State Of Odisha And Others vs Raghunath Barik & Another
2023 Latest Caselaw 4410 Ori

                   IN THE HIGH COURT OF ORISSA AT CUTTACK

                                      W.A. No.653 of 2023

            State of Odisha and others                 ....          Appellants
                                                       Mr.M.K.Khuntia, AGA
                                    -versus-
            Raghunath Barik & another                  ....         Respondents



                      CORAM:
                      THE CHIEF JUSTICE
                      JUSTICE G. SATAPATHY

                                          ORDER

25.04.2023 Order No.

01. I.A. No. 1683 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. 653 of 2023 and I.A. No. 1684 of 2023

2. Notice be issued to Respondent No.1 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. 1685 of 2023

4. There shall be stay of the impugned order of the learned Single Judge dated 19th May, 2022 passed in WPC(OAC) No. 3564 of 2016 in the meanwhile.

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

(Dr. S. Muralidhar) Chief Justice

(G. Satapathy) Judge Kishore