Krupasindhu Behera vs State Of Odisha & Others
2025 Latest Caselaw 7077 Ori

Orissa High Court

Krupasindhu Behera vs State Of Odisha & Others on 15 April, 2025

Author: Biraja Prasanna Satapathy

Bench: Biraja Prasanna Satapathy

                                     IN THE HIGH COURT OF ORISSA AT CUTTACK
                                                FAO No. 931 of 2018

                           Krupasindhu Behera                   .....              Appellant
                                                                              Mr. R.P. Dalai, Adv.

                                                            -versus-

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


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

15.04.2025

1. This matter is taken up through hybrid mode.

2. Defects as pointed out by the Stamp Reporter be ignored.

3. Heard learned counsel appearing for the parties.

4. 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.

5. 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.

Digitally Signed                                         (BIRAJA PRASANNA SATAPATHY)
Signed by: SANGITA PATRA                                             Judge
Reason: authentication of order

Location: high ocurt of orissa, cuttack sangita Date: 17-Apr-2025 18:41:39