Chaitanya Charan Parida vs State Of Odisha & Others
2025 Latest Caselaw 7250 Ori

Orissa High Court

Chaitanya Charan Parida vs State Of Odisha & Others on 17 April, 2025

Author: Biraja Prasanna Satapathy

Bench: Biraja Prasanna Satapathy

       IN THE HIGH COURT OF ORISSA AT CUTTACK
                  FAO No. 147 of 2020

Chaitanya Charan Parida          .....             Appellant
                                              Mr. M.K. Sahoo, Adv.

                             -versus-

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


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

17.04.2025

I.A. NO.138 of 2020

1. This matter is taken up through hybrid mode.

2. Heard.

3. Considering the grounds taken, the delay in filing the appeal is condoned.

4. The I.A. stands disposed of.

(BIRAJA PRASANNA SATAPATHY) Judge

FAO No. 147 of 2020

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 court of orissa, cuttack Date: 17-Apr-2025 17:38:37