State Of Odisha And Others vs Pragnya Pritam Jena
2023 Latest Caselaw 14537 Ori

                               IN THE HIGH COURT OF ORISSA AT CUTTACK
                                            W.A. No.1872 of 2023
                    State of Odisha and Others               ...           Appellants
                                              Mr. R.N. Mishra, Addl. Govt. Advocate
                                               -versus-
                    Pragnya Pritam Jena                      ...          Respondent
                                                                              None
                    CORAM:
                    ACTING CHIEF JUSTICE DR. B.R. SARANGI
                    MR. JUSTICE MURAHARI SRI RAMAN
                                                        ORDER

Order No.                                              13.11.2023
                   I.A. No.5059 of 2023
   01.             1. Heard.

2. Mr. R.N. Mishra, learned Additional 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 132 days.

3. 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 respondent fixing returnable within three weeks.

4. Call this matter after three weeks.

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

Signature Not Verified Digitally Signed Signed by: SANJAY KUMAR JENA (M.S. RAMAN) Designation: SECRETARY Reason: Authentication JUDGE Location: High Court of Orissa, Cuttack. Date: 14-Nov-2023 10:56:16

SK Jena/Secy.