Raja Kishor Prusty vs State Of Odisha And Others
2023 Latest Caselaw 8547 Ori

            IN THE HIGH COURT OF ORISSA AT CUTTACK
                             W.A. No.1655 of 2023
            Raja Kishor Prusty                      .. ....       Appellant
                                                     Mr. S.K. Das, Advocate
                                   -versus-

            State of Odisha and others              ......        Respondents
                                                    Mr. M.K. Khuntia, AGA
            CORAM:
                          JUSTICE S. TALAPATRA
                          JUSTICE SAVITRI RATHO
                                   ORDER

04.08.2023 Order No. I.A. No. 4469 of 2023

01. 1. This matter is taken up through hybrid mode.

2. Heard Mr. S.K. Das, learned counsel appearing for the applicant.

3. This is an application under Section 5 of the Limitation Act for condoning the delay of 1 year 7 days, according to the applicant, in filing the intra-court appeal challenging the judgment dated 11.07.2022 delivered in W.P.(C) No. 39640 of 2021 by the learned Single Judge.

4. Issue notice as to why the aforementioned delay shall not be condoned or any other order or orders shall not be passed as deemed fit and proper in the circumstances of the case.

5. Notice is made returnable on 25.08.2023.

6. Since Mr. M.K. Khuntia, learned Additional Government Advocate appears and waives notice for the opposite party no.1, no formal notice in respect of the said opposite party is called for.

7. Steps for service of notice on the remaining opposite parties shall be taken by the applicant within 3 days from today by Speed Post with A.D.

(S. Talapatra) Judge

(Savitri Ratho) Judge

I.A. No.4470 of 2023 Order No.

03. 1. This is an application for staying the operation of the judgment dated 11.07.2022 passed in W.P.(C) No. 39640 of 2021, the order challenged in W.A. No. 1655 of 2023.

2. Heard Mr. S.K. Das, learned counsel appearing for the applicant.

3. Issue notice, returnable on 25.08.2023.

5. Since Mr. M.K. Khuntia, learned Additional Government Advocate appears and waives notice for the

opposite party no.1, no formal notice is called for in respect of the said opposite party.

6. The applicant shall take steps for service of notice on the remaining opposite parties by Speed Post with A.D. within three days from today.

7. Meanwhile, the status quo in respect of the service of the applicant shall be maintained.

(S. Talapatra) Judge

(Savitri Ratho) Judge Puspap

Signature Not Verified Digitally Signed Signed by: PUSPANJALI MOHAPATRA Designation: Personal Assistant Reason: Authentication Location: Orissa High Court Date: 07-Aug-2023 11:09:39