State Of Odisha And Others vs Baikuntha Sahu
2023 Latest Caselaw 4859 Ori

                             IN THE HIGH COURT OF ORISSA AT CUTTACK

                                                W.A. No.734 of 2023

                      State of Odisha and others                 ....         Appellants
                                                                 Mr.M.K.Khuntia, AGA
                                                   -versus-
                      Baikuntha Sahu                             ....         Respondent



                                CORAM:
                                THE CHIEF JUSTICE
                                JUSTICE G. SATAPATHY

                                                    ORDER

01.05.2023 Order No.

01. I.A. No. 1877 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. 734 of 2023 and I.A. No. 1878 of 2023

2. Notice be issued to Respondent both on the question of limitation as well as admission by Speed Post/Registered Post

KISHORE with A.D., making it returnable before the next date. Requisites KUMAR SAHOO be filed within three working days. The tracking report be Digitally signed by KISHORE KUMAR SAHOO placed on record before the next date. Date: 2023.05.02 09:35:33 +05'30'

3. List on 14th September, 2023.

I.A. No. 1879 of 2023

4. There shall be stay of the impugned order of the learned Single Judge dated 6th January, 2023 passed in W.P.(C) No. 36616 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