Citation : 2024 Latest Caselaw 33 Ori
Judgement Date : 2 January, 2024
IN THE HIGH COURT OF ORISSA AT CUTTACK
W.A. No.2136 of 2023
Water & Land Management ..... Appellants
Institute (WALMI) & Another
Mr. Dayananda Mohapatra,
Advocate
Vs.
Jagadish Chandra Jena ..... Respondent
Ms. Deepali Mahapatra, Advocate
CORAM:
ACTING CHIEF JUSTICE DR. B.R. SARANGI
MR. JUSTICE MURAHARI SRI RAMAN
ORDER
02.01.2024 I.A. No.8473 of 2023 Order No. This matter is taken up through hybrid mode.
03.
2. This application has been filed by the Appellant for condonation of delay of 88 days in preferring the Writ Appeal.
3. Heard Mr. Dayananda Mohapatra, learned Counsel appearing for the Appellants and Ms. Deepali Mahapatra, learned counsel appearing for the Respondent.
4. Considering the grounds taken in the application, delay in filing the writ appeal is condoned.
5. I.A. is, accordingly, disposed of.
(DR. B.R. SARANGI) ACTING CHIEF JUSTICE
(M.S. RAMAN) JUDGE
Order No.
04. 1. Ms. Deepali Mahapatra, learned Counsel appearing for the
Respodent contended that the case of the Respondent is covered by the judgment of this Court in Premalata Panda v. State of Odisha & Another, 2015(II) OLR-214. As such, challening the said judment, the State had preferred SLP before the Apex Court, which has been dismissed.
2. In view of the above, this Court is not inclined to entertain this writ appeal. Accordingly, the wrti appeal stands dismissed.
(DR. B.R. SARANGI) ACTING CHIEF JUSTICE
(M.S. RAMAN) JUDGE
Laxmikant
Signed by: LAXMIKANT MOHAPATRA Designation: SENIOR STENOGRAPHER Reason: Authentication Location: HIGH COURT OF ORISSA, CUTTACK Date: 03-Jan-2024 13:00:40
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