State Of Odisha vs Prasanta Kumar Sahu & Others
2023 Latest Caselaw 2167 Ori

                   IN THE HIGH COURT OF ORISSA AT CUTTACK

                                      W.A. No.405 of 2022


            State of Odisha                           ....          Appellant
               Mr.Manoj Kumar Khuntia, Additional Government Advocate
                                    -versus-
            Prasanta Kumar Sahu & others          ....     Respondents
                                                                None


                      CORAM:
                      THE CHIEF JUSTICE
                      JUSTICE G. SATAPATHY

                                         ORDER

15.03.2023 Order No.

01. I.A. No. 1028 of 2022

1. Since no delay has been pointed out by the Office, the application is disposed of.

I.A. No. 1027 of 2022

2. For the reasons stated therein, the application is allowed. Filing of certified copy of the impugned judgment is dispensed with. The application is accordingly disposed of.

W.A. No. 405 of 2022

3. Notice be issued to Respondents by Speed Post/Registered Post with A.D., making it returnable before the next date. Requisites be filed within three working days. The tracking report be placed on record before the next date.

4. List on 24th April, 2023 along with W.A. No. 137 of 2022. I.A. No. 1029 of 2022

5. There shall be stay of the impugned order of the learned Single Judge dated 12th August, 2021 passed in W.P.(C) No. 17554 of 2021 in the meanwhile.

6. Issue urgent certified copy of this order as per rules.

(Dr. S. Muralidhar) Chief Justice

(G. Satapathy) Judge Kishore