State Of Odisha And Others vs Debaraj Panda & Another
2023 Latest Caselaw 4792 Ori

                                    IN THE HIGH COURT OF ORISSA AT CUTTACK

                                                       W.A. No.716 of 2023

                             State of Odisha and others                 ....          Appellants
                                                                             Mr.A.P.Das, ASC
                                                          -versus-
                             Debaraj Panda & another                    ....         Respondents



                                       CORAM:
                                       THE CHIEF JUSTICE
                                       JUSTICE G. SATAPATHY

                                                           ORDER

01.05.2023 Order No.

01. I.A. No. 1834 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. 716 of 2023 and I.A. No. 1832 of 2023

2. Notice be issued to Respondent No.1 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 signed be filed within three working days. The tracking report be KISHORE by KISHORE KUMAR SAHOO placed on record before the next date.

KUMAR     Date:
          2023.05.02

SAHOO 09:28:43 3. List on 14th September, 2023.

+05'30'

I.A. No. 1833 of 2023

4. There shall be stay of the impugned order of the learned Single Judge dated 10th August, 2022 passed in W.P.(C) No. 19788 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