State Of Odisha And Others vs Nrusingha Charan Jena And
2023 Latest Caselaw 4858 Ori

                  IN THE HIGH COURT OF ORISSA AT CUTTACK
                                        W.A. No. 239 of 2023

            State of Odisha and Others            ...             Appellants
                                    Mr. M.K. Khuntia, Addl. Govt. Advocate
                                       -versus-
            Nrusingha Charan Jena and             ...           Respondents
            Another
                                                                     None

            CORAM:
            THE CHIEF JUSTICE
            JUSTICE G. SATAPATHY
                                           ORDER

Order No. 01.05.2023 I.A. Nos.603 and 604 of 2023

01. 1. For the reasons stated therein, filing of certified copy of the order and judgment is dispensed with. The applications are accordingly disposed of.

W.A. No.239 of 2023 and I.A. No.601 of 2023

2. Notice be issued to the Respondent No.1 by Speed Post/Registered Post with A.D. returnable by the next date. Requisites be filed within three working days.

3. Additionally, a copy of the appeal as well as the applications be served on learned counsel who was appearing before the learned Single Judge on behalf of the Respondent No.1.

4. List on 8th May, 2023.

I.A. No.605 of 2023

5. Issue notice as above. Accept one set of process fee.

6. As an interim measure, it is directed that the impugned order dated 21st January, 2022 passed in W.P.(C) No.1439 of 2022 shall remain stayed till the next date.

7. An urgent certified copy of this order be issued as per rules.

(Dr. S. Muralidhar) Chief Justice

(G. Satapathy) Judge S.K. Jena/Secy.

                       Digitally signed by
SANJAY     SANJAY KUMAR JENA
KUMAR JENA Date: 2023.05.02
           11:56:15 +05'30'