State Of Odisha & Others vs Amiya Kumar Das & Others
2023 Latest Caselaw 2648 Ori

                   IN THE HIGH COURT OF ORISSA AT CUTTACK

                                       W.A. No.193 of 2023

            State of Odisha & others                   ....         Appellants
              Mr.Manoj Kumar Khuntia, Additional Government Advocate
                                    -versus-
            Amiya Kumar Das & others             ....     Respondents



                      CORAM:
                      THE CHIEF JUSTICE
                      JUSTICE G. SATAPATHY

                                         ORDER

31.03.2023 Order No.

01. I.A. No. 480 of 2023

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. 193 of 2023 and I.A. No. 478 of 2023

2. Notice be issued to Respondents 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 26th June, 2023.

I.A. No. 479 of 2023

4. There shall be stay of the impugned order of the learned Single Judge dated 8th July, 2022 passed in W.P.(C) No. 27381 of 2019 in the meanwhile.

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

(Dr. S. Muralidhar) Chief Justice

(G. Satapathy) Judge Kishore