State Of Odisha And Others vs Smt. Mamata Manjari Mohanty on 22 August, 2022

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Orissa High Court

State Of Odisha And Others vs Smt. Mamata Manjari Mohanty on 22 August, 2022

Bench: Chittaranjan Dash

                       IN THE HIGH COURT OF ORISSA AT CUTTACK

                                      W.A. No. 688 of 2022

              State of Odisha and others                  ....            Appellants
                                                    Mr. Manoj Kumar Khuntia
                                              Additional Government Advocate
                                           -versus-

              Smt. Mamata Manjari Mohanty        ....       Respondent
                                    Mr. Manoj Kumar Mohanty, Advocate

                          CORAM:
                          THE CHIEF JUSTICE
                          JUSTICE CHITTARANJAN DASH

                                           ORDER

Order No. 22.08.2022 I.A. No.1749 of 2022

01. 1. For the reasons stated, the delay in filing the writ appeal is condoned.

2. The application for condonation of delay is allowed.

W.A. No. 688 of 2022

3. Issue Notice. Mr. Manoj Kumar Mohanty, learned counsel appearing for the Respondent accepts notice on behalf of the Respondent. Since he accepts notice, let a complete set of writ appeal be served on him within three working days. Replies be filed within eight weeks and rejoinder affidavit thereto, if any, be filed before the next date.

4. List on 8th November, 2022.

(Dr. S. Muralidhar) Chief Justice (Chittaranjan Dash) Judge S. Behera

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Orissa High Court