Citation : 2023 Latest Caselaw 12686 Ori
Judgement Date : 13 October, 2023
IN THE HIGH COURT OF ORISSA AT CUTTACK
W.A. No. 1161 of 2023
State of Odisha and others ..... Appellants
Mr. P.P.Mohanty, AGA
Vs.
Nilakantha Gouda & Another ..... Respondents
CORAM:
ACTING CHIEF JUSTICE DR. B.R. SARANGI
MR. JUSTICE R.K. PATTANAIK
ORDER
13.10.2023
Order No. W.A. No. 1161 of 2023 & I.A. No. 3012 of 2023
This matter is taken up by hybrid mode.
2. This Interlocutory Application has been filed for condonation of delay of 169 days in preferring the Writ Appeal.
3. Heard learned counsel for the appellant.
4. Considering the submission made by learned counsel for the appellant and after going through the record, this Court is not inclined to condone the delay and entertain the Writ Appeal at this belated stage, as the same 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.
5. Accordingly, the Interlocutory Application as well as the Writ Appeal stands dismissed.
(DR. B.R. SARANGI)
ACTING CHIEF JUSTICE
Signature Arun/Rojina
Not Verified (R.K. PATTANAIK)
Digitally Signed JUDGE
Signed by: ARUN KUMAR MISHRA
Designation: ADR-cum-Addl. Principal Secretary Reason: Authentication Location: High Court of Orissa Date: 16-Oct-2023 11:29:59
Publish Your Article
Campus Ambassador
Media Partner
Campus Buzz
LatestLaws.com presents: Lexidem Offline Internship Program, 2026
LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!