Odisha University Of Agriculture vs Sidharth Ranabijuli & Others
2023 Latest Caselaw 13961 Ori

             IN THE HIGH COURT OF ORISSA AT CUTTACK
                               W.A. No.2509 of 2023

Odisha University of Agriculture        .....                            Appellants
and Technology, Siripur & Another
                                                          Mr. Avijit Pal, Advocate

                                        Vs.
Sidharth Ranabijuli & Others            .....                          Respondents


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

                                         ORDER

08.11.2023 W.A. No.2509 of 2023 & I.A. No.7343 of 2023

Order No. This matter is taken up by hybrid mode.

01.

2. This application has been filed for condonation of delay of 108 days in preferring the Writ Appeal.

3. Heard.

4. As it appears, the judgment impugned has been passed on 19.05.2023 and the writ appeal has been filed on 04.10.2023 and in the meantime, more than 108 days have passed. Therefore, the writ appeal suffers from delay and laches.

5. In that view of the matter, this Court is not inclined to entertain the writ appeal at this belated stage, as the writ appeal suffers from delay and laches, in view of the judgment/order of this Court 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.

6. Accordingly, the interlocutory application and the writ

appeal merit no consideration and the same are hereby dismissed.

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

(M.S. RAMAN) JUDGE Aswini

Signature Not Verified Digitally Signed Signed by: ASWINI KUMAR SETHY Designation: PA(SECRETARY-IN-CHARGE) Reason: Authentication Location: Orissa High Court, Cuttack Date: 08-Nov-2023 16:23:53