State Of Odisha And Others vs Laxminarayan Pradhan
2023 Latest Caselaw 2810 Ori

                   IN THE HIGH COURT OF ORISSA AT CUTTACK

                                     W.A. No.882 of 2022

              State of Odisha and others                   ....         Appellants
                                                       Mr. M.K. Khuntia, A.G.A.
                                            -versus-
              Laxminarayan Pradhan                         ....        Respondent


                         CORAM:
                         THE CHIEF JUSTICE
                         JUSTICE G. SATAPATHY

                                             ORDER

04.04.2023 Order No.

01. I. A. No.2207 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.882 of 2022 and I.A. No.2209 of 2022

2. Issue notice to Respondent 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 8th August, 2023.

(Dr. S. Muralidhar) Chief Justice

(G. Satapathy) Judge M. Panda