State Of Odisha And Others vs Pranaya Kumar Mallick
2024 Latest Caselaw 27 Ori

Orissa High Court

State Of Odisha And Others vs Pranaya Kumar Mallick on 2 January, 2024

Bench: B.R. Sarangi, Murahari Sri Raman

                     IN THE HIGH COURT OF ORISSA AT CUTTACK
                                     W.A. No. 3050 of 2023

            State of Odisha and others                   ....         Appellants
                    Mr. Biplab Mohanty, Additional Government Advocate
                                     -versus-
            Pranaya Kumar Mallick                  ....      Respondent


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

                                         ORDER

Order No.                               02.01.2024
            I.A. No.8808 of 2023

01. 1. This matter is taken up through Hybrid mode.

2. The above Interlocutory Application has been filed for condonation of delay of 98 days in filing the writ appeal.

3. Heard Mr. Biplab Mohanty, learned Additional Government Advocate for the State-Appellants.

4. Considering the submissions made and keeping in view the nature of order which this Court proposes to pass today in the main writ appeal, the IA stands allowed. Accordingly, the delay of 98 days in filing the writ appeal stands condoned.

5. It is contended by learned counsel for the Appellants 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.

6. In view of the above submission, the writ appeal stands disposed of in terms of the judgment of this Court in the case of Bindusagar Samantaray (supra).

7. Issue urgent certified copy of this order as per rules.

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

(M.S. RAMAN) JUDGE S. Behera/ M. Panda

Designation: Senior Stenographer

Location: High Court of Orissa, Cuttack Date: 03-Jan-2024 10:53:48