Orissa High Court
State Of Odisha And Others vs Baikuntha Nath Parhi And Another on 2 March, 2023
Author: M.S. Raman
Bench: M.S. Raman
IN THE HIGH COURT OF ORISSA AT CUTTACK
W.A. No. 186 of 2021
State of Odisha and others .... Appellants
Mr. D.R. Mohapatra, Senior Standing Counsel
-versus-
Baikuntha Nath Parhi and another .... Respondents
CORAM:
THE CHIEF JUSTICE
JUSTICE M.S. RAMAN
ORDER
Order No. 02.03.2023
02. I.A. Nos.513 and 514 of 2021
1. For the reasons stated, the I.As. are allowed. Accordingly, filing of certified copy of the Annexures is dispensed with.
I.A. Nos.512 and 515 of 2021and W.A. No.186 of 2021
2. Notice to the Respondents be issued by Speed/Registered Post with A.D. making it returnable before the next date. Requisites be filed within a week. Accept one set of process fee. The tracking report be placed on record before the next date.
3. List on 8th May, 2023. Till then, the impugned order of the learned Single Judge shall remain stayed. Issue urgent certified copy of this order as per rules.
(Dr. S. Muralidhar) Chief Justice (M.S. Raman) Judge S. Behera