State Of Odisha And Others vs Balabhadra Behera
2023 Latest Caselaw 2811 Ori

                  IN THE HIGH COURT OF ORISSA AT CUTTACK

                                          W.A. No.884 of 2022


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



                         CORAM:
                         THE CHIEF JUSTICE
                         JUSTICE G. SATAPATHY

                                            ORDER

04.04.2023 Order No.

01. I.A. No.2214 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.884 of 2022 and I.A. No.2215 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.2216 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 M. Panda