State Of Odisha And Others vs Jangyaseni Sahu & Another
2023 Latest Caselaw 2882 Ori

                   IN THE HIGH COURT OF ORISSA AT CUTTACK

                                      W.A. No.415 of 2023

            State of Odisha and others                 ....          Appellants
                                                       Mr.M.K.Khuntia, AGA
                                     -versus-
            Jangyaseni Sahu & another                  ....         Respondents



                      CORAM:
                      THE CHIEF JUSTICE
                      JUSTICE G. SATAPATHY

                                          ORDER

05.04.2023 Order No.

01. I.A. No. 1034 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. 415 of 2023 and I.A. No. 1033 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 25th April, 2023.

I.A. No. 1035 of 2023

4. There shall be stay of the impugned order of the learned Single Judge dated 10th January, 2022 passed in WPC(O.A.) No. 901 of 2017 in the meanwhile.

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

(Dr. S. Muralidhar) Chief Justice

(G. Satapathy) Judge Kishore