State Of Odisha And Another vs Abhaya Kumar Parida And Another
2023 Latest Caselaw 2340 Ori

                   IN THE HIGH COURT OF ORISSA AT CUTTACK

                                      W.A. No.1099 of 2022

            State of Odisha and another                ....         Appellants
                       Mr.R.N.Mishra, Additional Government Advocate
                                    -versus-
            Abhaya Kumar Parida and another      ....     Respondents



                      CORAM:
                      THE CHIEF JUSTICE
                      JUSTICE G. SATAPATHY

                                         ORDER

22.03.2023 Order No.

01. I.A. No. 2725 of 2022

1. 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. 1099 of 2022 and I.A. No. 2726 of 2022

2. Notice be issued to Respondent No.1 both on the question of limitation as well as admission 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.

3. List on 25th April, 2023.

I.A. No. 2727 of 2022

4. There shall be stay of the impugned order of the learned Single Judge dated 23rd November, 2021 passed in WPC(OAC) No. 116 of 2018 in the meanwhile.

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

(Dr. S. Muralidhar) Chief Justice

(G. Satapathy) Judge Kishore