Citation : 2023 Latest Caselaw 3600 Ori
Judgement Date : 17 April, 2023
IN THE HIGH COURT OF ORISSA AT CUTTACK
W.A. No. 146 of 2023
State of Odisha and others .... Appellants
Mr. A.P. Das, Additional Standing Counsel
-versus-
Amit Kumar Agrawal and others .... Respondents
CORAM:
THE CHIEF JUSTICE
JUSTICE G. SATAPATHY
ORDER
Order No. 17.04.2023
01. 1. It is pointed out that in view of the judgment dated 19th September, 2022 of the Division Bench of this Court in W.A. No.401 of 2017 and batch (Gagan Bihari Patra v. State of Odisha), the present writ appeal deserves to be allowed.
2. Issue notice to the Respondent No.1 through 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 27th June, 2023.
I.A. No.354 of 2023
4. It is directed that there shall be stay of the impugned order dated 21st September, 2021 of the learned Single Judge till the next date.
(Dr. S. Muralidhar) Chief Justice
(G. Satapathy) Judge S. Behera
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