State Of Odisha And Another vs Narayan Chandra Das & Others
2023 Latest Caselaw 2876 Ori

                   IN THE HIGH COURT OF ORISSA AT CUTTACK

                                      W.A. No.427 of 2023

            State of Odisha and another                ....         Appellants
               Mr.Manoj Kumar Khuntia, Additional Government Advocate
                                    -versus-
            Narayan Chandra Das & others          ....     Respondents



                      CORAM:
                      THE CHIEF JUSTICE
                      JUSTICE G. SATAPATHY

                                        ORDER

05.04.2023 Order No.

01. I.A. No. 1059 of 2023

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. 427 of 2023 and I.A. No. 1058 of 2023

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 14th September, 2023.

I.A. No. 1060 of 2023

4. There shall be stay of the impugned order of the learned Single Judge dated 17th August, 2022 passed in WPC(OAC) No. 4709 of 2016 in the meanwhile.

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

(Dr. S. Muralidhar) Chief Justice

(G. Satapathy) Judge Kishore