State Of Odisha & Another vs Sisir Kant Tripathy &
2025 Latest Caselaw 7515 Ori

Orissa High Court

State Of Odisha & Another vs Sisir Kant Tripathy & on 24 April, 2025

Author: Biraja Prasanna Satapathy

Bench: Biraja Prasanna Satapathy

     IN THE HIGH COURT OF ORISSA AT CUTTACK
                 FAO No. 406 of 2019
State of Odisha & Another   .....         Appellants
                                     Mr. P.K. Panda, ASC

                                -versus-

Sisir Kant Tripathy &               .....             Respondents
Another                                            Mr. S. Jena, Adv.
                                                    (for Res. No.1)


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

24.04.2025

I.A. NO....... of 2019

1. This matter is taken up through hybrid mode.

2. I.A filed in Court be registered.

3. Heard.

4. Considering the grounds taken, this Court is inclined to condone the delay in filing the application for recalling of order dt.16.10.2019 is hereby condoned.

5. The I.A stands disposed of.

(BIRAJA PRASANNA SATAPATHY) Judge

1. Heard learned counsel appearing for the parties.

2. Considering the grounds taken, the order dt.16.10.2019 is hereby recalled by restoring FAO No.406 of 2019 to its file.

3. The I.A stands disposed of.

(BIRAJA PRASANNA SATAPATHY) Judge

1. Heard.

2. Considering the grounds taken, this Court is inclined to condone the delay in filing the appeal subject to payment of cost of Rs.2,000/- to be paid before the Orissa High Court Bar Association Welfare Fund by 29.04.2025.

3. 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.

Judge Signed by: SANGITA PATRA sangita Reason: authentication of order Location: high court of orissa, cuttack Date: 25-Apr-2025 11:58:22