- (1.) Delay condoned.
(2.) Leave granted.
(3.) These appeals by the State of Odisha question the correctness of the interim orders passed by the High Court in a Writ Petition filed by the first respondent seeking to challenge the steps which were initiated by the State Government to formulate and implement a holistic policy for "?telemedicine"? within the State. The object of formulating such a policy is to ensure that the benefit of technology is made available for a wide dispersal of medical benefits to the population of the State of Odisha.;