State Of Odisha And Others vs Rajendra Padhan
2022 Latest Caselaw 5378 Ori

                  IN THE HIGH COURT OF ORISSA AT CUTTACK

                                   W.A. No.359 of 2022


             State of Odisha and others                 ....          Appellants
                Mr. Manoja Kumar Khuntia, Additional Government Advocate
                                     -versus-
             Rajendra Padhan                             ....        Respondent
                                                                        None



            CORAM:

              THE CHIEF JUSTICE
              JUSTICE CHITTARANJAN DASH

                                         ORDER

Order No. 11.10.2022 I.A. No.915 of 2022

01. 1. For the reason stated, filing of certified copy of the impugned judgment is dispensed with. The application is allowed.

I.A. No.916 of 2022

2. Since the delay has been exempted by the Office as per the order of the Supreme Court, the application is disposed of.

W.A. No.359 of 2022

3. This appeal is taken up by a separate notice.

4. Notice be issued to the Respondent by Registered Post/Speed Post with A.D., making it returnable by 19th January, 2023. Requisites be filed within three working days.

5. List on 19th January, 2023.

I.A. No.917 of 2022

6. There shall be stay of the impugned order of the learned Single Judge dated 9th September, 2021 passed in W.P.(C) No.27243 of 2021 in the meanwhile.

7. Issue urgent certified copy of this order as per rules.

(Dr. S. Muralidhar) Chief Justice

(Chittaranjan Dash) Judge M. Panda