Shravan Kumar Beshon vs State Of Odisha And Others

B. P. Routray, J

Heard Mr. B. Pujari, learned counsel for the Petitioner as well as Mr. K. Das, learned A.S.C. for the State-Opposite Party.

Issue notice to the Opposite Party Nos.1 to 5.

Since Mr. K. Das, learned A.S.C. accepts notice on behalf of Opposite Party Nos.1 to 5, no notice need be issued to the said Opposite Parties. Five extra copies of the petition be served on him within three days.

Mr. Pujari, learned counsel for the Petitioner in course of hearing submits that the certificate in question has been confirmed by the Sambalpur University as a genuine one on verification as per their Letter No.0906, dated 16.02.2022, a copy of which is submitted in course of hearing through a memo. The same be kept on record.

Mr. K.Das, learned A.S.C. seeks some time to get instruction in the matter.

List this matter on 9th May, 2022.

I.A. No.275 of 2022

As an interim, it is directed that there shall be stay of further proceeding in G.R. Case No.537/2021 arising out of K. Bolang P.S. Case No.57 of 2021 pending in the court of learned S.D.J.M., Bonai till 9th May, 2022.

An urgent certified copy of this order be granted on proper application.

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