State Of Odisha And Others vs Suruchi Patel
2023 Latest Caselaw 2345 Ori

                   IN THE HIGH COURT OF ORISSA AT CUTTACK

                                      W.A. No.1057 of 2022

            State of Odisha and others                 ....         Appellants
               Mr.Manoj Kumar Khuntia, Additional Government Advocate
                                   -versus-
            Suruchi Patel                         ....      Respondent



                      CORAM:
                      THE CHIEF JUSTICE
                      JUSTICE G. SATAPATHY

                                          ORDER

22.03.2023 Order No.

01. I.A. No. 2620 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. 1057 of 2022 and I.A. No. 2619 of 2022

2. Notice be issued to Respondent 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 30th August, 2023.

I.A. No. 2618 of 2022

4. There shall be stay of the impugned order of the learned Single Judge dated 8th September, 2021 passed in W.P.(C) No. 26660 of 2021 in the meanwhile.

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

(Dr. S. Muralidhar) Chief Justice

(G. Satapathy) Judge Kishore