State Of Odisha And Others vs Souri Prasad Nayak
2023 Latest Caselaw 4032 Ori

                   IN THE HIGH COURT OF ORISSA AT CUTTACK

                                      W.A. No.491 of 2023

            State of Odisha and others                 ....         Appellants
                                                            Mr.A.P.Das, ASC
                                         -versus-
            Souri Prasad Nayak                         ....         Respondent



                      CORAM:
                      THE CHIEF JUSTICE
                      JUSTICE G. SATAPATHY

                                          ORDER

20.04.2023 Order No.

01. I.A. No. 1225 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. 491 of 2023 and I.A. No. 1224 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. 1226 of 2023

4. There shall be stay of the impugned order of the learned Single Judge dated 10th February, 2022 passed in WPC(OAC) No. 2276 of 2017 in the meanwhile.

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

(Dr. S. Muralidhar) Chief Justice

(G. Satapathy) Judge Kishore