Managing Committee Of vs State Of Odisha & Others
2025 Latest Caselaw 7380 Ori

Orissa High Court

Managing Committee Of vs State Of Odisha & Others on 22 April, 2025

Author: Biraja Prasanna Satapathy

Bench: Biraja Prasanna Satapathy

    IN THE HIGH COURT OF ORISSA AT CUTTACK
               FAO No. 761 of 2020
Managing Committee of     .....            Appellant
Nuagaon Panchayat High                Mr. K.K. Swain,
School                             Advocate

                               -versus-

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

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

22.04.2025

I.A. No. of 2025

1. This matter is taken up through hybrid mode.

2. I.A. filed in Court be registered and be kept in record.

3. Heard.

4. Considering the grounds taken, this Court is inclined to condone the delay subject to payment of cost of Rs.4,000/- to be paid before the Orissa High Court Bar Association Welfare Fund by 30.04.2025.

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 Subrat

Location: HIGH COURT OF ORISSA, CUTTACK