Manglu Parabhoi vs State Of Odisha & Others
2023 Latest Caselaw 4710 Ori

                     IN THE HIGH COURT OF ORISSA AT CUTTACK
                                      W.A. No. 660 of 2021
             Manglu Parabhoi                              ....         Appellant
                                             Mr. Dipti Ranjan Swain, Advocate
                                           -versus-
             State of Odisha & others                     ....      Respondents
                                         Mr.Debakata Mohanty, AGA for State

                        CORAM:
                        THE CHIEF JUSTICE
                        JUSTICE G. SATAPATHY
                                          ORDER

Order No. 27.04.2023

01. I.A. No. 1633 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. 660 of 2021

2. There is delay of 84 days in filing the appeal.

3. Notice. Mr. Debakanta Mohanty, learned Additional Government Advocate accepts notice for the State. Extra copies of the present appeal be served on him within three working days.

4. Notice to Respondent Nos.5 to 8 on the question of limitation as well as admission be issued by registered/speed post with A.D., making it returnable before the next date. Requisites be filed within a week. Tracking report be placed on record before the next date.

5. List on 7th August, 2023. Defect be cured in the meanwhile.

(Dr. S. Muralidhar) Chief Justice

(G. Satapathy) Judge Kishore