State Of Odisha And Others vs Jogendra Rath And Another
2023 Latest Caselaw 4156 Ori

                     IN THE HIGH COURT OF ORISSA AT CUTTACK
                                        W.A. No.540 of 2023


            State of Odisha and others                    ....         Appellants
                                        Mr. Manoja Kumar Khuntia, AGA
                                      -versus-
            Jogendra Rath and another              ....     Respondents


                         CORAM:
                         THE CHIEF JUSTICE
                         JUSTICE G. SATAPATHY

                                           ORDER

21.04.2023 Order No. I. A. Nos.1362 and 1363 of 2023

01. 1. For the reasons stated therein, the applications are allowed. Filing of certified copies of the orders/judgments under Annexures-3, 5, 6 and 7 is dispensed with for the time being.

I.A. No.1365 of 2023 and W.A. No.540 of 2023

2. Issue notice to the Respondents 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.1364 of 2023

4. Till the next date, the impugned order of the learned Single Judge dated 8th December, 2022 passed in W.P.(C) No.6281 of 2022 shall remain stayed.

(Dr. S. Muralidhar) Chief Justice

(G. Satapathy) Judge

M. Panda