State Of Odisha & Others vs Sureshan Sankhual & Another
2023 Latest Caselaw 622 Ori

                   IN THE HIGH COURT OF ORISSA AT CUTTACK
                                     W.A. No.434 of 2020
            State of Odisha & Others                    ....           Appellants
                                           Mr. B.A. Prusty, Standing Counsel for
                                                                        S& ME
                                     -versus-
            Sureshan Sankhual & Another                  ....          Respondents
                                                                     None
                        CORAM:
                        THE CHIEF JUSTICE
                        JUSTICE M. S. RAMAN

                                          ORDER

18.01.2023 Order No.

02. I.A. Nos.870 & 871 of 2020

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

2. Filing of the certified copies of the judgments and orders are dispensed.

3. The I.As. are disposed of.

I.A. No. 869 of 2020

4. For the reasons stated therein, the delay in filing the appeal is condoned.

5. The I.A. is disposed of. W.A. No. 434 of 2020

6. Issue notice to the Respondents by Registered post with A.D. returnable by the next date. Requisites be filed within four weeks. Tracking report be placed on record.

7. List on 8th May, 2023.

I.A. No. 872 of 2020

8. It is directed that there shall be stay of the impugned order dated 5th December, 2019 passed by this Court in WP(C) No. 23785 of 2019 till the next date.

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

(Dr. S. Muralidhar) Chief Justice

(M. S. Raman) Judge Laxmikant