State Of Odisha And Others vs Narayan Nayak
2023 Latest Caselaw 15279 Ori

Orissa High Court

State Of Odisha And Others vs Narayan Nayak on 29 November, 2023

Bench: B.R. Sarangi, Murahari Sri Raman

                          IN THE HIGH COURT OF ORISSA AT CUTTACK
                                       W.A. No.2736 of 2023
               State of Odisha and Others               ...           Appellants
                                         Mr. R.N. Mishra, Addl. Govt. Advocate
                                          -versus-
               Narayan Nayak                            ...          Respondent

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

Order No.                                              29.11.2023
               I.A. No.8002 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 445 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

(M.S. RAMAN)

JUDGE Location: High Court of Orissa, Cuttack. Date: 01-Dec-2023 11:36:58

SK Jena/Secy.