State Of Odisha & Another vs Babuli Jena
2022 Latest Caselaw 4386 Ori

                            IN THE HIGH COURT OF ORISSA AT CUTTACK

                                           WA No.894 of 2022

                          State of Odisha & another          ....        Appellants
                                                             Mr.M.K. Khuntia, AGA

                                                  -versus-
                          Babuli Jena                        ....          Respondent


                                 CORAM:
                                 THE CHIEF JUSTICE
                                 JUSTICE CHITTARANJAN DASH
                                              ORDER

Order No. 05.09.2022

01. I.A. No.2235 of 2022

1. This is an application for condonation of delay.

2. For the reasons stated therein, the delay is condoned. The I.A. is disposed of.

W.A. No.894 of 2022

3. The appeal is adjourned sine die awaiting the judgment of the Supreme Court in the matter of application under the Rehabilitation Assistance Scheme. The Appellant is permitted to mention the appeal for listing after disposal of the matter pending in the Supreme Court.

(Dr. S. Muralidhar) Chief Justice

(Chittaranjan Dash) Judge B.C.Mohanty