State Of Odisha And Another vs Amruta Mahanta & Another
2023 Latest Caselaw 5899 Ori

                                 IN THE HIGH COURT OF ORISSA AT CUTTACK

                                                    W.A. No.1809 of 2022

                          State of Odisha and another                ....          Appellants
                                                                     Mr.M.K.Khuntia, AGA
                                                 -versus-
                          Amruta Mahanta & another                   ....         Respondents



                                    CORAM:
                                    THE CHIEF JUSTICE
                                    JUSTICE G. SATAPATHY

                                                       ORDER

12.05.2023 Order No.

01. I.A. No. 4254 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. 1809 of 2022 and I.A. No. 4253 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 with A.D., making it returnable before the next date. Requisites KISHOR Digitally by KISHORE signed

E KUMAR SAHOO be filed within three working days. The tracking report be Date:

KUMAR 2023.05.13 10:20:28 placed on record before the next date. SAHOO +05'30'

3. List on 14th September, 2023.

I.A. No. 4252 of 2022

4. There shall be stay of the impugned order of the learned Single Judge dated 14th February, 2022 passed in WPC(OAC) No. 1822 of 2011 in the meanwhile.

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

(Dr. S. Muralidhar) Chief Justice

(G. Satapathy) Judge Kishore