State Of Orissa vs Achyutananda Sahu & Ors
2023 Latest Caselaw 11696 Ori

             IN THE HIGH COURT OF ORISSA AT CUTTACK
                                LAA No.62 of 2008

State of Orissa                      .....                                  Appellant
                                                               Mr. G.N. Rout, ASC
                                     Vs.
Achyutananda Sahu & Ors.             .....                               Respondents
                                                           Mr. B. Pujari, Advocate

                     CORAM: JUSTICE SANJAY KUMAR MISHRA

                                            ORDER

26.09.2023 Misc. Case No.307 of 2008 Order No. This matter is taken up through hybrid mode.

06.

2. Learned Counsel for the parties are present.

3. Learned Counsel for the Respondents hands up the Objection filed in response to the Misc. Case No.307 of 2008 after serving copy of the same on learned Counsel for the Appellant. The same be kept on record.

4. As per the office note there is a delay of 152 days in preferring the present Appeal. In view of the submission made by the learned Counsel for the Appellant so also reasons assigned in the application the said delay, as pointed out by the Office, is condoned.

5. Accordingly, the Misc. Case stands disposed of.

(S.K.MISHRA) JUDGE

Cont.

 Order No.                                 LAA No.62 of 2008
   07.

1. Mr. Rout, learned ASC for the State-Appellant undertakes to serve copy of the Memorandum of Appeal along with the impugned judgment on the learned Counsel for the private Respondents by 02.10.2023.

2. Matter be listed under the heading "Fresh Admission" in the week commencing from 9th October, 2023.

(S.K.MISHRA) JUDGE Banita

Signature Not Verified Digitally Signed Signed by: BANITA PRIYADARSHINI PALEI Designation: JR. STENOGRAPHER Reason: AUTHENTICATION Location: HIGH COURT OF ORISSA, CUTTACK