State Of Orissa & Another vs Dr. Nilima Priyadarshiny
2025 Latest Caselaw 6637 Ori

Orissa High Court

State Of Orissa & Another vs Dr. Nilima Priyadarshiny on 4 April, 2025

Author: Biraja Prasanna Satapathy

Bench: Biraja Prasanna Satapathy

                                     IN THE HIGH COURT OF ORISSA AT CUTTACK
                                                FAO No. 517 of 2024

                           State of Orissa & Another           .....             Appellants
                                                                            Mr. P.K. Panda, ASC

                                                           -versus-

                           Dr. Nilima Priyadarshiny           .....             Respondents
                           and Another                                  Mr. K. K. Rath, Adv.
                                                                        (for Res. No.1)
                                                                        Mr. G. P.Mohanty, Adv.
                                                                        (for Res. No.2)




                                               CORAM:
                           THE HON'BLE MR. JUSTICE BIRAJA PRASANNA SATAPATHY
                                                ORDER

04.04.2025

1. This matter is taken up through hybrid mode.

2. Heard learned counsel appearing for the parties.

3. It is contended by the learned counsel appearing for the Parties that the issue involved in the present appeal is covered by the judgment of this Court so passed on 19.03.2025 in FAO No.509 of 2014 and batch.

4. In view of such submissions made by the learned counsel appearing for the parties, the present FAO is disposed of in the light of judgment so passed in FAO No.509

of 2014 and batch.

Reason: authentication of order (BIRAJA PRASANNA SATAPATHY) Location: high court of orissa, cuttack Judge Date: 07-Apr-2025 11:14:21 sangita