Citation : 2023 Latest Caselaw 3355 Ori
Judgement Date : 12 April, 2023
IN THE HIGH COURT OF ORISSA AT CUTTACK
W.A. No.432 of 2023
State of Odisha and others .... Appellants
Mr.M.K.Khuntia, AGA
-versus-
Dr. Priyambada Pattanaik .... Respondent
CORAM:
THE CHIEF JUSTICE
JUSTICE G. SATAPATHY
ORDER
12.04.2023 Order No.
01. I.A. No. 1067 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. 432 of 2023 and I.A. No. 1068 of 2023
2. Notice be issued to Respondent 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. 1069 of 2023
4. There shall be stay of the impugned order of the learned Single Judge dated 26th August, 2022 passed in WPC(OA) No. 812 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
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