State Of Odisha & Others vs Debendra Kumar Panda
2023 Latest Caselaw 4714 Ori

                     IN THE HIGH COURT OF ORISSA AT CUTTACK
                                        W.A. No. 799 of 2021


            State of Odisha & others                    ....          Appellants
                                                       Mr.M.K.Khuntia, AGA
                                            -versus-
            Debendra Kumar Panda                        ....        Respondent



                        CORAM:
                        THE CHIEF JUSTICE
                        JUSTICE G. SATAPATHY

                                           ORDER

Order No. 27.04.2023

01. I.A. No. 1948 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. 799 of 2021 and I.A. No. 1946 of 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 8th May, 2023.

I.A. No. 1949 of 2023

4. There shall be stay of the impugned order of the learned Single Judge dated 25th November, 2020 passed in W.P.(C) No. 31267 of 2020 in the meanwhile.

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

(Dr. S. Muralidhar) Chief Justice

(G. Satapathy) Judge Kishore