Smt. Sasmita Nayak vs State Of Odisha & Others
2023 Latest Caselaw 7370 Ori

                    IN THE HIGH COURT OF ORISSA AT CUTTACK

                                      W.A. No.1259 of 2022
        Smt. Sasmita Nayak                    .........                Appellant
                                                Mr. Budhadev Routray, Senior Advocate
                                                Mr. Manoj Kumar Pati, Advocate
                                        -Versus-
        State of Odisha & others              .........               Respondents
                                                                  Mr. D. Nayak
                                                         Addl. Government Advocate
                                                        (For the Respondents No.1 to 4)
                                                              Mr. S.K. Das, Advocate
                                                        (For the Respondents No.5 to 7)

                                         CORAM:
                                         JUSTICE S. TALAPATRA
                                         JUSTICE SAVITRI RATHO

                                           I.A. No.3121 of 2022

                                               ORDER

05.07.2023 Order Nos.

04. 1. This matter is taken up through Hybrid Mode.

2. As in the appeal, the common judgment dated 07.09.2022 has

been challenged, the prayer for dispensing with filing of the certified

copy stands allowed.

(S. Talapatra) Judge

(Savitri Ratho) Judge W.A. No.1259 of 2022

05. 1. Heard Mr. Budhadev Routray, learned Senior Counsel

assisted by Mr. Manoj Kumar Pati, learned counsel appearing for the

appellant.

2. The common judgment dated 07.09.2022 has been challenged

in this intra-court appeal. It has been stated to us that challenging the

said judgment, the other appeals are pending in this Court. Those are

being considered on merit, though the formal order of admission has

not been passed.

3. Having that aspect in view, we admit this appeal to be heard

on merit.

4. Since Mr. D. Nayak, learned Addl. Government Advocate

appears and waives notice for the respondents No.1 to 4 and Mr. S.K.

Das, learned counsel appears and waives notice for the respondents

No.5 to 7, no formal notice is called for.

5. Let the matter be listed on 10.07.2023 at 2 P.M., when there

shall be a serious endeavour to hear the appeal on merit along with

W.A. No.1437 of 2022, W.A. No.1255 of 2022, W.A. No.1256 of

2022, W.A. No.1257 of 2022, W.A. No.1258 of 2022, and W.A.

No.1260 of 2022.

                                                                                          (S. Talapatra)
                                                                                              Judge


                                                                                          (Savitri Ratho)
Signature Not Verified                                                                        Judge
Digitally Signed
Signed by: SUBHASIS MOHANTY

Designation: P.A I/C Secretary Reason: Authentication Location: High Court of Orissa, Cuttack. Date: 05-Jul-2023 20:42:52