State Of Odisha And Others vs Naba Kishore Mohapatra And Another on 19 January, 2023

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Orissa High Court

State Of Odisha And Others vs Naba Kishore Mohapatra And Another on 19 January, 2023

Bench: M.S. Raman

                     IN THE HIGH COURT OF ORISSA AT CUTTACK

                                        W.A. No.250 of 2020

            State of Odisha and others                    ....          Appellants
                  Mr. Dipti Ranjan Mohapatra, Senior Standing Counsel for
                                   School and Mass Education Department
                                      -versus-
            Naba Kishore Mohapatra and another ....           Respondents
                                                                   None

                        CORAM:
                        THE CHIEF JUSTICE
                        JUSTICE M.S. RAMAN

                                           ORDER

19.01.2023 Order No. I. A. No.400 of 2020

02. 1. For the reasons stated therein, the application is allowed.

2. Filing of certified copies of Annexures-3, 4 and 5 is dispensed with for the time being.

I.A. No.399 of 2020

3. For the reasons stated therein, the delay of 119 days in filing the appeal is condoned. The application is allowed.

W.A. No.250 of 2020

4. Issue notice to the Respondents by registered post with A.D. making it returnable by the next date. Requisites be filed within four weeks. Tracking report be placed on record.

5. List on 8th May, 2023.

Page 1 of 2 I.A. No.401 of 2020

6. It is directed that there shall be stay of the impugned order dated 20th December, 2019 passed by this Court in W.P.(C) No.26557 of 2019 till the next date. An urgent certified copy of this order be issued as per rules.

(Dr. S. Muralidhar) Chief Justice (M.S. Raman) Judge M. Panda Page 2 of 2

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