State Of Odisha And Another vs Sridhar Pradhan & Another
2023 Latest Caselaw 4839 Ori

                                 IN THE HIGH COURT OF ORISSA AT CUTTACK

                                                    W.A. No.748 of 2023

                          State of Odisha and another                ....          Appellants
                                                                     Mr.M.K.Khuntia, AGA
                                                   -versus-
                          Sridhar Pradhan & another                  ....         Respondents



                                    CORAM:
                                    THE CHIEF JUSTICE
                                    JUSTICE G. SATAPATHY

                                                      ORDER

01.05.2023 Order No.

01. I.A. No. 1909 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. 748 of 2023 and I.A. No. 1908 of 2023

2. Notice be issued to Respondent No1. 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 KISHOR be filed within three working days. The tracking report be Digitally signed E by KISHORE KUMAR SAHOO placed on record before the next date. KUMAR Date: 2023.05.02 09:37:40 +05'30'

SAHOO 3. List on 2nd August, 2023.

I.A. No. 1910 of 2023

4. There shall be stay of the impugned order of the learned Single Judge dated 31st March, 2022 passed in WPC(OA) No. 1967 of 2016 in the meanwhile.

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

(Dr. S. Muralidhar) Chief Justice

(G. Satapathy) Judge Kishore