State Of Odisha And Another vs Pravat Ku. Padhi And
2025 Latest Caselaw 1156 Ori

Orissa High Court

State Of Odisha And Another vs Pravat Ku. Padhi And on 11 July, 2025

               IN THE HIGH COURT OF ORISSA AT CUTTACK
                          FAO No.744 of 2018


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

          Pravat Ku. Padhi and              ....              Respondents
          Another                                       Mr. S. Jena, Adv.

                            COROM:
                 JUSTICE BIRAJA PRASANNA SATAPATHY
                                    ORDER

11.07.2025 Order No I.A. No.1039 of 2018

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

2. Heard.

3. Considering the grounds, the delay in filing the appeal is condoned subject to payment of cost of Rs.1500/- to be deposited before the Orissa High Court Bar Association Welfare Fund by 15.07.2025.

4. I.A. stands disposed of.

(Biraja Prasanna Satapathy) Judge

1. Heard learned counsel appearing for the parties.

// 2 //

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 Basudev

Location: High Court of Orissa, Cuttack Date: 14-Jul-2025 11:04:33