State Of Odisha And Others vs Arjuna Prusty
2023 Latest Caselaw 2553 Ori

                 IN THE HIGH COURT OF ORISSA AT CUTTACK

                                  W.A. No. 123 of 2023



            State of Odisha and others                  ....             Appellants
                                        Mr. M.K.Khuntia, Addl. Govt. Advocate
                                           -versus-
            Arjuna Prusty                               ....         Respondent
                                                                            None
            CORAM:
            THE CHIEF JUSTICE
            JUSTICE G. SATAPATHY
                                          ORDER

Order No. 28.03.2023 I.A. Nos.296 and 297 of 2023

01. 1. For the reasons stated therein, filing of certified copies of the impugned order and the judgment is dispensed with. The applications are accordingly disposed of.

W.A. No.123 of 2023 and I.A. No.357 of 2023

2. Notice be issued to the Respondent by Speed/Registered Post with A.D. making it returnable before the next date. Requisites be filed within a week. The tracking report be placed on record.

3. List on 8th May, 2023.

I.A. No.298 of 2023

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

5. As an interim measure, it is directed that the impugned order dated 21st December, 2022 passed in W.P.(C) No.19323 of 2022 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 SK. Jena/Secy.