Khirod Kumar Baral vs State Of Odisha & Ors
2023 Latest Caselaw 6411 Ori

                                          IN THE HIGH COURT OF ORISSA AT CUTTACK
                                                         W.P.(C) No.16298 of 2023


                                     Khirod Kumar Baral                     ....         Petitioner(s)
                                                                              Mr. B.K. Biswal, Adv.
                                                                 -versus-

                                     State of Odisha & Ors.                 ....     Opposite Party(s)
                                                                                  Mr. S. Mishra, ASC
                                               CORAM:
                                               JUSTICE BISWANATH RATH
                                                                ORDER

18.05.2023 Order No.

01. 1. Undisputedly there is pendency of an appeal vide Appeal No.1272 of 2013 before Opposite Party No.3. Petitioner while seeking direction for early disposal of such appeal also seeks direction to the appellate authority for taking into account a decision of this Court in W.P.(C) No.1608 of 2014 along with several writ petitions decided on 2.01.2023.

2. Considering the submission of learned counsel for Petitioner, this Court while directing the appellate authority to conclude the appeal proceeding vide Appeal No.1272 of 2013 within a period of three months from the date of communication of a copy of this order by the Petitioner, also permits the Petitioner to bring to the notice of the appellate authority the judgment referred to hereinabove for its consideration in the appeal proceeding.

3. The writ petition stands disposed of with the above order.

Signature Not Verified Digitally Signed (Biswanath Rath) Signed by: AYASKANTA JENA Designation: Senior Stenographer Judge Reason: Authentication Location: HighJena Ayaskanta Court of Orissa Date: 23-May-2023 13:03:05