State Of Odisha And Another vs Lalit Mohan Mishra
2023 Latest Caselaw 13607 Ori

                                 IN THE HIGH COURT OF ORISSA AT CUTTACK
                                                    W.A. No. 2149 of 2023
                                                             And
                                                    I.A. No. 5830 of 2023

               State of Odisha and another                  .....                                Appellants
                                                                                     Mr. R.N. Mishra, AGA
                                                            Vs.
               Lalit Mohan Mishra                           .....                               Respondent

                                CORAM:
                                    ACTING CHIEF JUSTICE DR. B.R. SARANGI
                                    MR. JUSTICE MURAHARI SRI RAMAN

                                                                   ORDER

02.11.2023

Order No. This matter is taken up by hybrid mode.

2. Heard.

3. Mr. R.N. Mishra, learned Addl. Government Advocate appearing for the State-appellants contended that the matter is covered by the judgment of this Court in the case of State of Odisha and another v. Joseph Barik (W.A. No. 805 of 2021 and batch disposed of on 11.05.2023). But, this appeal has been filed with delay of 161 days.

4. Issue notice to the respondent on the question of limitation by registered post with A.D., for which requisites shall be filed within three working days. Office shall send notice to the said respondent fixing an early returnable date.

(DR. B.R. SARANGI) ACTING CHIEF JUSTICE

Ashok

Signature Not Verified (M.S. RAMAN) Digitally Signed Signed by: ASHOK KUMAR JAGADEB MOHAPATRA JUDGE Designation: Personal Assistant Reason: Authentication Location: HIGH COURT OF ORISSA Date: 03-Nov-2023 13:49:19