State Of Odisha And Others vs Srikant Satpathy
2023 Latest Caselaw 3007 Ori

                     IN THE HIGH COURT OF ORISSA AT CUTTACK
                                        W.A. No.453 of 2023


            State of Odisha and others                   ....          Appellants
                                            Mr. Manoja Kumar Khuntia, AGA
                                          -versus-
            Srikant Satpathy                           ....      Respondent


                         CORAM:
                         THE CHIEF JUSTICE
                         JUSTICE G. SATAPATHY

                                           ORDER

06.04.2023 Order No. I. A. Nos.1126 and 1127 of 2023

01. 1. For the reasons stated therein, the applications are allowed. Filing of orders/judgments under Annexures-2, 4, 5 and 6 is dispensed with for the time being.

I.A. No.1125 of 2023 & W.A. No.453 of 2023

2. Issue notice to Respondent on the question of limitation and admission by registered/speed post with A.D., making it returnable before the next date, requisites for which shall be filed within three working days. Accepts one set of process fee. The tracking report be placed on record before the next date.

3. List on 8th May, 2023.

I. A. No.1166 of 2023

4. Till the next date, the impugned order of the learned Single Judge dated 16th January, 2023 passed in W.P.(C) No.966 of 2023 shall remain stayed.

(Dr. S. Muralidhar) Chief Justice

(G. Satapathy) Judge

M. Panda