State Of Odisha And Others vs Srikanta Roul
2023 Latest Caselaw 3961 Ori

                   IN THE HIGH COURT OF ORISSA AT CUTTACK

                                      W.A. No.518 of 2023

            State of Odisha and others                 ....         Appellants
                                                            Mr.A.P.Das, ASC
                                         -versus-
            Srikanta Roul                              ....         Respondent



                      CORAM:
                      THE CHIEF JUSTICE
                      JUSTICE G. SATAPATHY

                                          ORDER

20.04.2023 Order No.

01. I.A. No. 1299 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. 518 of 2023 and I.A. No. 1300 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 14th September, 2023.

I.A. No. 1301 of 2023

4. There shall be stay of the impugned order of the learned Single Judge dated 8th September, 2022 passed in W.P.(C) No. 22774 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