Citation : 2023 Latest Caselaw 4170 Ori
Judgement Date : 21 April, 2023
IN THE HIGH COURT OF ORISSA AT CUTTACK
W.A. No.529 of 2023
State of Odisha and others .... Appellants
Mr. Manoja Kumar Khuntia, AGA
-versus-
Bijaylaxmi Swain and another .... Respondents
CORAM:
THE CHIEF JUSTICE
JUSTICE G. SATAPATHY
ORDER
21.04.2023 Order No. I. A. Nos.1338 and 1339 of 2023
01. 1. For the reasons stated therein, the applications are allowed. Filing of certified copies of the orders/judgments under Annexures-2, 4, 5 and 6 is dispensed with for the time being.
I.A. No.1337 of 2023 and W.A. No.529 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.1340 of 2023
4. Till the next date, the impugned order of the learned Single Judge dated 2nd December, 2022 passed in W.P.(C) No.17701 of 2022 shall remain stayed.
(Dr. S. Muralidhar) Chief Justice
(G. Satapathy) Judge
M. Panda
Publish Your Article
Campus Ambassador
Media Partner
Campus Buzz
LatestLaws.com presents: Lexidem Offline Internship Program, 2026
LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!