State Of Odisha And Others vs Samir Ranjan Das And Another
2023 Latest Caselaw 2023 Ori

                 IN THE HIGH COURT OF ORISSA AT CUTTACK

                                  W.A. No.378 of 2021

            State of Odisha and Others                 ....          Appellants
                              Mr. M.K. Khuntia, Addl. Government Advocate
                                       -versus-
            Samir Ranjan Das and Another               ....        Respondents
                                                                       None

             CORAM:
             THE CHIEF JUSTICE
             JUSTICE G. SATAPATHY
                                           ORDER

Order No. 09.03.2023

02. I.A. Nos.954 and 955 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.953 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.378 of 2021

4. Notice to the Respondent No.1 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.956 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