Sanjita Das vs State Of Odisha
2025 Latest Caselaw 6673 Ori

Orissa High Court

Sanjita Das vs State Of Odisha on 4 April, 2025

Author: B. P. Routray

Bench: B. P. Routray

Signature Not Verified
Digitally Signed
Signed by: MANAS KUMAR PANDA
Designation: Personal Assistant
Reason: Authentication
Location: OHC, Cuttack
Date: 05-Apr-2025 10:51:30



                                         IN THE HIGH COURT OF ORISSA AT CUTTACK

                                                             W.A. No.432 of 2025
                                       Sanjita Das                                  ....        Appellant
                                                                            Mr. D.P. Nanda, Sr. Advocate
                                                                   -versus-
                                       State of Odisha, represented through
                                       the Chief Secretary and Others       ....              Respondent
                                                            Mr. B. Dash, Addl. Government Advocate

                                                       CORAM:
                                             HON'BLE THE CHIEF JUSTICE
                                                        AND
                                          HON'BLE MR. JUSTICE B. P. ROUTRAY
                                                              ORDER

Order No. 04.04.2025

01. 1. Since the case record in WP(C) No.7375 of 2021 is available, filing of certified copy of judgment dated 25th June, 2024 passed in the said writ petition is dispensed with.

2. The I.A. is disposed of.

02. 3. Heard Mr. D.P. Nanda, learned Senior Counsel for the Appellant and Mr. B. Dash, learned AGA.

4. There is delay of 193 days, as pointed out by the stamp reporter, in filing the present appeal.

5. Mr. Nanda, learned senior counsel on behalf of the Appellant submits that the delay is mainly due to prosecuting the case in the

Designation: Personal Assistant

review petition which was disposed of on 8th January, 2025. According to him if such period of pendency of the review petition is excluded from the count of limitation, only 101 days will be there remaining towards delay in filing the appeal.

6. Considering above facts as submitted on behalf of the Appellant as well as hearing both parties and for the reasons stated in the limitation petition, we are inclined to condone the delay in presenting the appeal.

7. The I.A. is disposed of.

03. 8. List the matter for admission on 25th April, 2025.

(Harish Tandon) Chief Justice

( B.P. Routray) Judge C.R. Biswal / M.K. Panda