Engineer-In-Chief vs Rabindra Nath Rout & Others
2023 Latest Caselaw 4705 Ori

                     IN THE HIGH COURT OF ORISSA AT CUTTACK
                                     W.A. No. 699 of 2021
            Engineer-in-Chief, Public Health,           ....           Appellant
            Odisha
                                                             Mr.A.P.Das, ASC
                                         -versus-
            Rabindra Nath Rout & others                 ....       Respondents



                        CORAM:
                        THE CHIEF JUSTICE
                        JUSTICE G. SATAPATHY
                                         ORDER

Order No. 27.04.2023

01. I.A. No. 1711 of 2021

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. 699 of 2021 and I.A. No. 1712 2021

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 25th September, 2023 along with W.A. No.137 of 2022.

I.A. No. 1714 of 2021

4. There shall be stay of the impugned order of the learned Single Judge dated 15th March, 2021 passed in W.P.(C) No. 9009 of 2021 in the meanwhile.

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

(Dr. S. Muralidhar) Chief Justice

(G. Satapathy) Judge Kishore