State Of Odisha & Another vs Subrajit Mishra
2023 Latest Caselaw 1894 Ori

                   IN THE HIGH COURT OF ORISSA AT CUTTACK
                                     W.A. No.676 of 2021
            State of Odisha & Another                   ....           Appellants
                                                       Mr. Ishwar Mohanty, ASC
                                           -versus-
            Subrajit Mishra                              ....           Respondent
                                                      Mr. B.S. Tripathy, Advocate

                        CORAM:
                        THE CHIEF JUSTICE
                        JUSTICE M. S. RAMAN

                                          ORDER

01.03.2023 Order No.

02. I.A. No.1667 of 2021

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

2. Filing of the certified copy of the order/judgment is dispensed with.

3. The I.A. is disposed of.

I.A. No. 1666 of 2021

4. For the reasons stated therein, the delay in filing the appeal is condoned.

5. The I.A. is disposed of.

W.A. No. 676 of 2021

6. Since the impugned order was passed on the very first date without giving opportunity to the Appellants to file a reply, it is hereby set aside and the matter, i.e., W.P.(C) No.27364 of 2020 is restored to the file of the learned Single Judge where it will be listed

on 20th April, 2023. The Appellants will file their reply to the writ petition on or before 10th April, 2023 and the rejoinder thereto be filed by the Respondent-writ petitioner before 20th April, 2023. There will be no further time to be granted for the above purpose. The learned Single Judge is requested to dispose of the writ petition as expeditiously possible preferably within a period of six months thereafter. During pendency of the writ petition, status quo shall be maintained.

7. The writ appeal is disposed of in the above terms.

(Dr. S. Muralidhar) Chief Justice

(M. S. Raman) Judge Laxmikant