State Of Odisha And Others vs Purna Chandra Sahu
2023 Latest Caselaw 3852 Ori

                     IN THE HIGH COURT OF ORISSA AT CUTTACK
                                        W.A. No.180 of 2023


            State of Odisha and others                    ....         Appellants
                                            Mr. Manoja Kumar Khuntia, AGA
                                          -versus-
            Purna Chandra Sahu                         ....      Respondent


                         CORAM:
                         THE CHIEF JUSTICE
                         JUSTICE G. SATAPATHY

                                           ORDER

19.04.2023 Order No. I. A. Nos.444 and 445 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.443 of 2023 and W.A. No.180 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.446 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.29441 of 2022 shall remain stayed.

(Dr. S. Muralidhar) Chief Justice

(G. Satapathy) Judge

M. Panda