State Of Odisha And Others vs Darsania Dehury
2023 Latest Caselaw 3841 Ori

                     IN THE HIGH COURT OF ORISSA AT CUTTACK
                                        W.A. No.184 of 2023


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


                         CORAM:
                         THE CHIEF JUSTICE
                         JUSTICE G. SATAPATHY

                                           ORDER

19.04.2023 Order No. I. A. Nos.453 and 454 of 2023

01. 1. For the reasons stated therein, the applications are allowed. Filing of certified copies of the orders/judgments under Annexures-2, 4, 5 and 6 is dispensed with for the time being.

I.A. No.451 of 2023 and W.A. No.184 of 2023

2. Issue notice to the sole 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. Accept 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.455 of 2023

4. Till the next date, the impugned order of the learned Single Judge dated 23rd November, 2022 passed in W.P.(C) No.30459 of 2022 shall remain stayed.

(Dr. S. Muralidhar) Chief Justice

(G. Satapathy) Judge

M. Panda