Citation : 2025 Latest Caselaw 2558 Ori
Judgement Date : 13 January, 2025
IN THE HIGH COURT OF ORISSA AT CUTTACK
W.P.(C) NO. 1486 OF 2019
Satya Kumari Sahoo .... Petitioner
Mr. Bibekananda Bhuyan, Advocate
-versus-
State of Odisha and others .... Opp. Parties
Mr. Ajodhya Ranjan Dash,
Additional Government Advocate
CORAM:
JUSTICE K.R. MOHAPATRA
& JUSTICE V. NARASINGH
ORDER
Order No. 13.01.2025
7. 1. This matter is taken up through hybrid mode.
2. Mr. Dash, learned Additional Government Advocate prays for a short adjournment to take instruction with regard to the status of the appeal stated to be pending before the Government against the judgment dated 17th April, 2017 passed by the Commissioner of Endowments, Odisha, Bhubaneswar in O.A. No.340 of 2013 filed under Section 19 of the Odisha Hindu Religious Endowments Act, 1951.
3. Put up this matter on 9th February, 2025.
4. Instruction, if any, shall be obtained in the meantime positively.
(K.R. Mohapatra) Judge Signature bks Not Verified Digitally Signed (V. Narasingh) Signed by: BIJAY KUMAR SAHOO Reason: Authentication Judge Location: High Court of Orissa, Cuttack Date: 15-Jan-2025 13:11:14
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