State Of Odisha And Others vs Susanta Kumar Maharana
2023 Latest Caselaw 4790 Ori

                             IN THE HIGH COURT OF ORISSA AT CUTTACK

                                                W.A. No.733 of 2023

                      State of Odisha and others                 ....         Appellants
                                                                 Mr.M.K.Khuntia, AGA
                                                   -versus-
                      Susanta Kumar Maharana                     ....         Respondent



                                CORAM:
                                THE CHIEF JUSTICE
                                JUSTICE G. SATAPATHY

                                                    ORDER

01.05.2023 Order No.

01. I.A. No. 1871 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. 733 of 2023 and I.A. No. 1872 of 2023

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 Digitally KISHOR signed by KISHORE be filed within three working days. The tracking report be E KUMAR SAHOO KUMAR Date:

placed on record before the next date.

         2023.05.02
SAHOO    09:35:00
         +05'30'

3. List on 25th September, 2023.

I.A. No. 1873 of 2023

4. There shall be stay of the impugned order of the learned Single Judge dated 3rd March, 2022 passed in W.P.(C) No. 5261 of 2022 in the meanwhile.

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

(Dr. S. Muralidhar) Chief Justice

(G. Satapathy) Judge Kishore