Friday, 08, May, 2026
 
 
 
Expand O P Jindal Global University
 
  
  
 
 
 

State Of Odisha & Others vs Manoj Kumar Behera
2023 Latest Caselaw 16003 Ori

Citation : 2023 Latest Caselaw 16003 Ori
Judgement Date : 13 December, 2023

Orissa High Court

State Of Odisha & Others vs Manoj Kumar Behera on 13 December, 2023

Bench: B.R. Sarangi, Murahari Sri Raman

                              IN THE HIGH COURT OF ORISSA AT CUTTACK
                                          W.A. No.2862 of 2023

        State of Odisha & Others                 .....                                       Appellants
                                                                              Mr.Biplab Mohanty, AGA

                                                 Vs.
        Manoj Kumar Behera                             .....                                  Respondent

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

13.12.2023 W.A. No.2862 of 2023 & I.A. No.8346 of 2023 Order This matter is taken up through hybrid mode. No.

01. 2. The I.A. has been filed for condonation of delay of 376 days in filing the writ appeal.

3. In view of the decision rendered in the case of State of Odisha v. Surama Manjari Das (W.P.(C) No. 15763 of 2021 dismissed on 16.07.2021), which has been confirmed by the apex Court, vide order dated 05.04.2023 in S.L.P.(C) Diary No. 9259 of 2023, this Court is not inclined to condoned the delay in filing the writ appeal.

4. However, at this stage, it is contended that the case of the Appellants is covered by the judgment of this Court in the case of State of Odisha & Others v. Bindusagar Samantaray; (W.A. No.810 of 2021) and batch, disposed of on 25.09.2023.

5. In view of the above submission, the writ appeal stands disposed of in terms of the judgment of this Court in the case of State of Odisha & Others v. Bindusagar Samantaray; (W.A. No.810 of 2021) and batch, disposed of on 25.09.2023.

6. Consequentially, all the interlocutory applications stand disposed of.

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

(M.S. RAMAN) Signed by: ASWINI KUMAR SETHY JUDGE Designation: PA(SECRETARY-IN-CHARGE) Aswini Reason: Authentication Location: ORISSA HIGH COURT, CUTTACK Date: 13-Dec-2023 17:52:33

 
Download the LatestLaws.com Mobile App
 
 
Latestlaws Newsletter
 

Publish Your Article

 

Campus Ambassador

 

Media Partner

 

Campus Buzz

 

LatestLaws Guest Court Correspondent

LatestLaws Guest Court Correspondent Apply Now!
 

LatestLaws.com presents: Lexidem Offline Internship Program, 2026

 

LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!

 
 

LatestLaws Partner Event : IJJ

 

LatestLaws Partner Event : Smt. Nirmala Devi Bam Memorial International Moot Court Competition

 
 
Latestlaws Newsletter