Managing Committee Of vs State Of Odisha & Others
2025 Latest Caselaw 2235 Ori

Orissa High Court

Managing Committee Of vs State Of Odisha & Others on 8 January, 2025

Author: Biraja Prasanna Satapathy

Bench: Biraja Prasanna Satapathy

                                IN THE HIGH COURT OF ORISSA AT CUTTACK
                                                     FAO No.250 of 2020
                             Managing Committee of
                                                                     ....                      Appellant
                             Sankarsana Godi
                                                                               Mr. L.K. Mohanty, Advocate
                                                    -versus-
                             State of Odisha & Others
                                                       ....                                Respondents
                                                                                     Mr. P.K. Panda, ASC
                                                     CORAM:
                                      JUSTICE BIRAJA PRASANNA SATAPATHY
                                                                    ORDER

08.01.2025 Order No.

03. 1. This matter is taken up through Hybrid Arrangement (Virtual/Physical) Mode.

2. Heard.

3. Learned counsel for the appellant contended that even though the appeal was filed challenging the judgment in question, but in the meantime judgment passed by the Tribunal has been implemented.

4. In view of the same, learned counsel for the Appellant contended that he does not want to press the appeal.

5. Accordingly, the appeal stands disposed of as not pressed.

Digitally Signed Judge

Location: HIGH COURT OF ORISSA, SubratCUTTACK Date: 10-Jan-2025 11:34:42