Caselaw 4173 Ori

                  IN THE HIGH COURT OF ORISSA AT CUTTACK
                                     W.A. No.586 of 2022
            State of Odisha                               ....          Appellant
                                                          Mr. M.K. Khuntia, AGA

                                               -versus-

            Durga Charan Dash and others          ....         Respondents
                           Mr. S.S. Das, Sr. Advocate for Respondent No.4
                     CORAM:
                     THE CHIEF JUSTICE
                    JUSTICE CHITTARANJAN DASH

                                           ORDER

Order No. 24.08.2022 I.A. No.1477 of 2022

01. 1. Though the matter is not listed today, on being mentioned by the Appellant, it is taken up by a separate sheet.

2. As far as the delay is concerned, it appears that the delay is occurred during the period of Covid-19.

3. In that view of the matter, the delay in filing the appeal is condoned.

4. The I.A. is disposed of. W.A. No.586 of 2022

5. Issue notice.

6. Mr. Das, learned Senior Counsel accepts notice for the Respondent No.4.

// 2 //

7. Notice be issued to Respondent Nos.1 to 3 by registered Speed Post. Requisites for which shall be filed within three working days.

8. List on 6th December, 2022.

I.A. No.1476 of 2022

9. Till the next date, the impugned judgment of the learned Single Judge shall remain stayed.

(Dr. S. Muralidhar) Chief Justice

(Chittaranjan Dash) Judge

KC Bisoi