Jaladhar Mallick vs State Of Odisha. & Ors
2025 Latest Caselaw 6456 Ori

Orissa High Court

Jaladhar Mallick vs State Of Odisha. & Ors on 25 August, 2025

Author: Biraja Prasanna Satapathy

Bench: Biraja Prasanna Satapathy

                            IN THE HIGH COURT OF ORISSA AT CUTTACK
                                             W.P.(C) No.601 of 2021

                        Jaladhar Mallick                       ....                        Petitioner
                                                                            Ms. B. Mishra, Advocate

                                                            -versus-
                        State of Odisha. & Ors.
                                                               ....                   Opp. Parties
                                                                             Mr. P.K. Mohanty, ASC
                                                 CORAM:
                                 JUSTICE BIRAJA PRASANNA SATAPATHY
                                                           ORDER

          Order No.                                      25.08.2025
                03. 1.              This     matter    is taken up          through      Hybrid

Arrangement (Virtual/Physical) Mode.

2. Heard.

3. Learned counsel appearing for the Petitioner contended that the claim rejected vide order dtd.09.10.2020 under Annexure-2 is not sustainable in view of the judgment delivered by this Court on 06.03.2025 in W.P.(C) No.20808 of 2024.

4. Copy of the judgment is provided to Mr. P.K. Mohanty, learned ASC in Court. Learned ASC is directed to go through the same and make his submission on the next date.

5. As requested, list this matter on 4th September, 2025.

Signed by: SUBRAT KUMAR BARIK Judge

Location: HIGH COURT OF ORISSA, CUTTACK Date: 26-Aug-2025 18:16:36 Subrat