State Of Odisha & Others vs Nrusingha Charan Samantaray &
2023 Latest Caselaw 836 Ori

Citation : 2023 Latest Caselaw 836 Ori
Judgement Date : 24 January, 2023

Orissa High Court

State Of Odisha & Others vs Nrusingha Charan Samantaray & on 24 January, 2023

                   IN THE HIGH COURT OF ORISSA AT CUTTACK
                                     W.A. No.807 of 2020
            State of Odisha & Others                    ....           Appellants
                                                    Mr. Dipti Ranjan Mohapatra,
                                                    Standing Counsel for S& ME
                                 -versus-
            Nrusingha Charan Samantaray & ....                         Respondents
            Another
                                                                              None

                        CORAM:
                        THE CHIEF JUSTICE
                        JUSTICE M. S. RAMAN

                                          ORDER

24.01.2023 Order No.

02. I.A. Nos.1835 & 1836 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. 1834 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. 807 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. 1838 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. 6730 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