State Of Orissa & Others vs Managing Committee Of
2025 Latest Caselaw 7073 Ori

Orissa High Court

State Of Orissa & Others vs Managing Committee Of on 15 April, 2025

Author: Biraja Prasanna Satapathy

Bench: Biraja Prasanna Satapathy

       IN THE HIGH COURT OF ORISSA AT CUTTACK
                  FAO No. 206 of 2018

State of Orissa & Others           .....             Appellants
                                                Mr. P.K. Panda, ASC

                               -versus-

Managing Committee of             .....           Respondent
Tulasi Girls School                            Mr. R.P. Dalai, Adv.


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

15.04.2025

Misc. Case NO.284 of 2018

1. This matter is taken up through hybrid mode.

2. Heard.

3. The order dt.25.04.2024 so passed in the Misc. Case is hereby recalled by restoring Misc. Case No.284 of 2018 to its file.

4. The Misc. Case stands disposed of.

(BIRAJA PRASANNA SATAPATHY) Judge

FAO No.206 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 judgment so passed in FAO No.509 of 2014 and batch.

(BIRAJA PRASANNA SATAPATHY) Judge sangita

Reason: authentication of order Location: high ocurt of orissa, cuttack Date: 17-Apr-2025 18:41:25