State Of Odisha And Others vs Kanchanbala Moharana
2023 Latest Caselaw 3346 Ori

                     IN THE HIGH COURT OF ORISSA AT CUTTACK
                                        W.A. No.489 of 2023


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


                         CORAM:
                         THE CHIEF JUSTICE
                         JUSTICE G. SATAPATHY

                                           ORDER

12.04.2023 Order No. I. A. Nos.1219 and 1220 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.1218 of 2023 & W.A. No.489 of 2023

2. Issue notice to Respondent on the questions 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.1221 of 2023

4. Till the next date, the impugned order of the learned Single Judge dated 11th January, 2023 passed in W.P.(C) No.36444 of 2022 shall remain stayed.

(Dr. S. Muralidhar) Chief Justice

(G. Satapathy) Judge

M. Panda