State Of Odisha And Others vs Hadibandhu Jena & Others
2023 Latest Caselaw 4836 Ori

                             IN THE HIGH COURT OF ORISSA AT CUTTACK

                                                W.A. No.717 of 2023

                      State of Odisha and others                 ....          Appellants
                                                                      Mr.A.P.Das, ASC
                                                   -versus-
                      Hadibandhu Jena & others                   ....         Respondents



                                CORAM:
                                THE CHIEF JUSTICE
                                JUSTICE G. SATAPATHY

                                                    ORDER

01.05.2023 Order No.

01. I.A. No. 1836 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. 717 of 2023 and I.A. No. 1837 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 KISHOR signed by KISHORE be filed within three working days. The tracking report be E KUMAR SAHOO placed on record before the next date.

KUMAR    Date:
         2023.05.02
SAHOO    09:29:40

3. List on 14th September, 2023. +05'30'

I.A. No. 1838 of 2023

4. There shall be stay of the impugned order of the learned Single Judge dated 18th July, 2022 passed in W.P.(C) No. 16657 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