Orissa High Court
Sri Biranchi Narayan Tripathy vs State Of Orissa & Another on 5 April, 2023
Author: R.K. Pattanaik
Bench: R.K. Pattanaik
IN THE HIGH COURT OF ORISSA AT CUTTACK
R.S. A No.433 of 2007
Sri Biranchi Narayan Tripathy .... Appellant
Mr. G.C. Panigrahi, Advocate
-Versus-
State of Orissa & Another .... Respondents
Ms. S. Mishra,
Additional Standing Counsel for O.P.No.1
CORAM:
MR. JUSTICE R.K. PATTANAIK
ORDER
05.04.2023 Order No. I.A. No. 1045 of 2019
03. 1. Heard learned counsel for the appellant.
2. Instant I.A. is filed for condonation of delay in filing the appeal and to admit the same on the grounds stated therein.
3. Learned counsel for the appellant submits that there is delay of 31 days only in preferring the appeal on account of illness of the appellant.
4. Considering the objection of the State-respondent No.1, a copy of the I.A. is directed to be served on Ms. Mishra, learned Additional Standing Counsel for reply/objection.
5. Notice to respondent No.2 by Registered Post with AD making it returnable at an early date and for the said purpose, requisites shall be filed by the learned counsel for the appellant within three weeks hence.
Page 1 of 26. List on 24th April, 2023 awaiting appearance of respondent No.2 and response of the State-respondent No.1.
(R.K. Pattanaik) Judge Balaram Page 2 of 2