State Of Odisha & Others vs Narayan Chandra Dash
2023 Latest Caselaw 808 Ori

                   IN THE HIGH COURT OF ORISSA AT CUTTACK
                                     W.A. No.286 of 2020
            State of Odisha & Others                      ....           Appellants
                                                      Mr. Dipti Ranjan Mohapatra,
                                                      Standing Counsel for S& ME
                                           -versus-
            Narayan Chandra Dash                          ....         Respondent
                                                                     None
                        CORAM:
                        THE CHIEF JUSTICE
                        JUSTICE M. S. RAMAN

                                          ORDER

24.01.2023 Order No.

02. I.A. Nos.502 & 505 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. 500 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. 286 of 2020

6. 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.

7. List on 8th May, 2023.

I.A. No. 507 of 2020

8. It is directed that there shall be stay of the impugned order dated 28th November, 2019 passed by this Court in WP(C) No. 23422 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