Orissa High Court
Sanjay Bhoi vs State Of Odisha on 24 January, 2022
Bench: C.R. Dash, Savitri Ratho
IN THE HIGH COURT OF ORISSA AT CUTTACK
CRLA No.32 of 2022
Sanjay Bhoi ...... Appellant
Mr. Debasnan Das, Advocate
-versus-
State of Odisha ...... Respondent
Mr. J. Katikia, AGA
CORAM:
JUSTICE C.R. DASH
JUSTICE SAVITRI RATHO
ORDER
24.01.2022 Order No.
01. 1. This matter is taken up through virtual mode.
2. Heard.
3. Admit.
4. Call for the LCR.
5. Learned trial Court is directed to send the authenticated xerox copy of the LCR with soft copy thereof, if there is any split up case to the trial.
6. A copy of the appeal memo be served on Mr. J. Katikia, learned Additional Government Advocate in course of the day.
(C.R. Dash) Judge (Savitri Ratho) Judge PTO 2 I.A. No.48 of 2022 Order No. 02 1. As there is no delay in filing the appeal, this Interim Application for limitation is dismissed as not pressed.
(C.R. Dash) Judge (Savitri Ratho) Judge I.A. No.49 of 2022 Order No. 03 1. Heard.
2. There shall be interim stay of realization of the fine amount in S.T. Case No.108 of 2013 pending disposal of the appeal.
3. The I.A. is accordingly disposed of.
4. As the restrictions due to resurgence of COVID-19 situation are continuing, learned counsel for the parties may utilize a printout of the order available in the High Court's website, at par with certified copy, subject to attestation by the concerned advocate, in the manner prescribed vide Court's Notice No.4587 dated 25th March, 2020 modified by Notice No.4798 dated 15th April, 2021 and Court's Office Order 3 circulated vide Memo Nos.514 and 515 dated 7th January, 2022.
(C.R. Dash) Judge (Savitri Ratho) Judge I.A No.50 of 2022 Order No. 04 1. List this matter after receipt of the LCR.
(C.R. Dash) Judge (Savitri Ratho) Judge Murmu