Citation : 2025 Latest Caselaw 1145 Ori
Judgement Date : 11 July, 2025
IN THE HIGH COURT OF ORISSA AT CUTTACK
FAO No.1038 of 2019
M.C. of Malati Devi Girls' Appellants
High School, Padmapur & .... Ms. P.P. Rao, Advocate
Ors.
-versus-
State of Odisha & Ors. .... Respondents
Mr. P.K. Panda, ASC
COROM:
JUSTICE BIRAJA PRASANNA SATAPATHY
ORDER
11.07.2025
I.A. No.303 of 2025 Order No
10. 1. This matter is taken up through Hybrid Arrangement (Virtual/Physical) Mode.
2. Heard learned counsel appearing for the Parties.
3. It is contended that the issue is not similar to the issue decided by this Court in FAO No.509 of 2014 and batch.
4. It is accordingly contended that since the FAO has been disposed of in the light of the order passed in FAO No.509 of 2014 & batch, the order in question be recalled.
// 2 //
5. Learned Addl. Standing Counsel for the State also contended accordingly.
6. Considering the submissions made, this Court is inclined to recall the order dtd.19.03.2025 by restoring the FAO to its file.
7. Accordingly, the I.A stands disposed of.
(Biraja Prasanna Satapathy) Judge
11. 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 23.06.2025 in FAO No.281 of 2018 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.281 of 2018 and batch.
(Biraja Prasanna Satapathy) Judge Subrat
Location: HIGH COURT OF ORISSA, CUTTACK
Publish Your Article
Campus Ambassador
Media Partner
Campus Buzz
LatestLaws.com presents: Lexidem Offline Internship Program, 2026
LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!