State Of Odisha & Others vs Santosh Kumar Parida
2023 Latest Caselaw 850 Ori

                   IN THE HIGH COURT OF ORISSA AT CUTTACK
                                     W.A. No.787 of 2020
            State of Odisha & Others                      ....           Appellants
                                                      Mr. Dipti Ranjan Mohapatra,
                                                      Standing Counsel for S& ME
                                           -versus-
            Santosh Kumar Parida                          ....          Respondent
                                                                           None

                        CORAM:
                        THE CHIEF JUSTICE
                        JUSTICE M. S. RAMAN

                                          ORDER

24.01.2023 Order No.

02. I.A. No.1765 of 2020

1. For the reasons stated therein, the application is allowed.

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

3. The I.A. is disposed of.

W.A. No. 787 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. 1766 of 2020

6. It is directed that there shall be stay of the impugned order dated 23rd November, 2020 passed by this Court in WP(C) No. 29178 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