State Of Odisha And Others vs Rama Ch. Samal And Anr
2025 Latest Caselaw 1133 Ori

Orissa High Court

State Of Odisha And Others vs Rama Ch. Samal And Anr on 11 July, 2025

              IN THE HIGH COURT OF ORISSA AT CUTTACK
                         FAO No.353 of 2018

         State of Odisha and Others                           Appellants
                                            ....         Mr. P.K. Panda, ASC
                                            -versus-

         Rama Ch. Samal and Anr.            ....                Respondents
                                                       Mr. S. Samal, Adv. for
                                                           Resp. No.1

                           COROM:
                JUSTICE BIRAJA PRASANNA SATAPATHY
                                   ORDER

11.07.2025

M.C. No.530 of 2018 Order No

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

2. Heard learned counsel appearing for the parties.

3. Considering the grounds taken in the I.A., the delay in filing of the appeal is condoned subject to payment of cost of Rs.1,000/- to be deposited before the Orissa High Court Bar Association Welfare Fund by 15.07.2025.

4. Accordingly, the I.A stands disposed of.

(Biraja Prasanna Satapathy) Judge // 2 //

05. 1. Heard learned counsel appearing for the Parties.

2. It is contended by the learned counsel appearing for the parties that the issue involved in the present case is covered by the judgment of this Court so passed on 19.03.2025 in FAO No.509 of 2014 and batch.

3. In view of such submissions made by the learned counsel appearing for the parties, the present FAO is disposed of in the light of the judgment so passed in FAO No.509 of 2014 and batch.

(Biraja Prasanna Satapathy) Judge Subrat

Location: HIGH COURT OF ORISSA, CUTTACK