Rabinarayan Das vs State Of Odisha And Others
2023 Latest Caselaw 1597 Ori

                     IN THE HIGH COURT OF ORISSA AT CUTTACK


                                       W.A. No.299 of 2023

            Rabinarayan Das                               ....          Appellant
                                                        Mr. P. K. Rath, Advocate
                                           -versus-
            State of Odisha and others                    ....       Respondents


                        CORAM:
                        THE CHIEF JUSTICE
                        JUSTICE M.S. RAMAN

                                            ORDER

20.02.2023 Order No.

01. 1. This appeal is taken up by a separate notice.

2. Issue notice. Let required number of copies of the writ appeal be served on learned Additional Government Advocate for the State- Respondents 1 to 4 within three working days.

3. Notice be issued to Respondent No.5 by registered/speed post with A.D., making it returnable before the next date, requisites for which shall be filed within three working days.

4. List on 31st March, 2023.

I.A. No.754 of 2023

4. It is seen that the impugned judgment was delivered on 17th February, 2023 in W.P.(C) No.3735 of 2023 with a direction that the counting process be completed by 20th February 2023, which is

today. 17th February, 2023 being a Friday, this appeal could be mentioned only today.

5. Accordingly, there shall be stay of further proceedings on the basis of the judgment dated 17th February, 2023 passed in W.P.(C) No.3735 of 2023 till the next date.

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

(Dr. S. Muralidhar) Chief Justice

(M.S. Raman) Judge M. Panda