Renukabala Acharya vs State Of Odisha & Others
2023 Latest Caselaw 12564 Ori

                                       IN THE HIGH COURT OF ORISSA AT CUTTACK

                                                   FAO NO.310 of 2011

                              Renukabala Acharya                 ....   Appellant
                                                                      Mr.M.R. Pradhan, 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. M.R. Pradhan, learned counsel appearing for the appellant.

3. Even though the present appeal has been filed challenging the judgment dt.26.02.2011 passed by the Presiding Officer, State Education Tribunal in GIA Case No.112 of 2007, but till date, defects as pointed out by S.R have not been removed on the face of the order passed by this Court on 15.04.2014.

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