State Of Odisha & Ors vs Managing Committee Of
2025 Latest Caselaw 4502 Ori

Orissa High Court

State Of Odisha & Ors vs Managing Committee Of on 28 February, 2025

Author: Biraja Prasanna Satapathy

Bench: Biraja Prasanna Satapathy

                                 IN THE HIGH COURT OF ORISSA AT CUTTACK
                                                FAO No.596 of 2019
                         State of Odisha & Ors.              ..... Appellants
                                                                                Mr. P.K. Panda, ASC
                                                               -versus-
                         Managing Committee of                    .....             Respondent
                         Panchayat Sridhar Kumar                                Mr. M.K. Sahoo, Advocate
                         High School
                                              CORAM:
                          THE HON'BLE MR. JUSTICE BIRAJA PRASANNA SATAPATHY
                                               ORDER

28.02.2025

Order No. 04 I.A. No. 647 of 2019

1. This matter is taken up through hybrid mode.

2. Heard learned counsel appearing for the Parties.

3. This application has been filed with a prayer to dispense with the filing of the certified copy of the impugned judgment.

4. Since such prayer is not entertainable, this Court is not inclined pass any appropriate order.

5. However, considering the submission made by the learned Addl. Standing Counsel that certified copy will be filed by 7th March, 2025, this Court while disposing the I.A., grants time till 7 th March, 2025 for filing of the certified copy peremptorily, failing which the appeal shall stand dismissed without further reference to the Bench.

6. I.A. stands disposed of.

Digitally Signed Judge

Location: High Court of Orissa, Cuttack Date: 28-Feb-2025 18:32:43