State Of Odisha & Others vs Rajat Chandra Singh
2023 Latest Caselaw 5076 Ori

                             IN THE HIGH COURT OF ORISSA AT CUTTACK

                                                 W.A. No.535 of 2023

                      State of Odisha & others                   ....         Appellants
                                                                      Mr.A.P.Das, ASC
                                                   -versus-
                      Rajat Chandra Singh                        ....         Respondent



                                CORAM:
                                THE CHIEF JUSTICE
                                JUSTICE G. SATAPATHY

                                                   ORDER

03.05.2023 Order No.

01. I.A. No. 1349 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. 535 of 2023 and I.A. No. 1350 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 Digitally KISHOR signed by be filed within three working days. The tracking report be KISHORE E KUMAR SAHOO placed on record before the next date. KUMAR Date:

2023.05.03 SAHOO 17:43:49 +05'30' 3. List on 11th May, 2023.

I.A. No. 1351 of 2023

4. There shall be stay of the impugned order of the learned Single Judge dated 29th July, 2022 passed in W.P.(C) No. 18979 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