Jatadhari Samal vs State Of Odisha And Others
2022 Latest Caselaw 5181 Ori

                 IN THE HIGH COURT OF ORISSA AT CUTTACK

                                 W.A. No.628 of 2015

            Jatadhari Samal                            ....            Appellant
                                              Mr. A. K. Mohanty-A, Advocate
                                         -versus-
            State of Odisha and others                 ....         Respondents
                                                                        None

             CORAM:
             THE CHIEF JUSTICE
             JUSTICE CHITTARANJAN DASH
                                       ORDER

Order No. 27.09.2022 Misc. Case No.809 of 2015 and W.A. No.628 of 2015

02. 1. There is a delay of 221 days in filing the present appeal against the impugned judgment dated 24th February, 2015 of the learned Single Judge.

2. The explanation given is that the Appellant was suffering from jaundice between 3rd April and 31st October, 2015. The medical certificate enclosed is not convincing. Accordingly, the Court is not inclined to condone the delay in filing the appeal and the application is dismissed. Consequently, the appeal is dismissed.

(Dr. S. Muralidhar) Chief Justice

(Chittaranjan Dash) Judge M. Panda