State Of Odisha And Others vs Smt. Sanjukta Pradhan
2023 Latest Caselaw 531 Ori

                 IN THE HIGH COURT OF ORISSA AT CUTTACK

                                  W.A. No.334 of 2020

            State of Odisha and others                 ....           Appellants
                                            Mr. B.A. Prusty, Standing Counsel
                                          -versus-
            Smt. Sanjukta Pradhan                      ....          Respondent


             CORAM:
             THE CHIEF JUSTICE
             JUSTICE M.S. RAMAN

                                          ORDER

Order No. 16.01.2023

02. I.A. No.653 of 2020

1. For the reasons stated, the I.A. is allowed. Accordingly, the delay in filing the writ appeal is condoned.

I.A. No.654 and 655 of 2020

2. For the reasons stated, the I.As. are allowed. Accordingly, filing of certified copy of the judgment and order under Annexures-1, 3 and 4 is dispensed with.

W.A. No.334 of 2020 and I.A. No.656 of 2020

3. Issue notice to the Respondent by Speed/Registered Post with A.D. making it returnable before the next date. Requisites be filed within a week. The tracking report be placed on record before the next date.

4. List on 8th May, 2023. There shall be stay of the impugned order of the learned Single Judge in the meanwhile. Issue urgent certified copy of this order as per rules.

(Dr. S. Muralidhar) Chief Justice

(M.S. Raman) Judge S.K. Guin