State Of Odisha & Anr vs Chuman Behera & Anr
2025 Latest Caselaw 6826 Ori

Orissa High Court

State Of Odisha & Anr vs Chuman Behera & Anr on 8 April, 2025

Author: Biraja Prasanna Satapathy

Bench: Biraja Prasanna Satapathy

      IN THE HIGH COURT OF ORISSA AT CUTTACK
                      FAO No. 136 of 2019
State of Odisha & Anr.        .....       Appellants
                                                 Mr. P.K. Panda, ASC
                                 -versus-
Chuman Behera & Anr.               .....             Respondents
                                                Mr. M.K. Sahoo, Advocate


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

08.04.2025 Order No.03 I.A. No. 1436 of 2019

1. This matter is taken up through hybrid mode.

2. Heard learned counsel appearing for the Parties.

3. Considering the grounds taken, this Court is inclined to recall order dtd.16.10.2019 by restoring FAO to its file.

4. I.A. stands disposed of.

(BIRAJA PRASANNA SATAPATHY) Judge

04. I.A. No. 179 of 2019

1. Heard learned counsel appearing for the Parties.

2. Considering the grounds taken, delay in filing the appeal is condoned, subject to payment of cost of Rs.800/- to be paid before the Orissa High Court Bar Association Welfare Fund by 11 th April, 2025.

3. I.A. stands disposed of.

(BIRAJA PRASANNA SATAPATHY) Judge P.T.O.

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