State Of Odisha & Another vs Laxmipriya Mohapatra
2023 Latest Caselaw 15693 Ori

Orissa High Court

State Of Odisha & Another vs Laxmipriya Mohapatra on 6 December, 2023

Bench: B.R. Sarangi, Murahari Sri Raman

                              IN THE HIGH COURT OF ORISSA AT CUTTACK
                                               WA No.2108 of 2023

             State of Odisha & Another                   .....                         Appellants
                                                                            Mr.R.N. Mishra, AGA
                                                         Vs.
             Laxmipriya Mohapatra                        .....                          Respondent
                                                                     Mr. Sadasiva Patra, Advocate

                               CORAM:
                                   ACTING CHIEF JUSTICE DR. B.R. SARANGI
                                   MR. JUSTICE MURAHARI SRI RAMAN

                                                            ORDER

06.12.2023 I.A. No.5720 of 2023 Order No. This matter is taken up by hybrid mode.

2. This application has been filed by the Appellants for condonation of delay of 103 days in filing the appeal.

3. Considering the submission made and on going through the averments taken in the petition, the delay of 103 days in filing the appeal is condoned.

4. Accordingly, the I.A. stands disposed of.

5. Mr. R.N. Mishra, learned Additional Govt. Advocate appearing for the Appellants contended that this writ appeal arises out of a common judgment passed by learned Single Judge and as such, he wants to verify as to whether any writ appeal arising out of the said common judgment has already been disposed of or not in the meantime.

6. Call this matter after two weeks.

(DR. B.R. SARANGI) ACTING CHIEF JUSTICE

Designation: PA(SECRETARY-IN-CHARGE)

Location: ORISSA HIGH COURT, CUTTACK (M.S. RAMAN) Date: 07-Dec-2023 11:13:40 JUDGE Aswini