Citation : 2025 Latest Caselaw 7127 Ori
Judgement Date : 16 April, 2025
IN THE HIGH COURT OF ORISSA AT CUTTACK
FAO No. 100 of 2018
State of Odisha and ..... Appellants
another Mr. P.K. Panda, ASC
-versus-
Jagabandhu Rout and ..... Respondents
another Mr. S. Jena, Adv.
CORAM:
THE HON'BLE MR. JUSTICE BIRAJA PRASANNA SATAPATHY
ORDER
16.04.2025
I.A. No.1280 of 2019
1. This matter is taken up through hybrid mode.
2. Heard Mr. P.K. Panda, learned Additional Standing Counsel and Mr. Sangram Jena, learned counsel who has already entered appearance for private respondents with filing of the Vakalatnama on dated 07.05.2018.
3. Considering the grounds taken, the order dated 15.10.2019 is hereby recalled by restoring FAO to its file.
4. The I.A. is accordingly disposed of.
(BIRAJA PRASANNA SATAPATHY) Judge
1. Though the matter was not taken on board but on being mentioned it was taken up.
2. Considering the grounds taken delay in filing the appeal is condoned subject to payment of cost of ₹1000/- to be paid before the High Court Bar Association Welfare Fund by 25th April, 2025.
3. The I.A. is 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
Signed by: PRASANT KUMAR SAHOO Designation: PERSONAL ASSISTANT Reason: AuthenticationPrasant Location: Orissa High Court Date: 01-May-2025 17:11:52
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