State Of Odisha And Others vs Dhruba Charan Biswal And Another
2023 Latest Caselaw 3536 Ori

                     IN THE HIGH COURT OF ORISSA AT CUTTACK
                                        W.A. No.691 of 2020


            State of Odisha and others                   ....          Appellants
                                      Mr. Manoja Kumar Khuntia, AGA
                                    -versus-
            Dhruba Charan Biswal and another     ....     Respondents


                         CORAM:
                         THE CHIEF JUSTICE
                         JUSTICE G. SATAPATHY

                                           ORDER

13.04.2023 Order No. I. A. Nos.1529 and 1530 of 2020

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

W.A. No.691 of 2020

2. Issue notice to Respondent No.1 on the question of 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. The tracking report be placed on record before the next date.

3. List on 8th May, 2023.

I. A. No.1531 of 2020

4. Till the next date, the impugned order of the learned Single Judge dated 16th July, 2020 passed in W.P.(C) No.4675 of 2020 shall remain stayed.

(Dr. S. Muralidhar) Chief Justice

(G. Satapathy) Judge

M. Panda