State Of Odisha & Another vs Dr. Aparajita Panda & Anr
2025 Latest Caselaw 1136 Ori

Orissa High Court

State Of Odisha & Another vs Dr. Aparajita Panda & Anr on 11 July, 2025

              IN THE HIGH COURT OF ORISSA AT CUTTACK

                          FAO No.465 of 2019

         State of Odisha & Another                             Appellants
                                             ....         Mr. P.K. Panda, ASC
                                             -versus-

         Dr. Aparajita Panda & Anr.          ....                Respondents
                                                        Mr. S. Jena, Adv. for
                                                           Resp. No.1


                            COROM:
                 JUSTICE BIRAJA PRASANNA SATAPATHY
                                     ORDER

11.07.2025

I.A. No.1282 of 2019 Order No

03. 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 order dtd.16.10.2019 is hereby recalled by restoring the appeal to its file.

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

(Biraja Prasanna Satapathy) Judge // 2 //

04. 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