State Of Odisha And Others vs Gadadhar Choudhury
2022 Latest Caselaw 5422 Ori

                  IN THE HIGH COURT OF ORISSA AT CUTTACK

                                   W.A. No.520 of 2022


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



            CORAM:

              THE CHIEF JUSTICE
              JUSTICE CHITTARANJAN DASH

                                            ORDER

Order No. 11.10.2022 I.A. No.1293 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.1294 of 2022

2. Since no delay has been pointed out by the Office, the application is disposed of.

W.A. No.520 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.1295 of 2022

6. There shall be stay of the impugned order of the learned Single Judge dated 1st October, 2021 passed in W.P.(C) No.30256 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