Durbasa Pradhan vs State Of Odisha & Others
2025 Latest Caselaw 1165 Ori

Orissa High Court

Durbasa Pradhan vs State Of Odisha & Others on 11 July, 2025

                                     IN THE HIGH COURT OF ORISSA AT CUTTACK

                                                   FAO No.733 of 2019

                              Durbasa Pradhan                    ....             Appellant
                                                                      Mr. S.K. Samal, ASC.


                                                           -versus-

                              State of Odisha & Others           ....        Respondents
                                                                      Mr. P.K. Panda, ASC

                                                 COROM:
                                   JUSTICE BIRAJA PRASANNA SATAPATHY

                                                           ORDER

11.07.2025 Order No

3. 1. This matter is taken up through Hybrid Mode.

2. It is contended by the learned counsel appearing for the Parties that the issue involved in the present appeal 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 judgment so passed in FAO No.509 of 2014 and batch.

Digitally Signed                                                        Judge

             sangita  PATRA

Reason: authentication of order Location: high court of orissa, cuttack Date: 11-Jul-2025 19:14:40