Kabita Mohanty vs State Of Odisha & Ors
2025 Latest Caselaw 6639 Ori

Orissa High Court

Kabita Mohanty vs State Of Odisha & Ors on 4 April, 2025

Author: Biraja Prasanna Satapathy

Bench: Biraja Prasanna Satapathy

     IN THE HIGH COURT OF ORISSA AT CUTTACK
                 FAO No. 706 of 2018
Kabita Mohanty             .....     Appellant
                                                Mr. S.K. Das, Advocate
                                   -versus-
State of Odisha & Ors.                  .....        Respondents
                                                 Mr. P.K. Panda, ASC


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

04.04.2025 Order No.03 I.A. No. 979 of 2018

1. This matter is taken up through hybrid mode.

2. Heard learned counsel appearing for the Parties.

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

4. I.A. stands disposed of.

(BIRAJA PRASANNA SATAPATHY) Judge

04. FAO No. 706 of 2018

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 appeal 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 Sneha

Location: High Court of Orissa, Cuttack