Niranjan Mohapatra & Ors vs State Of Odisha & Ors
2025 Latest Caselaw 7249 Ori

Orissa High Court

Niranjan Mohapatra & Ors vs State Of Odisha & Ors on 17 April, 2025

Author: Biraja Prasanna Satapathy

Bench: Biraja Prasanna Satapathy

                              IN THE HIGH COURT OF ORISSA AT CUTTACK
                                             FAO No. 99 of 2019
                         Niranjan Mohapatra & Ors.  .....       Appellants
                                                                             Mr. B.K. Pattanaik, Advocate

                                                         -versus-
                         State of Odisha & Ors.            .....                 Respondents
                                                                             Mr. P.K. Panda, ASC
                                                                            Mr. A.C. Mohanty, Advocate
                                                                              (Respondent No. 3)


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

17.04.2025 Order No.08

1. This matter is taken up through hybrid mode.

2. Heard learned counsel appearing for the Parties.

3. 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.

4. In view of such submissions made by the learned counsel appearing for the Parties, the present FAO is disposed of in the light of the judgment so passed in FAO No. 509 of 2014 and batch.

(BIRAJA PRASANNA SATAPATHY) Judge

Sneha

Location: High Court of Orissa, Cuttack Date: 21-Apr-2025 18:27:05