Citation : 2023 Latest Caselaw 2029 Ori
Judgement Date : 9 March, 2023
IN THE HIGH COURT OF ORISSA AT CUTTACK
W.A. No.577 of 2021
State of Odisha and Others .... Appellants
Mr. M.K. Khuntia, Addl. Government Advocate
-versus-
Jayaram Mahanta and Another .... Respondents
None
CORAM:
THE CHIEF JUSTICE
JUSTICE G. SATAPATHY
ORDER
Order No. 09.03.2023
01. I.A. Nos.1431 and 1432 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.1430 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.577 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.1433 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
Publish Your Article
Campus Ambassador
Media Partner
Campus Buzz
LatestLaws.com presents: Lexidem Offline Internship Program, 2026
LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!