State Of Odisha And Another vs Nabakishore Sahoo & Others
2023 Latest Caselaw 4411 Ori

                   IN THE HIGH COURT OF ORISSA AT CUTTACK

                                      W.A. No.632 of 2023

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



                      CORAM:
                      THE CHIEF JUSTICE
                      JUSTICE G. SATAPATHY

                                        ORDER

25.04.2023 Order No.

01. I.A. No. 1618 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. 632 of 2023 and I.A. No. 1619 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. 1620 of 2023

4. There shall be stay of the impugned order of the learned Single Judge dated 12th July, 2022 passed in WPC(OAC) No. 1485 of 2018 in the meanwhile.

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

(Dr. S. Muralidhar) Chief Justice

(G. Satapathy) Judge Kishore