State Of Odisha And Others vs Nabakishore Choudhury And ...
2023 Latest Caselaw 584 Ori

                  IN THE HIGH COURT OF ORISSA AT CUTTACK

                                        W.A. No. 249 of 2020



            State of Odisha and Others              ....           Appellants
                                Mr. D.R. Mohapatra, Senior Standing Counsel
                                            (School & Mass Education Dept.)
                                        -versus-
            Nabakishore Choudhury and Another ....               Respondents
                                                                            None

            CORAM:
            THE CHIEF JUSTICE
            JUSTICE M.S. RAMAN


                                           ORDER

Order No.                                 17.01.2023
            I.A. No.396 of 2020

02. 1. For the reasons stated therein, the application is allowed. Filing of certified copies of the judgment and order is dispensed with.

2. The I.A. is disposed of.

I.A. No. 395 of 2020

3. For the reasons stated therein, the delay of 122 days in filing the appeal is condoned. The I.A. is accordingly disposed of.

W.A. No. 249 of 2020

4. Issue notice to the Respondents by Registered Post/Speed Post with A.D. returnable by the next date. Requisites be filed within a week. Tracking report be placed on record.

5. List on 8th May, 2023.

I.A. No. 397 of 2020

6. It is directed that there shall be stay of the impugned order dated 18th December, 2019 passed by the learned Single Judge in W.P.(C) No. 25643 of 2019 till the next date.

7. An urgent certified copy of this order be issued as per rules.

(Dr. S. Muralidhar) Chief Justice

(M.S.Raman) Judge S.K. Jena/Secy.