Citation : 2023 Latest Caselaw 3733 Ori
Judgement Date : 18 April, 2023
IN THE HIGH COURT OF ORISSA AT CUTTACK
W.A. No.296 of 2023
State of Odisha and others .... Appellants
Mr.M.K.Khuntia, AGA
-versus-
P.Bijaya Kumar Patro & another .... Respondents
CORAM:
THE CHIEF JUSTICE
JUSTICE G. SATAPATHY
ORDER
18.04.2023 Order No.
01. I.A. No. 745 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. 296 of 2023 and I.A. No. 746 of 2023
2. Notice be issued to Respondent No.1 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 14th September, 2023.
I.A. No. 747 of 2023
4. There shall be stay of the impugned order of the learned Single Judge dated 28th February, 2022 passed in WPC(OAC) No. 2841 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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