Babita Mohanty vs State Of Odisha And Others
2025 Latest Caselaw 7519 Ori

Orissa High Court

Babita Mohanty vs State Of Odisha And Others on 24 April, 2025

Author: Biraja Prasanna Satapathy

Bench: Biraja Prasanna Satapathy

        IN THE HIGH COURT OF ORISSA AT CUTTACK
                   FAO No. 992 of 2019

Babita Mohanty                   .....             Appellant
                                              Mr. M.K. Sahoo, Adv.

                             -versus-

State of Odisha and others       .....          Respondents
                                             Mr. A.K. Mohapatra, ASC


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

24.04.2025

I.A. NO.1627 of 2019

1. This matter is taken up through hybrid mode.

2. Heard.

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

5. The I.A. stands disposed of.

(BIRAJA PRASANNA SATAPATHY) Judge

FAO No. 992 of 2019

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 Jyoti

Designation: Junior Stenographer

Location: HIGH COURT OF ORISSA Date: 25-Apr-2025 10:20:47