Padmabati Nayak vs State Of Odisha And Others
2023 Latest Caselaw 1589 Ori

                        IN THE HIGH COURT OF ORISSA AT CUTTACK
                                   W.P.(C) No.3947 OF 2023


                  Padmabati Nayak                         ....         Petitioner(s)
                                                               Mr.K.K.Swain,Adv.
                                               -versus-

                  State of Odisha and others              ....       Opposite Party(s)
                                                                   Mr.S.Ghosh,AGA


                            CORAM:
                            JUSTICE BISWANATH RATH
                                            ORDER

Order No.                                  20.02.2023
   01.             1.     Heard learned counsel for the Parties.

2. It is strange to observe that copy application has been filed bearing C.A. No.1263 on 17.03.2022 involving supply of certified copy of judgment in T.S. No.200 of 1973 disposed of on 25.04.1979 vide Annexure-1 yet to be attended. For considering the copy application is pending since 17.03.2022, the Judge-in- charge (Certified Copy), Cuttack is directed to complete the entire exercise at least within a period of one month from the date of communication of this order by the Petitioner.

3. With this observation, the Writ Petition stands disposed of.

(Biswanath Rath) Judge S.Dash