State Of Odisha & vs Managing Committee Of
2025 Latest Caselaw 7076 Ori

Orissa High Court

State Of Odisha & 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. 596 of 2019

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

                             -versus-

Managing Committee of           .....           Respondent
Panchayat Sridhar                            Mr. M.K. Sahoo, Adv.
Kumar High School


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

15.04.2025

I.A. NO.646 of 2019

1. This matter is taken up through hybrid mode.

2. Heard.

3. Considering the grounds taken, this Court is inclined to condone the delay subject to payment of cost of Rs.5,000/- to be paid before the Orissa High Court Bar Association Welfare Fund by 22.04.2025.

5. The I.A stands disposed of.

(BIRAJA PRASANNA SATAPATHY) Judge

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