Citation : 2023 Latest Caselaw 6348 Ori
Judgement Date : 17 May, 2023
IN THE HIGH COURT OF ORISSA AT CUTTACK
FAO No.489 of 2017
Lalit Mohan Nayak .... Appellant
Dr. B.K. Mishra, Advocate
-versus-
State of Odisha & Ors. .... Respondents
Mr. S.K. Samal, AGA
CORAM:
JUSTICE BIRAJA PRASANNA SATAPATHY
ORDER
17.05.2023 Order No
03. I.A. No. 727 of 2017
1. This matter is taken up through Hybrid Arrangement (Virtual/Physical) Mode.
2. Heard Dr. B.K. Mishra, learned counsel for the Appellant and Mr. S.K. Samal, learned Addl. Govt. Advocate appearing for the Respondents.
3. Even though office note indicates that the delay in filing the appeal is 1998 days, but it is found that the said calculation has been wrongly made. The impugned Judgment passed by the Tribunal on 13.09.2017 and the present appeal has been filed on 14.12.2017. In view of such nature of filing jut after the period of limitation, this Court is inclined to condone the delay in filing the appeal.
4. I.A. is accordingly disposed of.
(Biraja Prasanna Satapathy) Judge P.T.O.
// 2 //
04. FAO No.489 of 2017
1. This matter is taken up through Hybrid Arrangement (Virtual/Physical) Mode.
2. Heard Dr. B.K. Mishra, learned counsel for the Appellant and Mr. S.K. Samal, learned Addl. Govt. Advocate appearing for the Respondents.
3. Issue notice.
4. Since Mr. S.K. Samal, learned Addl. Govt. Advocate accepted notice on behalf of Respondent Nos. 1 & 2, two (2) extra copies of the appeal memo be served on him by 19th May, 2023. Issue notice to Respondent No. 3 by Registered Post with AD, requisites for which shall be filed by 19th May, 2023.
5. List this matter in the week commencing 17th July, 2023.
(Biraja Prasanna Satapathy) Judge Sneha
Signature Not Verified Digitally Signed Signed by: SNEHANJALI PARIDA Designation: Jr. Stenographer Reason: Authentication Location: Cuttack Date: 18-May-2023 16:25:25
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