State Of Odisha And Another vs Narayan Ch. Sasini And
2025 Latest Caselaw 7642 Ori

Orissa High Court

State Of Odisha And Another vs Narayan Ch. Sasini And on 29 April, 2025

              IN THE HIGH COURT OF ORISSA AT CUTTACK
                         FAO No.721 of 2019


         State of Odisha and Another       ....              Appellants
                                                     Mr. P.K. Panda, Adv.
                                          -versus-

         Narayan Ch. Sasini and            ....              Respondents
         Another                                     Mr. M.K. Sahoo, Adv.

                           COROM:
                JUSTICE BIRAJA PRASANNA SATAPATHY
                                  ORDER

29.04.2025 Order No I.A. No.1433 of 2019

03. 1. This matter is taken up through Hybrid Arrangement (Virtual/Physical) Mode.

2. Heard.

3. Considering the grounds taken, order dated 16.10.2019 is hereby recalled by restoring FAO No.721 of 2019 to its file.

4. I.A. stands disposed of.

(Biraja Prasanna Satapathy) Judge

1. Though the matter was not on the board but on being mentioned, it was taken up. Heard.

2. Considering the grounds, the delay in filing the appeal is condoned subject to payment of cost of Rs.3000/- to be deposited before the Orissa High Court Bar Association Welfare Fund by 05.05.2025.

// 2 //

3. 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 case 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 the judgment so passed in FAO No.509 of 2014 and batch.

(Biraja Prasanna Satapathy) Judge Basudev

Location: High Court of Orissa, Cuttack