Bishnu Ch. Behera vs Hari Hara Guru And
2025 Latest Caselaw 1107 Ori

Orissa High Court

Bishnu Ch. Behera vs Hari Hara Guru And on 10 July, 2025

Author: Biraja Prasanna Satapathy

Bench: Biraja Prasanna Satapathy

            IN THE HIGH COURT OF ORISSA AT CUTTACK

                         MACA No.992 of 2019

        Bishnu Ch. Behera                 ....                   Appellant
                                               Mr. B.P. Mohanty, Advocate


                                       -versus-
        Hari Hara Guru and
        Another                           ....                 Respondents
                                               Mr. N.B. Das, Advocate for R-2




                            CORAM:
                 JUSTICE BIRAJA PRASANNA SATAPATHY
                                         ORDER

10.07.2025 Order No.

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

2. Heard learned counsel for the parties.

3. This appeal has been filed by the Appellant challenging Judgment dtd.19.11.2019 so passed by the learned 2nd Addl. District & Sessions Judge-cum-4th MACT, Puri in MAC Case No.278-389 of 2010-2009. Vide the said Judgment, claim application filed by the appellant was dismissed.

4. However, in course of hearing, learned counsel for the appellant contended that appellant has got the right to get the Solacium from the appropriate authority and // 2 //

liberty be given to him to move appropriate application in that regard.

5. Considering the submission and without interfering with the impugned judgment, the Appeal stands disposed of with the liberty as prayed for.

(Biraja Prasanna Satapathy) Judge

Basudev