State Of Odisha & Others vs Pratap Kumar Pardia
2023 Latest Caselaw 11657 Ori

                      IN THE HIGH COURT OF ORISSA AT CUTTACK
                                   W.A. No.1470 of 2023
         State of Odisha & Others          .....                     Appellants
                                                        Mr. P.K. Muduli, AGA
                                           Vs.
         Pratap Kumar Pardia               .....                    Respondent
                       CORAM:
                               THE CHIEF JUSTICE
                               JUSTICE SAVITRI RATHO

                                                           ORDER

25.09.2023 Order No. I.A. No. 3866 of 2023

01. (Through hybrid mode)

1. Heard Mr. P.K. Muduli, learned Additional Government Advocate appearing for the applicant.

2. This is an application for condoning the delay of 180 days as per the stamp report in filing the intra-court appeal challenging judgment dated 07.12.2022 delivered in W.P.(C) No. 31431 of 2022 by the learned Single Judge.

3. Issue notice as to why the aforementioned delay shall not be condoned or any other order or orders shall not be passed as deemed fit and proper in the circumstances of the case.

4. Notice is made returnable on 11.11.2023.

5. Steps for service of notice on the sole opposite party shall be taken by the applicant within three working days from today by Registered Post with A.D.

(S.Talapatra) Chief Justice Signature Not Verified Digitally Signed Signed by: PUSPANJALI MOHAPATRA Designation: Personal Assistant Reason: Authentication Location: Orissa High Court (Savitri Ratho) Date: 25-Sep-2023 19:28:45 Judge

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