Prasanna Kumar Dash vs State Of Odisha Represented By
2023 Latest Caselaw 12072 Ori

                        IN THE HIGH COURT OF ORISSA AT CUTTACK

                                      FAO No.390 of 2023
                 Prasanna Kumar Dash                        ....         Appellant
                                                           Mr. D.P. Das, Advocate
                                          -versus-
                 State of Odisha represented by
                 Additional District Magistrate-cum-
                 Competent Authority, Sambalpur      ....
                                                                     Respondent
                                        Mr. J.P. Patra, Special Counsel (O.P.I.D.)

                            CORAM:
                            SHRI JUSTICE B. P. ROUTRAY
                                          ORDER

5.10.2023 Order No.

04. 1. The matter is taken up through hybrid mode.

2. Heard Mr. D.P. Das, learned counsel for the Appellant and Mr. J.P. Patra, learned Additional Standing Counsel for State - Respondent.

3. Admit.

4. Call for the copy of LCR in Misc. Application No.1/1 of 2014- 16 from the court of learned Presiding Officer, Designated Court under O.P.I.D. Act, Sambalpur.

5. List the matter on 4th January, 2024.

I.A. No.703 of 2023

05. 6. In the meantime the properties mentioned at Sl. No.18 and 21 as mentioned in the impugned judgment shall not be subject to the process of auction till 4th January, 2024.

7. An urgent certified copy of this order be issued as per rules.

( B.P. Routray) Judge M.K.Panda

Signature Not Verified Digitally Signed Signed by: MANAS KUMAR PANDA Designation: Senior Steno Reason: Authentication Location: OHC, Cuttack Date: 06-Oct-2023 17:24:51