State Of Odisha And Another vs Laxmidhar Sahoo & Another
2023 Latest Caselaw 2730 Ori

                   IN THE HIGH COURT OF ORISSA AT CUTTACK

                                      W.A. No.1426 of 2022

            State of Odisha and another                ....         Appellants
               Mr.Manoj Kumar Khuntia, Additional Government Advocate
                                    -versus-
            Laxmidhar Sahoo & another             ....     Respondents



                      CORAM:
                      THE CHIEF JUSTICE
                      JUSTICE G. SATAPATHY

                                           ORDER

03.04.2023 Order No.

01. I.A. No. 3414 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. 1426 of 2022 and I.A. No. 3415 of 2022

2. Notice be issued to Respondent No.1 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 8th May, 2023.

I.A. No. 3416 of 2022

4. There shall be stay of the impugned order of the learned Single Judge dated 26th June, 2020 passed in WP(C) No. 14560 of 2020 in the meanwhile.

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

(Dr. S. Muralidhar) Chief Justice

(G. Satapathy) Judge Kishore