Nabin Kumar Dansena vs State Of Odisha & Others
2023 Latest Caselaw 12563 Ori

                                       IN THE HIGH COURT OF ORISSA AT CUTTACK

                                                   FAO NO.564 of 2011

                              Nabin Kumar Dansena                ....     Appellant
                                                                        Mr.S. D. Routray, Adv.

                                                              -versus-

                              State of Odisha & Others           ...       Respondents
                                                                        State Counsel

                                                          CORAM:
                                             JUSTICE BIRAJA PRASANNA SATAPATHY

                                                           ORDER

12.10.2023 Order No

3. 1. This matter is taken up through Hybrid Arrangement (Virtual/Physical) Mode.

2. Heard Mr.S.D. Routray, learned counsel appearing for the appellant.

3. Even though the present appeal has been challenging the judgment dt.28.09.2011 passed by the Presiding Officer, State Education Tribunal in G.I.A Case NO.311 of 2009, but till date, defects as pointed out by the S.R have not yet been removed nor notice has been issued to respondents in the appeal.

4. In view of the same, this Court is not inclined to entertain the appeal and the same is accordingly dismissed.

Signature Not Verified Digitally Signed (Biraja Prasanna Satapathy) Signed by: SANGITA PATRA Reason: authentication of order Judge Location: orissa high court, cuttack Date: 13-Oct-2023 13:28:38 sangita