Ganda Bagh And Others vs State Of Odisha
2022 Latest Caselaw 1772 Ori

                     IN THE HIGH COURT OF ORISSA AT CUTTACK
                                     CRLA No.145 of 2003


              Ganda Bagh and others                     ....           Appellants
                                              Mr. Satya Brata Acharya, Advocate
                                            -versus-
              State of Odisha                           ....          Respondent
                                                         Mr. P. K. Muduli, AGA

                         CORAM:
                         THE CHIEF JUSTICE
                         JUSTICE R. K. PATTANAIK

                                           ORDER

10.03.2022 Order No. I. A. No.345 of 2022

10. 1. This is an application for condonation of delay in filing the application to set aside the abatement as against the deceased Appellant Nos.1, 3 and 5.

2. For the reasons stated therein, the application is allowed. The delay, if any, is condoned.

I. A. No.344 of 2022

3. This is an application for setting aside abatement as against deceased Appellant Nos.1, 3 and 5.

4. For the reasons stated therein, the application is allowed and the abatement, if any, against deceased Appellant Nos.1, 3 and 5 is set aside.

CRLA No.145 of 2003

5. Hearing is concluded. Judgment is reserved.

6. Both learned counsel for the parties are permitted to file their written notes of argument within a week.

(Dr. S. Muralidhar) Chief Justice

(R. K. Pattanaik) Judge M. Panda