State Of Odisha And Others vs Manoranjan Tripathy & Another
2023 Latest Caselaw 5855 Ori

                                              IN THE HIGH COURT OF ORISSA AT CUTTACK

                                                                 W.A. No.1715 of 2022

                                       State of Odisha and others                 ....          Appellants
                                                                                  Mr.M.K.Khuntia, AGA
                                                               -versus-
                                       Manoranjan Tripathy & another              ....         Respondents



                                                 CORAM:
                                                 THE CHIEF JUSTICE
                                                 JUSTICE G. SATAPATHY

                                                                     ORDER

12.05.2023 Order No.

01. I.A. No. 4018 of 2022

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. 1715 of 2022 and I.A. No. 4019 of 2022

2. Notice be issued to Respondent No.1 both on the question of limitation as well as admission by Speed Post/Registered Post

KISHOR with A.D., making it returnable before the next date. Requisites E Digitally signed by KISHORE KUMAR SAHOO be filed within three working days. The tracking report be KUMAR Date: 2023.05.13 10:12:48 +05'30'

SAHOO placed on record before the next date.

3. List on 14th September, 2023.

I.A. No. 4020 of 2022

4. There shall be stay of the impugned order of the learned Single Judge dated 8th February, 2022 passed in W.P.(C) No. 3747 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