Director General Cisf New Delhi vs Sanju Behera
2022 Latest Caselaw 2984 Ori

             IN THE HIGH COURT OF ORISSA AT CUTTACK
                         WA No. 479 of 2019

    Director General CISF New Delhi       ....                      Appellants
    & Others
                                                   Mr. P.K. Parhi, ASGI &
                                                   Ms. Babita Sahu, C.G.C.

                                   -versus-

    Sanju Behera                          ....                   Respondent
                                                                    None

                      CORAM:
                     JUSTICE JASWANT SINGH
                     JUSTICE M.S. RAMAN

                                    ORDER (Oral)

05.07.2022 W.A. No. 479 of 2019 & I.A. No. 756 of 2019

Order No.

1. This matter is taken up by virtual/physical mode.

2. Issue notice for 21st November, 2022 in the application seeking condonation of 127 days' delay in filing the appeal; as also in the main appeal to the Respondent by registered Post with A.D. requisites be filed within a week hence.

3. In the meanwhile, the contempt proceedings relating to the judgment dated 25th April, 2019 passed by the learned Single Judge in W.P. (C) No. 6580 of 2008 shall be kept in abeyance.

// 2 //

Issue urgent certified copy as per rules.

(Jaswant Singh) Judge

(M.S. Raman) Judge

Laxmikant July 5th, 2022 Cuttack