State Of Odisha & Others vs Bijay Kumar Mohanty & Another
2023 Latest Caselaw 740 Ori

                   IN THE HIGH COURT OF ORISSA AT CUTTACK
                                         W.A. No.772 of 2020

            State of Odisha & Others                    ....           Appellants
                                                    Mr. Dipti Ranjan Mohapatra,
                                                    Standing Counsel for S& ME

                                    -versus-
            Bijay Kumar Mohanty & Another                ....          Respondents
                                                                           None

                        CORAM:
                        THE CHIEF JUSTICE
                        JUSTICE M. S. RAMAN

                                          ORDER

24.01.2023 Order No.

02. I.A. Nos.1728 of 2020

1. For the reasons stated therein, the application is allowed.

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

3. The I.A. is disposed of.

I.A. No. 1726 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. 772 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. 1732 of 2020

8. It is directed that there shall be stay of the impugned order dated 13th May, 2020 passed by this Court in WP(C) No. 11333 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