Citation : 2025 Latest Caselaw 10790 Ori
Judgement Date : 8 December, 2025
IN THE HIGH COURT OF ORISSA AT CUTTACK
RSA No. 501 of 2023
Mina Swain and Others .... Appellants
Represented by
Mr.B.C. Panda, Advocate
-Versus -
Sabitri Pradhan .... Respondent
Represented by
CORAM:
JUSTICE SASHIKANTA MISHRA ORDER_ 08.12.2025
I. A. No. 1410 of 2023 Order No. 1. This matter is taken up through hybrid mode.
4.
2. This is an application for condonation of delay in filing the appeal.
3. The S.R. has pointed out delay of 24 days, though according to the petitioner the same is 11 days.
4. After going through the calculation, this Court finds that the delay is in fact 24 days. In any case, the reasons for delay have been explained in paragraph-3 of the application to the effect that the certified copy of the impugned judgment was misplaced in the chamber of the counsel for the appellant.
5. Learned counsel for the respondent opposes the prayer for condonation by submitting that the delay has not been properly
explained.
6. After hearing learned counsel for the parties, this Court is inclined to accept the contentions advanced. The I.A. is allowed. The delay is condoned.
(Sashikanta Mishra) Judge
Order No.
5. 1. List this matter in the week commencing 16th February, 2026 for admission.
(Sashikanta Mishra) Judge
B.C. Tudu
Signed by: BHIGAL CHANDRA TUDU
Location: Orissa High Court, Cuttack Date: 09-Dec-2025 12:12:17
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