State Of Odisha And Others vs Atul Kumar Mishra
2023 Latest Caselaw 3854 Ori

                     IN THE HIGH COURT OF ORISSA AT CUTTACK
                                        W.A. No.169 of 2023


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


                         CORAM:
                         THE CHIEF JUSTICE
                         JUSTICE G. SATAPATHY

                                           ORDER

19.04.2023 Order No. I. A. Nos.413 and 414 of 2023

01. 1. For the reasons stated therein, the applications are allowed. Filing of certified copies of the orders/judgments under Annexures-1, 3, 4 and judgment in 1993 (II) OLR-272 is dispensed with for the time being.

I.A. No.412 of 2023 and W.A. No.169 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.415 of 2023

4. Till the next date, the impugned order of the learned Single Judge dated 12th December, 2022 passed in W.P.(C) No.16053 of 2022 shall remain stayed.

(Dr. S. Muralidhar) Chief Justice

(G. Satapathy) Judge

M. Panda