State Of Odisha And Others vs Rajkishore Das
2023 Latest Caselaw 3862 Ori

                   IN THE HIGH COURT OF ORISSA AT CUTTACK

                                     W.A. No.165 of 2023

            State of Odisha and others                 ....         Appellants
                                                       Mr.M.K.Khuntia, AGA
                                          -versus-
            Rajkishore Das                             ....         Respondent



                      CORAM:
                      THE CHIEF JUSTICE
                      JUSTICE G. SATAPATHY

                                           ORDER

19.04.2023 Order No.

01. I.A. No. 408 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. 165 of 2023 and I.A. No. 407 of 2023

2. Notice be issued to Respondent 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 8th May, 2023.

I.A. No. 410 of 2023

4. There shall be stay of the impugned order of the learned Single Judge dated 12th December, 2022 passed in W.P.(C) No. 16057 of 2022 in the meanwhile.

5. Issue urgent certified copy of this order as per rules.

(Dr. S. Muralidhar) Chief Justice

(G. Satapathy) Judge Kishore