State Of Odisha And Others vs Satya Sankar Sahoo
2023 Latest Caselaw 4833 Ori

                                IN THE HIGH COURT OF ORISSA AT CUTTACK

                                                   W.A. No.729 of 2023

                         State of Odisha and others                 ....         Appellants
                                                                    Mr.M.K.Khuntia, AGA
                                                      -versus-
                         Satya Sankar Sahoo                         ....         Respondent



                                   CORAM:
                                   THE CHIEF JUSTICE
                                   JUSTICE G. SATAPATHY

                                                       ORDER

01.05.2023 Order No.

01. I.A. No. 1862 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. 729 of 2023 and I.A. No. 1863 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 KISHO Digitally signed be filed within three working days. The tracking report be RE by KISHORE KUMAR SAHOO KUMAR Date: 2023.05.02 09:32:59 +05'30' placed on record before the next date. SAHOO 3. List on 30th August, 2023.

I.A. No. 1864 of 2023

4. There shall be stay of the impugned order of the learned Single Judge dated 24th November, 2022 passed in W.P.(C) No. 25295 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