State Of Odisha And Others vs Bansidhar Dash And Others
2023 Latest Caselaw 2201 Ori

                      IN THE HIGH COURT OF ORISSA AT CUTTACK

                                      W.A. No. 329 of 2023

                 State of Odisha and others                 ....           Appellants
                              Mr. M.K. Khuntia, Additional Government Advocate
                                           -versus-
                 Bansidhar Dash and Others                  ....         Respondents
                                                                             None

                  CORAM:
                  THE CHIEF JUSTICE
                  JUSTICE G. SATAPATHY
                                               ORDER

Order No. 16.03.2023

01. I.A. Nos.828 and 829 of 2023

1. For the reasons stated therein, the I.As are allowed. Accordingly, filing of certified copies of judgment and order is dispensed with.

I.A. Nos.827 and 830 of 2023 and W.A. No.329 of 2023

2. Notice to the Respondents be issued by Speed/Registered Post with A.D. making it returnable before the next date. Requisites be filed within a week. Accept one set of process fee. The tracking report be placed on record before the next date.

3. List on 8th May, 2023. Till then, the impugned order of the learned Single Judge shall remain stayed. Issue urgent certified copy of this order as per rules.

(Dr. S. Muralidhar) Chief Justice

(G. Satapathy) Judge SK. Jena/Secy.