State Of Odisha & Others vs Rajesh Kumar Behera & Others
2023 Latest Caselaw 5370 Ori

                                 IN THE HIGH COURT OF ORISSA AT CUTTACK

                                                     W.A. No.312 of 2023

                          State of Odisha & others                   ....          Appellants
                                                                     Mr.M.K.Khuntia, AGA
                                                  -versus-
                          Rajesh Kumar Behera & others               ....         Respondents



                                    CORAM:
                                    THE CHIEF JUSTICE
                                    JUSTICE G. SATAPATHY

                                                       ORDER

05.05.2023 Order No.

01. I.A. No. 782 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. 312 of 2023 and I.A. No. 785 of 2023

2. Notice be issued to Respondents 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 Digitally by KISHORE signed

E KUMAR SAHOO Date:

be filed within three working days. The tracking report be KUMAR 2023.05.06 11:42:29 SAHOO +05'30' placed on record before the next date.

3. List on 8th August, 2023.

I.A. No. 784 of 2023

4. There shall be stay of the impugned order of the learned Single Judge dated 23rd November, 2021 passed in W.P.(C) No. 30492 of 2020 in the meanwhile.

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

(Dr. S. Muralidhar) Chief Justice

(G. Satapathy) Judge Kishore