State Of Odisha & Anr vs Sandhyarani Nayak & Anr
2025 Latest Caselaw 6828 Ori

Orissa High Court

State Of Odisha & Anr vs Sandhyarani Nayak & Anr on 8 April, 2025

Author: Biraja Prasanna Satapathy

Bench: Biraja Prasanna Satapathy

                               IN THE HIGH COURT OF ORISSA AT CUTTACK
                                               FAO No. 667 of 2019
                         State of Odisha & Anr.        .....       Appellants
                                                                                Mr. P.K. Panda, ASC
                                                  -versus-
                         Sandhyarani Nayak & Anr.   .....                        Respondents
                                                                             Mr. M.K. Sahoo, Advocate
                                               CORAM:
                         THE HON'BLE MR. JUSTICE BIRAJA PRASANNA SATAPATHY
                                                ORDER

08.04.2025 Order No.04 I.A. No. 866 of 2019

1. This matter is taken up through hybrid mode.

2. Heard learned counsel appearing for the Parties.

3. This application has been filed with a prayer to dispense with the filing of the certified copy of the impugned judgment.

4. Since filing of the certified copy cannot be dispensed with, this Court is not inclined to entertain the prayer as made in the I.A..

5. I.A. stands disposed of.

(BIRAJA PRASANNA SATAPATHY) Judge

1. As undertaken, certified copy of the impugned judgment be filed by 24th April, 2025 peremptorily, failing which the appeal shall stand dismissed without further reference to the Bench.

Digitally Signed (BIRAJA PRASANNA SATAPATHY) Signed by: SNEHANJALI PARIDA Judge Reason: Authentication Location: High Court of Orissa, Sneha Cuttack Date: 09-Apr-2025 11:16:55