State Of Odisha And Others vs Sanatan Rout
2022 Latest Caselaw 5384 Ori

                  IN THE HIGH COURT OF ORISSA AT CUTTACK

                                   W.A. No.577 of 2022


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



            CORAM:

              THE CHIEF JUSTICE
              JUSTICE CHITTARANJAN DASH

                                         ORDER

Order No. 11.10.2022 I.A. No.1456 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.1457 of 2022

2. There is a delay of 167 days in filing the appeal. Issue notice to the Respondent on the question of limitation by Registered Post/Speed Post with A.D., making it returnable before the next date. Requisites be filed within three working days.

W.A. No.577 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.1458 of 2022

6. There shall be stay of the impugned order of the learned Single Judge dated 4th October, 2021 passed in W.P.(C) No.30293 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