State Of Odisha & Others vs Suratha Chandra Giri & Another
2023 Latest Caselaw 783 Ori

                   IN THE HIGH COURT OF ORISSA AT CUTTACK
                                         W.A. No.424 of 2020

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

                                     -versus-
            Suratha Chandra Giri & Another               ....          Respondents
                                                                           None

                        CORAM:
                        THE CHIEF JUSTICE
                        JUSTICE M. S. RAMAN

                                          ORDER

24.01.2023 Order No.

02. I.A. Nos.836 & 837 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. 835 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. 424 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. 838 of 2020

8. It is directed that there shall be stay of the impugned order dated 25th November, 2019 passed by this Court in WP(C) No. 22802 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