Orissa High Court
Prakash Ch. Patra @ Tulia vs State Of Odisha And Another ... Opposite ... on 17 March, 2023
IN THE HIGH COURT OF ORISSA AT CUTTACK
CRLMC No.2723 of 2018
Prakash Ch. Patra @ Tulia .... Petitioner
M/s. M. Mishra and associates, Advocates
-versus-
State of Odisha and another ... Opposite Parties
Mr. Ishwar Mohanty, ASC for State
CORAM:
THE CHIEF JUSTICE
ORDER
Order No. 17.03.2023
06. 1. Learned counsel appearing for the Petitioner produces a slip in Court today to show that requisites for issuance of notice were filed on 1st October, 2019 which is within a week of notice being issued although the order required it to be filed within three days.
2. Considering that the delay is not substantial, a fresh opportunity is granted to the Petitioner.
3. Issue notice to Opposite Party No.2, making it returnable before the next date. Requisites already filed be utilized for that purpose. The tracking report be placed on record before the next date.
4. List on 11th May, 2023. The interim order passed earlier shall continue till then.
(Dr. S. Muralidhar) Chief Justice M. Panda