State Of Orissa & Others vs Managing Committee Of
2023 Latest Caselaw 4489 Ori

            IN THE HIGH COURT OF ORISSA AT CUTTACK
                       FAO No.582 of 2015

         State of Orissa & Others          ....   Appellants
                                                Mr. S.K. Samal, AGA
                                        -versus-

         Managing Committee of             ....     Respondent
         Namatara Girls High
         School

                             CORAM:
                JUSTICE BIRAJA PRASANNA SATAPATHY

                                         ORDER

26.04.2023 Order No

03. 1. This matter is taken up through Hybrid Arrangement (Virtual/Physical) Mode.

2. Heard Mr. S.K. Samal, learned Additional Government Advocate.

3. This appeal has been filed against the judgment dated 30.12.2013 passed in G.I.A Case No.623 of 2011. From the record, it is found that even though the appeal has been filed since 16.10.2015, but certified copy of the impugned judgment has not yet been filed and accordingly stamp reporting has not been made.

4. In view of such lacunae on the part of the appellant, this Court is not inclined to entertain the appeal.

5. The appeal is accordingly dismissed.

(Biraja Prasanna Satapathy) Judge sangita // 2 //

sangita