Citation : 2025 Latest Caselaw 738 Ori
Judgement Date : 1 July, 2025
IN THE HIGH COURT OF ORISSA AT CUTTACK
WA No.564 of 2025
Sanjay Kumar Naik and others .... Appellants
Mr. Pratik Nayak, Advocate
-versus-
State of Odisha and others .... Respondents
Mr. Bimbisar Dash, Additional
Government Advocate
Ms. Pami Rath, Senior Advocate along with
Mr. P. Mohanty, Advocate for Respondent No.2
CORAM:
THE HON'BLE THE CHIEF JUSTICE
AND
THE HON'BLE MR. JUSTICE MURAHARI SRI RAMAN
ORDER
Order No. 01.07.2025
03. I.A. No.1363 of 2025
This matter is taken up through Hybrid mode.
2. This is an application for condonation of delay of 43 days in preferring the instant writ appeal against the impugned judgment dated 23.12.2024 passed by the Single Bench in W.P.(C) No.43100 of 2023.
3. After perusal of the averments made in paragraphs-2, 3 and 4 of the instant application, we are satisfied that the appellants were prevented by sufficient cause in not filing the instant appeal within the statutory period of limitation provided therefor. Hence, the delay of 43 days in filing the writ appeal is hereby condoned.
4. In view of the above, I.A. stands disposed of.
5. List this matter on 7th July, 2025 under the heading "Fresh Admission".
(Harish Tandon) Chief Justice
(M.S. Raman) Judge MRS/Laxmikant
Signed by: LAXMIKANT MOHAPATRA Designation: Senior Stenographer Reason: Authentication Location: High Court of Orissa, Cuttack Date: 02-Jul-2025 12:51:53
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