State Of Odisha & Others vs Trilochan Nayak
2023 Latest Caselaw 4708 Ori

                     IN THE HIGH COURT OF ORISSA AT CUTTACK
                                     W.A. No. 760 of 2021
            State of Odisha & others                    ....          Appellants
                                                       Mr.M.K.Khuntia, AGA
                                         -versus-
            Trilochan Nayak                             ....        Respondent



                        CORAM:
                        THE CHIEF JUSTICE
                        JUSTICE G. SATAPATHY
                                         ORDER

Order No. 27.04.2023

01. I.A. No. 1846 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. 760 of 2021 and I.A. No. 1847 2021

2. Notice be issued to Respondent 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. 1848 of 2021

4. There shall be stay of the impugned order of the learned Single Judge dated 30th August, 2019 passed in W.P.(C) No. 15755 of 2019 in the meanwhile.

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

(Dr. S. Muralidhar) Chief Justice

(G. Satapathy) Judge Kishore