State Of Odisha & Others vs Narendra Kumar Lenka
2023 Latest Caselaw 791 Ori

                   IN THE HIGH COURT OF ORISSA AT CUTTACK
                                       W.A. No.356 of 2020

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

                                           -versus-
            Narendra Kumar Lenka                          ....          Respondent
                                                                           None

                        CORAM:
                        THE CHIEF JUSTICE
                        JUSTICE M. S. RAMAN

                                         ORDER

24.01.2023 Order No.

02. I.A. Nos.701 & 702 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.

W.A. No. 356 of 2020

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

5. List on 8th May, 2023.

I.A. No. 703 of 2020

6. It is directed that there shall be stay of the impugned order dated 2nd June, 2020 passed by this Court in WP(C) No. 10039 of 2020 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 Laxmikant