State Of Odisha vs Amulya Kumar Dandapat
2022 Latest Caselaw 4236 Ori

                     IN THE HIGH COURT OF ORISSA AT CUTTACK

                                    W.A. No. 155 of 2022

             State of Odisha                             ....           Appellant
                                                           Mr. M.K. Khuntia
                                             Additional Government Advocate
                                          -versus-

             Amulya Kumar Dandapat                      ....       Respondent
                                          Mr. Gopal Krishna Behera, Advocate

                         CORAM:
                         THE CHIEF JUSTICE
                         JUSTICE CHITTARANJAN DASH

                                          ORDER

Order No.                                25.08.2022
            I.A. No.416 of 2022

01. 1. For the reasons stated, the delay in filing this writ appeal is hereby condoned.

2. The application for condonation of delay is allowed.

I.A. No.415 of 2022

3. For the reasons stated, filing of the certified copy of the judgment dated 03.08.2021 is dispensed with for the time being. The IA stands disposed of.

W.A. No.155 of 2022

4. Issue Notice. Mr. Gopal Krishna Behera, learned counsel accepts notice on behalf of the Respondent. Since he accepts notice, let a complete set of writ appeal be served on him within three

working days. Replies be filed within eight weeks and rejoinder affidavit thereto, if any, be filed before the next date.

I.A. No.417 of 2022

5. There shall be a stay of the impugned order till the next date.

6. List along with W.A. No.33 of 2022 on 28th November, 2022.

(Dr. S. Muralidhar) Chief Justice

(Chittaranjan Dash) Judge S. Behera