State Of Odisha vs Darpahari Biswal And Others
2023 Latest Caselaw 2725 Ori

                      IN THE HIGH COURT OF ORISSA AT CUTTACK

                                       W.A. No.1218 of 2022

             State of Odisha                             ....          Appellant
                Mr. Rabi Narayan Mishra, Additional Government Advocate
                                       -versus-
             Darpahari Biswal and others            ....     Respondents


                        CORAM:
                        THE CHIEF JUSTICE
                        JUSTICE G. SATAPATHY

                                           ORDER

03.04.2023 Order No.

01. I.A. No. 2978 of 2022

1. For the reasons stated therein, the application is allowed. Filing of certified copy of the impugned judgment is dispensed with for the time being.

W.A. No. 1218 of 2022 and I.A. No. 2979 of 2022

2. Notice be issued to Respondents both on the question of limitation as well as admission by Speed Post/Registered Post with A.D., making it returnable before the next date. Requisites be filed within three working days. The tracking report be placed on record before the next date. Accept one set of process fee.

3. List on 8th August, 2023.

(Dr. S. Muralidhar) Chief Justice

(G. Satapathy) Judge M. Panda