State Of Odisha And Another vs Biharilal Pradhan & Others
2023 Latest Caselaw 2343 Ori

                   IN THE HIGH COURT OF ORISSA AT CUTTACK

                                      W.A. No.1077 of 2022

            State of Odisha and another                ....         Appellants
                          Mr.R.N.Mishra, Additional Government Advocate
                                       -versus-
            Biharilal Pradhan & others              ....     Respondents



                      CORAM:
                      THE CHIEF JUSTICE
                      JUSTICE G. SATAPATHY

                                         ORDER

22.03.2023 Order No.

01. I.A. No. 2676 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. 1077 of 2022 and I.A. No. 2677 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 14th September, 2023.

I.A. No. 2678 of 2022

4. There shall be stay of the impugned order of the learned Single Judge dated 6th January, 2022 passed in WPC(OAC) No. 1129 of 2008 in the meanwhile.

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

(Dr. S. Muralidhar) Chief Justice

(G. Satapathy) Judge Kishore