Orissa High Court

Sudhanshu Sekhar vs State Of Odisha & Ors on 7 July, 2025

Author: Biraja Prasanna Satapathy

Bench: Biraja Prasanna Satapathy

        IN THE HIGH COURT OF ORISSA AT CUTTACK
                   FAO No. 174 of 2019

Sudhanshu Sekhar                  .....            Appellants
Purohit & Others                              Mr. S. Sekhar, Adv.

                              -versus-

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


                    CORAM:
THE HON'BLE MR. JUSTICE BIRAJA PRASANNA SATAPATHY
                     ORDER

07.07.2025

I.A. No.558 of 2025

1. This matter is taken up through hybrid mode.

2. Heard.

3. Considering the grounds taken, this Court is inclined to condone the delay subject to payment of cost of Rs.3,000/- to be paid before the Orissa High Court Bar Association Welfare Fund.

5. The I.A stands disposed of.

(BIRAJA PRASANNA SATAPATHY) Judge

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 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.

(BIRAJA PRASANNA SATAPATHY) Judge sangita

Location: HIGH COURT OF ORISSA, CUTTACK