State Of Odisha vs Sanjib Kumar Panda &
2023 Latest Caselaw 14933 Ori

Citation : 2023 Latest Caselaw 14933 Ori
Judgement Date : 17 November, 2023

Orissa High Court

State Of Odisha vs Sanjib Kumar Panda & on 17 November, 2023

                                 IN THE HIGH COURT OF ORISSA AT CUTTACK
                                             W.A. No.1803 of 2022
        State of Odisha                        .....                                   Appellant
                                                                  Mr.Rabi Narayan Mishra, AGA

                                                    Vs.
        Sanjib Kumar Panda &                              .....                                     Respondents
        Another
                                                                Mr. A.Ku. Chhatoi, Advocate for
                                                                Respondent No.1
                       CORAM:
                           ACTING CHIEF JUSTICE DR. B.R. SARANGI
                           MR. JUSTICE MURAHARI SRI RAMAN
                                                     ORDER

17.11.2023 W.A. No.1803 of 2022 & I.A. No.4236 of 2022 Order This matter is taken up through hybrid mode. No.

01. 2. The I.A. has been filed for condonation of delay of 136 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 Signature Not Verified Digitally Signed Signed by: ASWINI KUMAR SETHY (M.S. RAMAN) Designation: PA(SECRETARY-IN-CHARGE) Reason: Authentication JUDGE Location: ORISSA AswiniHIGH COURT, CUTTACK Date: 17-Nov-2023 19:10:22