Citation : 2023 Latest Caselaw 2307 Ori
Judgement Date : 21 March, 2023
IN THE HIGH COURT OF ORISSA AT CUTTACK
W.A. No.711 of 2022
Engineer-in-Chief, Public Health, .... Appellants
Odisha, Bhubaneswar and others
Mr.Manoj Kumar Khuntia, Additional Government Advocate
-versus-
Chhakadi Jena .... Respondent
CORAM:
THE CHIEF JUSTICE
JUSTICE G. SATAPATHY
ORDER
21.03.2023 Order No.
01. I.A. No. 1811 of 2022
1. Since no delay has been pointed out by the Office, the application is disposed of.
I.A. No. 1810 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. 711 of 2022
3. Notice be issued to Respondent 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 25th April, 2023.
I.A. No. 1812 of 2022
5. There shall be stay of the impugned order of the learned Single Judge dated 20th September, 2021 passed in W.P.(C) No. 28453 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
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