Chandrabhanu Badhei & vs State Of Odisha & Others
2022 Latest Caselaw 2606 Ori

                  IN THE HIGH COURT OF ORISSA AT CUTTACK

                                   FAO No. 111 of 2021

                 Chandrabhanu Badhei &                ....        Appellants
                 others

                                         Mr. S.C.D. Dash along with
                                         Mr. K.K. Swain, Advocate

                                      -versus-
                 State of Odisha & others             ....      Respondents

                                         Mr. D. Mohapatra, Standing Counsel
                                         (School and Mass Education Deptt.)

                                        CORAM:
                                    JUSTICE M.S. SAHOO

                                      ORDER

Order No. 13.05.2022

02. I.A. No.226 of 2021

1. This matter is taken up through hybrid mode.

2. It is submitted by the learned counsel for the appellants-petitioners that copy of the I.A. has been served on the learned Standing Counsel.

3. Learned Standing Counsel also submits that he has received the copy of the I.A.

4. It is submitted by the learned counsel for the appellants-petitioners that the reasons stated at Para-4 of the I.A. after the Judgment was pronounced on 03.12.2019, the petitioner was not intimated by the learned counsel and the pandemic set in February, 2020 that resulted in dislocation and the appellants will be prejudiced, if the delay is not condoned and the matter is RJ not heard on merits.

5. Having heard learned counsel for the appellants as well as learned counsel for the respondents, considering // 2 //

the grounds mentioned in the I.A. and the fact that since February, 2020, there was disruption due to pandemic and the appeal being statutory, the delay of 456 days in filing the appeal is condoned subject to the condition that the petitioner will deposit a sum of Rs.500/- in the Orissa High Court Bar Association Welfare Fund.

6. Accordingly, the I.A. is disposed of.

FAO No.111 of 2021

1. Copy of the appeal memo be served on the learned Standing Counsel.

(M.S. Sahoo) Judge