Dolagovinda Sahoo vs State Of Odisha & Others
2023 Latest Caselaw 1312 Ori

            IN THE HIGH COURT OF ORISSA AT CUTTACK
                             WA No. 71 of 2022
Dolagovinda Sahoo                     .....                               Appellant

                                                             Mr. R. Agarwal, Adv.
                                                 on behalf of Mr. Soumya Mishra,
                                                                             Adv.
                                      Vs.
State of Odisha & Others              .....                             Respondent
                                                             Mr. D. Nayak, A.G.A.
                                                           (For Respondent No.1)
                                                         Mr. G. Mukherji, Sr. Adv.
                                              assisted by Mr. Mohit Agarwal, Adv.
                                                           (For Respondent No.5)

            CORAM:
                       JUSTICE S.TALAPATRA
                      JUSTICE SAVITRI RATHO

                                            ORDER

07.02.2023 Order No.

7.

1. This matter is taken up through hybrid mode.

2. Mr. G. Mukherji, learned Senior Counsel appearing for the

Respondent No.5 has submitted that since this Court has passed the

order staying the operation of the judgment of the learned Single

Judge, the Respondent No.5 has been suffering serious detriment.

3. In view of the above statement, we post this matter on

03.03.2023 for hearing. Liberty will be with the Respondent No.5 to

approach this Court for vacating the interim order, if for any reason,

this appeal cannot be heard.

4. Mr. A. Agarwal, learned counsel has appeared for the

Appellant, on instruction of Mr. Soumya Mishra, learned counsel.

(S.Talapatra) Judge Sukanta

(Savitri Ratho) Judge