Padmanav Panda vs State Of Odisha And Others
2025 Latest Caselaw 6638 Ori

Orissa High Court

Padmanav Panda vs State Of Odisha And Others on 4 April, 2025

               IN THE HIGH COURT OF ORISSA AT CUTTACK
                          FAO No.500 of 2018

          Padmanav Panda                    ....                Appellant
                                                       Mr. D.K. Mohapatra,
                                                             Adv.
                                            -versus-

          State of Odisha and Others        ....               Respondents
                                                       Mr. P.K. Panda, ASC

                            COROM:
                 JUSTICE BIRAJA PRASANNA SATAPATHY
                                    ORDER

04.04.2025 Order No I.A. No.852 of 2018

04. 1. This matter is taken up through Hybrid Arrangement (Virtual/Physical) Mode.

2. Heard.

3. Considering the grounds, the delay in filing the appeal is condoned.

4. I.A. stands disposed of.

(Biraja Prasanna Satapathy) Judge

1. Heard learned counsel appearing for the parties.

2. It is contended by the learned counsel appearing for the parties that the issue involved in the present // 2 //

case is covered by the judgment of this Court so passed on 19.03.2025 in FAO No.509 of 2014 and batch.

3. In view of such submissions made by the learned counsel appearing for the parties, the present FAO is disposed of in the light of the judgment so passed in FAO No.509 of 2014 and batch.

(Biraja Prasanna Satapathy) Judge Basudev

Location: High Court of Orissa, Cuttack