State Of Odisha And Others vs Narahari Mallick And Another
2023 Latest Caselaw 585 Ori

                    IN THE HIGH COURT OF ORISSA AT CUTTACK

                                        W.A. No. 244 of 2020



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

            CORAM:
            THE CHIEF JUSTICE
            JUSTICE M.S. RAMAN


                                            ORDER

Order No. 17.01.2023 I.A. Nos.384 and 385 of 2020

02. 1. For the reasons stated therein, the applications are allowed.

Filing of certified copies of the judgment and order is dispensed with.

2. The I.As are disposed of.

I.A. No.383 of 2020

3. For the reasons stated therein, the delay of 150 days in filing the appeal is condoned. The I.A. is accordingly disposed of.

W.A. No.244 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.386 of 2020

6. It is directed that there shall be stay of the impugned order dated 20th November, 2019 passed by the learned Single Judge in W.P.(C) No. 22167 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.