State Of Odisha And Another vs Pritam Swain And Others
2023 Latest Caselaw 2400 Ori

                  IN THE HIGH COURT OF ORISSA AT CUTTACK
                                      W.A. No. 735 of 2022



            State of Odisha and Another            ....           Appellants
                                     Mr. R.N. Mishra, Addl. Govt. Advocate
                                        -versus-
            Pritam Swain and Others                ....         Respondents
                                                                     None

            CORAM:
            THE CHIEF JUSTICE
            JUSTICE G. SATAPATHY
                                         ORDER

Order No.                               23.03.2023
            I.A. No.1876 of 2022

01. 1. For the reasons stated therein, filing of certified copy of the impugned order/judgment dated 15th September, 2021 is dispensed with. The application is accordingly disposed of.

W.A. No.735 of 2022 and I.A. No.1875 of 2022

2. Issue notice to the Respondent No.1on the appeal as well as the application for condonation of delay by Registered Post/Speed Post with A.D. returnable before the next date. Requisites be filed within three working days. Tracking report be placed on record.

3. List on 30th August, 2023.

I.A. No.1877 of 2022

4. Issue notice as above. Accept one set of process fee.

5. As an interim measure, it is directed that the impugned order/judgment dated 15th September, 2021 passed in W.P.(C) No.27769 of 2021 shall remain stayed till the next date.

6. An urgent certified copy of this order be issued as per rules.

(Dr. S. Muralidhar) Chief Justice

(G. Satapathy) Judge S.K. Jena/Secy.