State Of Odisha And Others vs Mayadhar Sundaray
2023 Latest Caselaw 2198 Ori

                 IN THE HIGH COURT OF ORISSA AT CUTTACK

                                 W.A. No.1776 of 2022

            State of Odisha and Others                 ....          Appellants
                              Mr. M.K. Khuntia, Addl. Government Advocate
                                       -versus-
            Mayadhar Sundaray                          ....         Respondent
                                                                       None

             CORAM:
             THE CHIEF JUSTICE
             JUSTICE G. SATAPATHY
                                           ORDER

Order No. 16.03.2023 I.A. Nos.4154 and 4155 of 2022

01. 1. For the reasons stated therein, the applications are allowed.

Accordingly, filing of certified copies of the Judgments is dispensed with.

I.A. No.4153 of 2022

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

3. The I.A. is disposed of.

W.A. No.1776 of 2022

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 8th May, 2023.

I.A. No. 4156 of 2022

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