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Orissa High Court

State Of Odisha And Others vs Laxmidhar Jena on 13 March, 2023

Author: G. Satapathy

Bench: G. Satapathy

                 IN THE HIGH COURT OF ORISSA AT CUTTACK

                                  W.A. No.650 of 2021


            State of Odisha and Others                 ....           Appellants
                     Mr. Manoj Kumar Khuntia, Addl. Government Advocate
                                           -versus-
            Laxmidhar Jena                              ....          Respondent
                                                                          None

             CORAM:
             THE CHIEF JUSTICE
             JUSTICE G. SATAPATHY
                                           ORDER

Order No. 13.03.2023 I.A. Nos.1609 & 1610 of 2021

01. 1. For the reasons stated therein, the applications are allowed.

Filing of certified copy of orders is dispensed with.

2. The I.A. is disposed of.

I.A. No.1608 of 2021 and W.A. No.650 of 2021.

3. Notice both on the question of limitation as well as admission be issued to Respondent by Speed Post/Registered Post with A.D., making it returnable before the next date. Requisites be filed within three working days. The tracking report be placed on record before the next date.

4. List on 8th May, 2023.

5. Till the next date, the impugned order of the learned Single Judge dated 28th January, 2021 passed in W.P.(C) No.2505 of 2021 shall remain stayed.

6. An urgent certified copy of this order be issued as per rules.

(Dr. S. Muralidhar) Chief Justice (G. Satapathy) Judge Subhasmita/Jr. Steno Page 2 of 2