Gopal Krushna Pani vs State Of Odisha & Others
2025 Latest Caselaw 4354 Ori

Orissa High Court

Gopal Krushna Pani vs State Of Odisha & Others on 21 February, 2025

Author: Biraja Prasanna Satapathy

Bench: Biraja Prasanna Satapathy

                                IN THE HIGH COURT OF ORISSA AT CUTTACK
                                                 FAO No.5 of 2023

                       Gopal Krushna Pani                        .....           Appellant
                                                                             Ms. M. Panda, Advocate
                                                             -versus-

                       State of Odisha & Others                .....             Respondents



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

21.02.2025

1. This matter is taken up through hybrid mode.

2. Heard learned counsel appearing for the Appellant.

3. Even though the appeal has been filed since 04.01.2023, but as found from the record certified copy of the impugned order has not yet been filed and accordingly SR has also not been made.

4. Learned counsel appearing for the appellant contended that certified copy of the impugned judgment will be filed by 13.03.2025.

5. Considering the submission apparent is directed to file the certified copy of the impugned judgment by 13.03.2025 peremptorily failing which the appeal shall stand dismissed without further reference to the Bench.

Location: HIGH COURT OF ORISSA, CUTTACK (BIRAJA PRASANNA SATAPATHY)

Judge Subrat