State Of Odisha And Others vs Madhab Chandra Seth
2023 Latest Caselaw 2017 Ori

                 IN THE HIGH COURT OF ORISSA AT CUTTACK

                                  W.A. No.562 of 2021

            State of Odisha and Others                 ....          Appellants
                              Mr. M.K. Khuntia, Addl. Government Advocate
                                       -versus-
            Madhab Chandra Seth                        ....         Respondent
                                                                       None

             CORAM:
             THE CHIEF JUSTICE
             JUSTICE G. SATAPATHY
                                           ORDER

Order No. 09.03.2023

01. I.A. Nos.1402 and 1403 of 2021

1. For the reasons stated therein, the applications are allowed. Accordingly, filing of certified copies of the Judgments is dispensed with.

I.A. No.1401 of 2021

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

3. The I.A. is disposed of.

W.A. No.562 of 2021

4. Notice to the Respondent be issued by Speed/Registered Post with A.D. making it returnable before the next date. Requisites be filed within a week. The tracking report be placed on record before the next date.

5. List on 24th April, 2023.

I.A. No.1404 of 2021

6. Till the next date, the impugned order of the learned Single Judge shall remain stayed.

7. An urgent certified copy of this order be issued as per rules.

(Dr. S. Muralidhar) Chief Justice

(G. Satapathy) Judge Subhasmita/Jr. Steno