State Of Odisha And Another vs Madhusudan Mishra And Another
2022 Latest Caselaw 4918 Ori

                 IN THE HIGH COURT OF ORISSA AT CUTTACK

                                 W.A. No.441 of 2014

            State of Odisha and another                ....            Appellants
                                                      Mr. M. K. Khuntia, AGA
                                          -versus-
            Madhusudan Mishra and another               ....        Respondents
                                                                        None

             CORAM:
             THE CHIEF JUSTICE
             JUSTICE CHITTARANJAN DASH
                                        ORDER

Order No. 20.09.2022 Misc. Case No.770 of 2014 and W.A. No.441 of 2014

03 1. There is no convincing explanation given for the extraordinary delay of 264 days in filing this writ appeal. It is stated by learned Additional Government Advocate for the Appellants that the impugned judgment of the learned Single Judge has already been complied with.

2. Accordingly, the delay is not condoned. The Misc. Case is dismissed. Consequently, the writ appeal is dismissed.

(Dr. S. Muralidhar) Chief Justice

(Chittaranjan Dash) Judge M. Panda