Citation : 2025 Latest Caselaw 2292 Ori
Judgement Date : 9 January, 2025
IN THE HIGH COURT OF ORISSA AT CUTTACK
L.A.A. No.53 of 2006
State of Orissa .... Appellant
Ms. S. Devi, ASC
-versus-
Chitaranjan Panigrahi .... Respondent
Mr. A. Acharya, Proxy Counsel
CORAM: JUSTICE SANJAY KUMAR MISHRA
ORDER
Order No. 09.01.2025
09. This matter is taken up through hybrid mode.
2. Learned Counsel for the Respondent submits, as per the instruction received from the lower Court Counsel, the subject matter of the present Appeal is covered by the judgment passed by the coordinate Bench in L.A.A. No.57 of 2008, which stood disposed of on 13.07.2015 so also judgment passed in L.A.A. No.56 of 2013, which stood disposed of on 08.07.2017.
3. As those orders passed in L.A.A. No.57 of 2008 & L.A.A. No.56 of 2013 have been not uploaded in the website of this Court, he is unable to produce the said judgments before this Court.
4. Learned Counsel for the State-Appellant prays for an adjournment to examine as to the correctness of such submission made by the learned Counsel for the Respondent and have her further say in the said regard.
5. Prayer for adjournment is allowed.
6. The matter be listed in the week commencing from 3 rd February, 2025.
7. Office is directed to tag the case records in L.A.A. No.57 of 2008 & L.A.A. No.56 of 2013 to this Appeal before the next date of listing.
(S. K. Mishra)
Kanhu Judge
Designation: Junior Stenographer
Location: High Court of Orissa, Cuttack. Date: 10-Jan-2025 16:11:18
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