State Of Odisha And Another vs Sri Ajoy Kumar Mohapatra
2022 Latest Caselaw 5043 Ori

                  IN THE HIGH COURT OF ORISSA AT CUTTACK

                                   WA No.144 of 2022
               State of Odisha and another            ....          Appellants
                                                   Mr.M.K. Khuntia, Advocate

                                           -versus-

               Sri Ajoy Kumar Mohapatra               ....           Respondent

                        CORAM:
                        THE CHIEF JUSTICE
                        JUSTICE CHITTARANJAN DASH


                                       ORDER

Order No. 22.09.2022 I.A. No.387 of 2022

01. 1. This is an application for dispensing with filing of certified copy of the impugned judgment.

2. For the reasons stated in the application, the application is allowed. The I.A. is disposed of. I.A. No.388 of 2022

3. As far as the delay is concerned, it appears that the delay occurred during the period of Covid-19.

4. In that view of the matter, the delay in filing the appeal is condoned. The I.A. is disposed of.

W.A. No.144 of 2022

5. Notice be served on the Respondent through learned counsel appearing for him before the learned Single Judge, making it returnable before the next date.

// 2 //

6. List on 25th January, 2023.

I.A. No.389 of 2022

7. There shall be stay of the impugned order of the learned Single Judge dated 23rd August, 2021 in the meanwhile.

(Dr. S. Muralidhar) Chief Justice

(Chittaranjan Dash) Judge

KC Bisoi