Citation : 2023 Latest Caselaw 2033 Ori
Judgement Date : 9 March, 2023
IN THE HIGH COURT OF ORISSA AT CUTTACK
W.A. No.366 of 2021
State of Odisha and Others .... Appellants
Mr. M.K. Khuntia, Addl. Government Advocate
-versus-
Banamali Swain and Others .... Respondents
None
CORAM:
THE CHIEF JUSTICE
JUSTICE G. SATAPATHY
ORDER
Order No. 09.03.2023
02. I.A. Nos.923 and 924 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.922 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.366 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. 925 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
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