Sritam Das vs Disciplinary Authority
2025 Latest Caselaw 4108 Ori

Citation : 2025 Latest Caselaw 4108 Ori
Judgement Date : 17 February, 2025

Orissa High Court

Sritam Das vs Disciplinary Authority on 17 February, 2025

Bench: Arindam Sinha, M.S. Sahoo

                 IN THE HIGH COURT OF ORISSA AT CUTTACK
                                 WA No. 3317 of 2024
            Sritam Das                     ....
                                                                       Appellant
                                                            Represented by Adv.-
                                                           Ms. R. Jena, Advocate

                                           -versus-

            Disciplinary Authority- ....                              Respondents
            cum-CMD, Mahanadi Coal
            Fields Ltd. (MCL),
            Sambalpur and another
                                                            Represented by Adv.-


                                          CORAM:
                    THE HON'BLE MR. JUSTICE ARINDAM SINHA,
                          THE ACTING CHIEF JUSTICE
                                     AND
                      THE HON'BLE MR. JUSTICE M.S. SAHOO
                                        ORDER

17.02.2025

WA No. 3317 of 2024 and I.A. no.8584 of 2024 Order No.

01. 1. Ms. Jena, learned advocate appears on behalf of applicant-

appellant and submits, her client is aggrieved by judgment dated 31st

July, 2024, by which the learned single Judge refused to interfere with

the minor penalty imposed on her client, to dismiss the writ petition.

The appeal was presented on reported delay of 69 days. Application

has been made for condonation.

2. Issue notice along with this order on the application and

appeal. Accept one set of process fee for service by registered/speed

post with A.D. Applicant will put in requisites.

3. List on 10th March, 2025.