State Of Odisha & Others vs Ratnakar Biswal
2023 Latest Caselaw 763 Ori

                   IN THE HIGH COURT OF ORISSA AT CUTTACK
                                         W.A. No.736 of 2020

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

                                            -versus-
            Ratnakar Biswal                                ....         Respondent
                                                                           None

                        CORAM:
                        THE CHIEF JUSTICE
                        JUSTICE M. S. RAMAN

                                          ORDER

24.01.2023 Order No.

02. I.A. Nos.1616 & 1617 of 2020

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

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

3. The I.As. are disposed of.

I.A. No. 1615 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. 736 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. 1618 of 2020

8. It is directed that there shall be stay of the impugned order dated 9th September, 2020 passed by this Court in WP(C) No. 15540 of 2020 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