State Of Odisha vs Lalatendu Pal
2023 Latest Caselaw 2729 Ori

                   IN THE HIGH COURT OF ORISSA AT CUTTACK

                                      W.A. No.1233 of 2022

            State of Odisha                            ....         Appellant
                          Mr.R.N.Mishra, Additional Government Advocate
                                     -versus-
            Lalatendu Pal                           ....      Respondent



                      CORAM:
                      THE CHIEF JUSTICE
                      JUSTICE G. SATAPATHY

                                         ORDER

03.04.2023 Order No.

01. I.A. No. 3037 of 2022

1. For the reasons stated therein, the application is allowed. Filing of certified copy of the impugned judgment is dispensed with. The application is accordingly disposed of.

W.A. No. 1233 of 2022 and I.A. No. 3038 of 2022

2. Notice be issued to Respondent 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.

3. List on 11th July, 2023.

I.A. No. 3039 of 2022

4. There shall be stay of the impugned order of the learned Single Judge dated 1st September, 2021 passed in W.P.(C) No. 26160 of 2021 in the meanwhile.

5. Issue urgent certified copy of this order as per rules.

(Dr. S. Muralidhar) Chief Justice

(G. Satapathy) Judge Kishore