State Of Odisha & Anr vs Prabir Ku. Biswal & Anr
2025 Latest Caselaw 6761 Ori

Orissa High Court

State Of Odisha & Anr vs Prabir Ku. Biswal & Anr on 7 April, 2025

Author: Biraja Prasanna Satapathy

Bench: Biraja Prasanna Satapathy

        IN THE HIGH COURT OF ORISSA AT CUTTACK
                   FAO No. 391 of 2017

State of Odisha & Anr.            .....            Appellant
                                              Mr. P.K. Panda, Adv.

                              -versus-

Prabir Ku. Biswal & Anr.         .....          Respondents
                                             Mr. B.S. Tripathy-1, Adv.


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

07.04.2025

M.C. NO.572 of 2017

1. This matter is taken up through hybrid mode.

2. Heard.

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

4. The I.A. stands disposed of.

(BIRAJA PRASANNA SATAPATHY) Judge

FAO No. 391 of 2017

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 judgment so passed in FAO No.509 of 2014 and batch.

(BIRAJA PRASANNA SATAPATHY) Judge Subrat

Location: HIGH COURT OF ORISSA, CUTTACK