State Of Odisha And Others vs Manohar Naik
2023 Latest Caselaw 5824 Ori

                                           IN THE HIGH COURT OF ORISSA AT CUTTACK
                                                             W.A. No. 682 of 2022

                           State of Odisha and Others                        ....            Appellants
                                                      Mr. Manoj Kumar Khuntia, Addl. Govt. Advocate
                                                                 -versus-
                           Manohar Naik                                      ....           Respondent
                                                                                                   None

                           CORAM:
                           THE CHIEF JUSTICE
                           JUSTICE G. SATAPATHY
                                                                 ORDER

Order No. 11.05.2023

05. 1. It was noted by this Court on 16th February, 2023 itself that the Respondent has expired. Time was sought to bring his LRs on record. Again, on 27th March, 2023 more time was sought. Till date steps have not been taken to bring the LRs on record.

2. In the circumstances, leaving the question of law arising from the impugned judgment open for decision in some other appropriate case, the writ appeal is disposed of. It is clarified that the impugned order will not constitute a precedent for other cases.

(Dr. S. Muralidhar) Chief Justice

(G. Satapathy) Judge Subhasmita

SUBHASMITA DAS Digitally signed by SUBHASMITA DAS Date: 2023.05.12 10:16:51 +05'30'