State Of Odisha And Others vs Sudhir Kumar Moharana
2023 Latest Caselaw 3087 Ori

Citation : 2023 Latest Caselaw 3087 Ori
Judgement Date : 10 April, 2023

Orissa High Court

State Of Odisha And Others vs Sudhir Kumar Moharana on 10 April, 2023

                   IN THE HIGH COURT OF ORISSA AT CUTTACK

                                      W.A. No.474 of 2023

            State of Odisha and others                 ....         Appellants
                                                       Mr.M.K.Khuntia, AGA
                                          -versus-
            Sudhir Kumar Moharana                      ....         Respondent



                      CORAM:
                      THE CHIEF JUSTICE
                      JUSTICE G. SATAPATHY

                                           ORDER

10.04.2023 Order No.

01. I.A. No. 1181 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. 474 of 2023

2. Notice be issued to Respondent 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 8th May, 2023.

I.A. No. 1183 of 2023

4. There shall be stay of the impugned order of the learned Single Judge dated 9th February, 2023 passed in W.P.(C) No. 2869 of 2023 in the meanwhile.

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

(Dr. S. Muralidhar) Chief Justice

(G. Satapathy) Judge Kishore