Orissa High Court
State Of Odisha And Others vs Prafulla Kumar Sahoo on 11 October, 2022
Author: Chittaranjan Dash
Bench: Chittaranjan Dash
IN THE HIGH COURT OF ORISSA AT CUTTACK
W.A. No.129 of 2022
State of Odisha and others .... Appellants
Mr. Manoja Kumar Khuntia, Additional Government Advocate
-versus-
Prafulla Kumar Sahoo .... Respondent
None
CORAM:
THE CHIEF JUSTICE
JUSTICE CHITTARANJAN DASH
ORDER
Order No. 11.10.2022
I.A. No.356 of 2022
01. 1. There is a delay of 257 days in filing the appeal. Issue notice to the Respondent on the question of limitation by Registered Post/Speed Post with A.D., making it returnable before the next date. Requisites be filed within three working days.
W.A. No.129 of 20222. This appeal is taken up by a separate notice.
3. Notice be issued to the Respondent by Registered Post/Speed Post with A.D., making it returnable by 19th January, 2023. Requisites be filed within three working days.
Page 1 of 24. List on 19th January, 2023.
I.A. No.357 of 20225. There shall be stay of the impugned order of the learned Single Judge dated 16th April, 2021 passed in W.P.(C) No.13769 of 2021 in the meanwhile.
6. Issue urgent certified copy of this order as per rules.
(Dr. S. Muralidhar) Chief Justice (Chittaranjan Dash) Judge M. Panda Page 2 of 2