State Of Odisha And Others vs Makar Behera
2023 Latest Caselaw 2796 Ori

                  IN THE HIGH COURT OF ORISSA AT CUTTACK

                                          W.A. No.881 of 2022


             State of Odisha and others                   ....         Appellants
                                                        Mr. R.N. Mishra, A.G.A.
                                            -versus-
             Makar Behera                                 ....       Respondent



                         CORAM:
                         THE CHIEF JUSTICE
                         JUSTICE G. SATAPATHY

                                            ORDER

04.04.2023 Order No.

01. I.A. No.2205 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.881 of 2022 and I.A. No.2206 of 2022

2. Issue notice to the Respondent on the question of limitation as well as on admission by Speed/Registered Post with A.D. making it returnable before the next date. Requisites be filed within a week. Accept one set of process fee. The tracking report be placed on record before the next date.

3. List on 13th July, 2023.

I. A. No.2208 of 2022

4. Till the next date, the impugned judgment of the learned Single Judge shall remain stayed. Issue urgent certified copy of this order as per rules.

(Dr. S. Muralidhar) Chief Justice

(G. Satapathy) Judge Priyajit